- (1.) Heard Shri Archit Mehrotra, learned counsel for the appellant and Shri Amit Manohar, learned counsel for the NOIDA and Shri Nimai Dass, learned Standing Counsel for the State.
(2.) This first appeal has been filed by the claimant against the judgment and order passed by the Additional District Judge, Ghaziabad in LAR No.308 of 1989 dated 03.08.1991. The appellant is a claimant who is claiming enhancement of the compensation.
(3.) In identical circumstances several appeals were filed and this Court by its judgment dated 17.12.2009 has enhanced the compensation from Rs.50/- per sq.yard as granted by the Reference Court to Rs.71/- per sq.yard for village Mamoora. Against the judgment passed by the Court, the New Okhla Industrial Development Authority thereafter filed a Special Leave Petition before the Hon'ble Supreme Court, which had also been dismissed, therefore, the judgment of the Allahabad High Court stands confirmed.;