Surya Prakash Kesarwani, J. - (1.) Heard Sri Amit Manohar, learned counsel for the appellant, and Sri C.S. Agnihotri and Sri A.D. Prabhakar, learned counsel for the respondent / cross objector in First Appeal No.628 of 1986.
(2.) Both the aforesaid First Appeals arise from the impugned common judgment dated 24.2.1986 in L.A.R. Nos.184 of 1979 and 173 of 1979, passed by the Court of District Judge, Ghaziabad determining compensation @ Rs.10/- per square yard along with additional compensation under Section 23(1-A) and other benefits under the Act including interest. Facts:
(3.) Briefly stated, the facts of the present case are that by notification under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) dated 11.01.1977, certain lands of village Raghunathpur, Pargana and Tehsil Dadri, District Ghaziabad were acquired. Notification under Section 6 of the Act was made on 12.01.1977. Possession was taken over on 20.3.1977. The Special Land Acquisition Officer made the award on 06.02.1979 offering compensation @ Rs.17,456.67 per bigha. At the instance of the claimants, references were made under Section 18 of the Act and two such references have been decided by the impugned common judgment.;