- (1.) HEARD learned Counsel for the parties.
(2.) THESE appeals are directed against judgment, award and decree dated 23. 1. 1985 given by IVth A. D. J. , Ghaziabad in the following land acquisition references :-1. Land reference No. 61 of 1983, Ramesh Chandra v. State; 2. Land reference No. 62 of 1983, Nanak Singh v. State; 3. Land reference No. 63 of 1983, Shamshad v. State; 4. Land reference No. 64 of 1983, Mahesh Chandra v. State; 5. Land reference No. 66 of 1983, Bundu Khan v. State; 6. Land reference No. 68 of 1983, Bhagwat Prasad v. State; 7. Land reference No. 69 of 1983, Sher Singh v. State.
(3.) THE above references were allowed by the impugned judgment. Three more references, i. e. Land Acquisition References No. 60, 65 and 67, all of 1983, were also decided by the same judgment, however those reference were rejected.;