SURYA PRAKASH KESARWANI, J. - (1.) Facts and controversy involved in the above noted two first appeals are similar and, therefore, both the appeals are decided together, treating the First Appeal No.525 of 1983 as leading appeal.
(2.) Heard Sri Y.D. Sharma, learned counsel for the appellants, learned Standing Counsel for the State-respondents and Sri Shivam Yadav, learned counsel for the respondent No.2.
(3.) Sri Y.D. Sharma, learned counsel for the appellants submits that this Bench is bound by the Division Bench judgment in view of the law laid down by the Hon'ble Supreme Court in the case of New India Assurance Co. Ltd. Vs. Hilli Multipurpose Cold Storage Pvt. Ltd., 2016 (1) Supreme 319 (para-14) and as such the appellants are entitled for compensation @ Rs.297/- per square yard as was granted by the Division Bench by order dated 11.02.2012 passed in First Appeal No.564 of 1997, Khazan and others Vs. State of U.P., judgment dated 31.07.2014 passed in First Appeal No.297 of 2002, Dhanesh Kumar Vs. State of U.P. and other connected appeals, and judgment dated 25.02.2014 passed in First Appeal No.202 of 2009, Govind Vs. State of U.P. and others, and other connected appeals.;