- (1.) Appeal has been restored to its original number vide order of date passed on Civil Misc. Restoration Application No. 358368 of 2015.
(2.) Heard Sri Vimlesh Kumar Rai, learned counsel for appellant and Sri R.C. Maurya, learned counsel for respondents. As requested, we proceed to hear appeal finally by dispensing with the requirement of paper book since parties agreed that appeal be heard and decided on the basis of record of appeal.
(3.) This is a defendant's appeal under Sec. 54 of Land Acquisition Act, 1894 (hereinafter referred to as 'Act 1894') arising from award/judgment dated 30.05.2002 and decree dated 03.07.2002 passed by Sri R.K. Upadhyay, IXth Additional District Judge, Agra (hereinafter referred to as 'Reference Court') adjudicating three Land Acquisition References (hereinafter referred to as 'LARs') including LAR No. 546 of 1999, Jawahar Lal v/s. Collector, Agra and others determining market value of acquired land at Rs. 2,27,963/ - per bigha i.e. Rs. 98.75 per square meter. Reference Court has also held that land owner shall be entitled for payment of solatium at the rate of 30%, additional compensation at 12% and interest for different period as per provisions of Act, 1894.;