SURYA PRAKASH KESARWANI, J. - (1.) Heard Sri Anurag Khanna,learned Senior Counsel assisted by Sri Surendra Tiwari, Sri Madan Mohan and Sri Sanjeev Singh, learned counsel for the appellants, Sri Rahul Sahai and Sri Amit Manohar, learned counsel for respondent No.3 and Sri S.S.Shrinet, learned standing counsel for the State - respondents.
(2.) This bunch of 28 first appeals filed under Section 54 of the Land Acquisition Act, involves common facts and issues and as such with the consent of the learned counsels for the parties, these appeals have been heard together and are being decided by a common judgment, treating First Appeal No.139 of 2009 as the leading appeal.
(3.) Briefly stated facts giving rise to these appeals are that an area of 902.2046 acres land of village Khora, Pargana Loni, Tehsil Dadri, district Ghaziabad was acquired by a Notification No.11208 dated 17.3.1988, which was published in the U.P. Gazette dated 19.3.1988 under Section 4 (1) of the Land Acquisition Act, 1894 ( hereinafter referred to as the 'Act'). However, possession was taken only of 337.892 acres. The award was passed by the Special Land Acquisition Officer (SLAO) on 1.2.1991 awarding a sum of Rs.70/ - per sq. yard along with statutory benefits and interest to the claimants land holders. At the instance of the claimants/land holders various references were made under Section 18 of the Act, and by a common judgment dated 26.5.1999 in 34 references, the compensation was enhanced to Rs.106/ - per Sq. yard along with statutory benefits and interest.;