- (1.) These first appeals under Section 54 of the Land Acquisition Act, 1894 have been filed against award / decree dated 25.07.2005 made by the Presiding Officer, U.P. Avas Evam Vikas Parishad Tribunal, Lucknow (hereinafter referred to as 'the Tribunal') in Misc. Case Nos.6, 5, 3, 4 and 7 all of 1997.
(2.) Since all these appeals are connected with each other and have been filed against a common award dated 25.07.2005, as such, all these appeals are being decided altogether.
(3.) Brief facts relevant for disposal of these appeals are that U.P. Avas Evam Vikas Parishad, Lucknow had prepared a land development scheme known as "Kursi Road, Lucknow Bhumi Vikas Evam Grih Esthan Yojna" and for the said purpose the land of the respondents herein was acquired under Section 28/32 of the U.P. Avas Evam Vikas Parishad Adhiniyam, 1965 (hereinafter referred to as 'the Parishad Adhiniyam, 1965'). Since the land which was notified to be acquired is not under dispute, we do not want to submit a detail of the same in our judgment and in fact the said land is detailed in the award of the Presiding Officer, U.P. Avas Evam Vikas Parisad Tribunal, Lucknow, which is impugned here.;