Arun Tandon, Abhai Kumar, JJ. - (1.) Heard Ms. Kamini Jaiswal, learned Senior Counsel assisted by Sri Sanjeev Singh on behalf of the appellants, Sri Ramendra Pratap Singh, learned counsel for NOIDA and learned Standing Counsel for the State.
(2.) This bunch of 92 first appeals filed under Section 54 of the Land Acquisition Act, 1894 arise out of common orders of VIII Additional District Judge, Ghaziabad dated 24.3.1993 and dated 30.4.1993 passed by District Judge, Ghaziabad in reference proceedings under Section 18 of the Land Acquisition Act, 1894 eminating from the common award dated 1.2.1991 passed by the Special Land Acquisition Officer, NOIDA.
(3.) We find from the record that this bunch of appeals was decided by a Division Bench of this Court vide judgement dated 15.4.2015. The claimants' appeals were partly allowed. 20% deduction made by the Reference Court was held to be bad. The claimants were held entitled for payment of compensation at the rate of Rs. 135/- per square yard as determined by the reference court without deduction. The appeals filed by NOIDA were dismissed.;