Surya Prakash Kesarwani, J. - (1.) Heard Sri J.P.S. Chauhan, learned counsel for the claimants-appellants and Sri Girish Vishwakarma, learned standing counsel for the State-respondents in this batch of first appeals.
(2.) Briefly stated facts of the present case are that by notification dated 09.06.1989 under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'), land of three villages, namely Manoharwala measuring 4.243 acres, Sikandarpur Basi measuring 2.806 acres and Begampur measuring 2.366 acres, total 9.415 acres were acquired. All these aforesaid three villages fall in Pargana Akbarabad, Tehsil Najibabad, District Bijnor. The aforesaid land was acquired for construction of Begampur Miner. Notification under Section 6 of the Act was issued on 06.06.1990. Possession was transferred on 18/19.09.1990. Award was made by the S.L.A.O. on 31.07.1991 offering compensation @ Rs.19,998.55 per acre for Sawai Doyam quality soil and Rs.27,337.58 per acre for Matiyar Doyam quality soil of village Manoharwala. Dissatisfied with the offer made, the claimants-appellants filed a reference under Section 18 of the Act being L.A.R. No.105 of 1993, which has been dismissed by the impugned judgment dated 27.02.2003 passed by the Additional District Judge, Court No.3, Bijnor. Similar judgments have been passed in other connected first appeals. Aggrieved with the judgments of the reference court, the claimants-appellants have filed the present first appeals.
(3.) It is also relevant to mention that the First Appeal Nos.575 of 2003, 577 of 2003 and 590 of 2003, relate to the acquired land of village Manoharwala while the First Appeal No.588 of 2003, relates to the acquired land of village Begampur. The S.L.A.O. determined compensation of land of village Begampur at Rs.9,684.84 per acre for Matiyar Doyam quality soil, Rs.7,676.32 per acre for Sawai Doyam quality soil and Rs.21,994.33 per acre for Sawai Awwal quality soil.;