PRADEEP KUMAR SINGH BAGHEL,J. - (1.) These are fifty-three first appeals under Section 54 of the Land Acquisition Act, 1894 (Act). The appeals are arising out of five separate judgments and orders of the Reference Court passed in the respective land acquisition references. First Appeal Nos. 827 of 2000, 412 of 2001 and 552 of 2001 arise out of the judgment and order dated 23rd May, 2000 of the Reference Court. First Appeal Nos. 150 of 2001, 497 of 2001, 539 of 2001 and 854 of 2002 have been filed against the order of the Reference Court dated 13th April, 1998. First Appeal Nos. 898 of 2004, 906 of 2014, 907 of 2014, 929 of 2014, 318 of 2016 and First Appeal Defective No. 392 of 2002 have been filed against the order of the Reference Court dated 02nd April, 2002; whereas First Appeal No. 551 of 2001 has been filed challenging the order of the Reference Court dated 18th February, 2000. Rest thirty-nine first appeals arise out of the judgment and order dated 29th March, 2001 passed in the respective references by the Reference Court. All the aforesaid first appeals arise out of common notifications for acquisition.
(2.) There are two sets of first appeals: one in respect of acquisition for U.P. Awas Evam Vikas Parishad and the other in respect of acquisition for the Ghaziabad Development Authority. Though the judgments of the Reference Court are different, yet both the sets of appeals arise out of common notification for the same acquisition proceeding. The issues of facts and law are similar in both the sets of appeals, hence learned counsel for the parties have agreed that both the sets of appeals may be decided by a common judgment.
(3.) First we deal with the first set of appeals led by First Appeal No. 827 of 2000.;