Sudhir Agarwal, J. - (1.) Heard Sri Mahtab Alam, Advocate, for appellants and learned Standing Counsel for State-respondents.
(2.) This Appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as "Act,1894") has arisen from judgment and award dated 30.09.1996 passed by Sri Anjani Kumar, 5th Additional District Judge, Aligarh in Land Acquisition Reference (hereinafter referred to a "LAR") No. 19 of 1993, rejecting Reference and thereby affirming market value determined by Special Land Acquisition Officer (hereinafter referred to a "SLAO").
(3.) Disputed land of claimant is Arazi No. 171, area 1 Bigha Pucca (3020 square yard), Gata No.14, Situate at Village Harduaganj, Tehsil Kol, District Aligarh. At the instance of U.P. State Development Corporation (hereinafter referred to as "UPSIDC"), proceedings for acquisition of land was initiated by State of U.P. Notification dated 25.06.1988 under Section 4(1) of Act, 1894 was published in U.P. Gazette on 27.06.1988. A corrigendum was published on 27.08.1988. SLAO made award dated 23.02.1991 determining market value at the rate of Rs. 27,000/- per bigha.;