Surya Prakash Kesarwani, J. - (1.) Heard Sri P.N. Tripathi, learned counsel for the appellants in First Appeal Nos. 757 of 2012 and 749 of 2012 and Sri Ashwani Kumar Srivastava, holding brief of Sri M.D. Singh 'Shekhar', learned counsel for the appellants in connected First Appeal No. 576 of 2008, Sri Shivam Yadav and Sri Amit Manohar, learned counsels for NOIDA.
(2.) Undisputed facts are that First Appeal Nos. 757 and 749 both of 2012 arose from a common judgment dated 28.09.2002 in Land Acquisition Reference Nos. 509, 510 and 511 all of 1991 passed by the Court of District Judge, Gautam Budh Nagar. First Appeal No. 576 of 2008 arise from the judgment dated 15.11.1988 passed by the District Judge, Ghaziabad in Land Acquisition Reference No. 149 of 1985.
(3.) By notification under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter to be referred as the 'Act') made on 14.03.1980 certain land of village Chhalera Bangar, Pargana and Tehsil Dadri, District Gautam Budh Nagar was acquired. Notification under Section 6 of the Act was published on 21.03.1980. Possession was taken on 02.05.1980. Special Land Acquisition Officer made the award on 17.03.1982 offering compensation @ Rs. 4.13 per square yard (equivalent to Rs. 12,497.74 per bigha). Before the reference court the claimants-appellants have claimed compensation @ Rs. 40/- per square yard, however, by the impugned judgments the reference court awarded compensation @ Rs.63,525/- per bigha which is about Rs. 21/- per square yard.;