K.P. Singh, J. - (1.) These two appeals have been directed against the judgment of Shri V.S. Kulshreshtha, 2nd Additional District Judge, Bulandshabr, dated 15.9.1978. Appeal No. 112 of 1979 Rehabber Narain v/s. State of U.P. arises out of Land Acquisition Reference No. 74 of 1977 which was partly allowed through the impugned judgment. Appeal No. 113 of 1979 Harish Narayan v/s. State of U.P. arises out of Land Acquisition Reference No 76 of 1977 which was dismissed by the Tribunal as is evident from the impugned judgment dated 15.9.1978.
(2.) The Appellants' land was acquired compulsorily for construction of Manti Samiti. A notification Under Sec. 4 of the Land Acquisition Act regarding the disputed land was published on 28.6.1976 and the notice Under Sec. 6 of the aforesaid Act was published on 12.08.1976. Possession from the Appellants was obtained on 18.08.19/6. On 10.05.1977 Sri B.S. Srivastava, Special Land Acquisition Officer determined the compensation payable to the Appellants Aggrieved by his determination, the Appellants had preferred objections Under Sec. 18 of the Land Acquisition Act which gave rise to the references mentioned above Against the decision of the Tribunal the Appellants have approached this Court through the above -mentioned appeals which are being dealt with together as the Tribunal had decided the Appellants' references through the impugned common judgment
(3.) In the above noted appeals the Appellants claim higher amount of compensation than the amount awarded to them by the Tribunal on the ground that the Tribunal has acted illegally in fixing the rate of compensation. Therefore, the determination of the Appellants' compensation by the Tribunal should be modified by this Court.;