- (1.) Heard Sri J.N. Sharma, learned counsel for appellants and Sri Anurag Yadav, Advocate holding brief of Sri Mahendra Pratap, learned counsel for respondents and perused the record.
(2.) This appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as "Act, 1894") has arisen from the judgment and award dated 15.12.2003 passed by Additional District and Sessions Judge, Court No. 1, Ghaziabad adjudicating 22 Land Acquisition References (hereinafter referred to as "LAR"), including LAR No. 254 of 2001 (Anand Swaroop (Deceased) Vs. State of U.P. and another) determining compensation at the rate of Rs. 160/- per square yard.
(3.) At the instance of Ghaziabad Development Authority (hereinafter referred to as "GDA"), State of U.P. proceeded to acquire 2072-15-16 bigha land for developing residential colony, i.e., Indirapuram Scheme and for the said purpose, Notification under Section 4 of Act, 1894 was published in the Gazette dated 16.08.1988 and Notification under Section 6 of the Act, 1894 was published in the Gazette dated 22.02.1989.;