Sudhir Agarwal, J. - (1.) This appeal though cognizable by learned Single Judge but was connected with First Appeal No.872 of 2014 and 313 of 2006 and thereafter vide order dated 11th January, 2018 of Hon'ble the Chief Justice passed in First Appeal No.313 of 2006 it has been nominated to this Bench hence the same has been listed before us for final disposal. We, therefore, proceed accordingly.
(2.) Heard Sri M.C.Chaturvedi, Senior Advocate, assisted by Sri Pranjal Mehrotra, learned counsel for the appellant and Sri R.C.Gupta, learned counsel for the respondents.
(3.) This is a defendant's appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as "Act, 1894") passed by Sri S.C.Shukla, District Judge, Fatehpur in Land Acquisition Reference No.110 of 1990 whereby it has determined market value for the purpose of compensation payable on acquired land at the rate of Rs.20,000/- per bigha in respect of Manjha 1 Abi and Manjha 2 Abi categories of land and at the rate of Rs.18,000/- per bigha in respect of remaining unirrigated land. Besides, it has also awarded other statutory benefits like 30 per cent solacium, 12 per cent additional compensation, interest at the rate of 9 percent upto one year from the date of possession and thereafter at the rate of 15 percent per annum till payment is made to the landowners.;