Rakesh Sharma, J. - (1.) Since both these First Appeals have been preferred against the same land acquisition proceedings claiming enhanced compensation and are inter-knitted, therefore, these First Appeals are being decided by this one and common judgment.
(2.) Heard Sri Shri Kant, learned counsel for the UP. Avas Evam Vikas Parishad and Sri N.C. Rajvanshi, learned Senior Counsel, assisted by Sri M.K. Rajvanshi, learned counsel for the respondents in First Appeal No. 565 of 1989 and for the Appellants in First Appeal No. 554 of 2001 and perused the materials on record.
(3.) The present First Appeals, under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) have been preferred by the U.P. Awas Evam Vikas Parishad against the respondents, land owners, farmers, and by the land owners against the U.P. Avas Evam Vikas Parishad (hereinafter referred as the Parishad) for enhancement of their compensation. These First Appeals have been filed assailing the judgment and decree dated 6th May, 1989, passed by the District Judge, Meerut, rendered while answering Land Acquisition Reference No. 182 of 1988, by which the Reference Court has enhanced the compensation for the land acquired and fixed the same at the rate of Rs. 10/- per sq. yard. The Reference Court has also awarded additional amount of compensation as interest at the rate of 12% per annum on the amount of compensation from the date of issuance of notification under Section 4(1) of the Act. In addition to this, solatium and other benefits have also been allowed to the land owners.;