Surya Prakash Kesarwani - (1.) Heard Sri M.D. Singh 'Shekhar' learned senior advocate assisted by Sri D.S. Bohra, Sri Madan Mohan and Sri Mahesh Sharma, learned counsels for the appellants and Sri Shivam Yadav, Ambrish Shukla and Sri Anoop Srivastav, learned counsels for the respondent - NOIDA.
(2.) Substitution applications filed in First Appeal Nos.71 of 2008, 596 of 2008 (substitution filed today in this appeal), 807 of 2008, 150 of 2009, 319 of 2014 and 375 of 2015, are allowed after condoning the delay, if any; since these applications are not being opposed by learned counsel for NOIDA. Necessary correction in the array of the parties be carried within two weeks.
(3.) All these first appeals arise from the impugned common judgment dated 28.07.2003 in L.A.R. Nos.211 to 262, all of 1996 (total 51 LARs) passed by the District Judge, Gutam Budh Nagar determining compensation of the acquired land of village Hosiyarpur, Pargana and Tehsil Dadri, District Ghaziabad (now Gautam Budh Nagar) @ Rs.110/- per square yard along with other statutory benefits and interest. The impugned common judgment has been passed in 51 land acquisition references out of which the above noted 22 first appeals have been filed.;