- (1.) Heard learned Standing Counsel for appellants and Sri A.S. Rastogi, Advocate assisted by Sri Kaushalendra Nath Singh, learned counsel for respondent.
(2.) This appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as the "Act, 1894") has arisen from judgment and award dated 17.09.2002 passed by Sri Chaturbhuj, Additional District and Sessions Judge, Court No. 7, Muzaffar Nagar in Land Acquisition Reference No. 49 of 1991, determining compensation for acquired land at the rate of Rs. 136/- per square yard, besides compensation for standing trees etc.
(3.) Appellants have confined challenge to award in question only with respect to rate of acquired land, i.e., Rs. 136/- per square yard.;