- (1.) Heard Sri Shailesh Upadhyay, learned counsel for appellants, learned Chief Standing Counsel and Sri Amit Manohar, learned counsel for the respondents.
(2.) With the consent of learned counsel for parties, we proceed to decide this appeal finally at this stage without calling record of Court below, since matter has already been decided by various judgments of this Court in which similar issue has been decided and therefore, requirement of preparation of paper-book is also dispensed with for the reason that requisite documents are already on record.
(3.) This appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred as 'Act,1894') has arisen from judgment and award dated 17.12.1993 passed by IXth District Judge, Ghaziabad in leading LAR No. 276/1989 (Kesh Ram and others vs. State) in L.A.R. No. 280/1989 (Rumal and others vs. State and others), whereby Court below has determined compensation for acquired land at the rate of Rs. 50.00 per sq. yard. Land in question is situated in village Nagla Charandas. Notification under Section 4 of Act, 1894 was published in 1986 and declaration under Section 6 of Act, 1894 was published on 12.08.1987.;