Surya Prakash Kesarwani - (1.) Heard learned standing counsel for the State-appellants in FIRST APPEAL No. - 1080 of 2004 and respondent in FIRST APPEAL No. - 271 of 2009 and Sri M.A. Haseen, learned counsel for the claimants-appellants in FIRST APPEAL No. - 271 of 2009. No one appears on behalf of the claimant-respondent in First Appeal No.1080 of 2004, even in the revised call.
(2.) By Notification dated 19.03.1989, under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as the "Act") land of eight Villages total measuring 442.095 acres was acquired for District Headquarter and residential quarters for Officers and employees in District - Mau, which includes the acquisition of land measuring 54.962 acres land of village in question i.e. Village - Khwaja Jhanpur and 44.962 Acres of Village - Chandra Bhanpur. The Special Land Acquisition Officer made the award on 9.8.1989, offering compensation for land of Village - Khwaja Jhanpur @ Rs.23,554.60 per acre and for land of Village - Chandra Bhanpur @ Rs.25,000.00 per acre. Dissatisfied with the award several land owners filed references under Section 18 of the Act. By judgment dated 15.5.1991 in LAR No.87 of 1991 (Ramji Singh Vs. State), the compensation of land of Village - Khwaja Jhanpur, was determined @ Rs. 1 lac per acre and for land of Village - Chandra Bhanpur, the compensation has been determined @ Rs.80,000/- per acre. This judgment has been challenged by the State appellants in the present First Appeal No.1080 of 2004, praying for reduction of compensation.
(3.) By judgment dated 29.8.1996, in LAR No.50 of 1991 the compensation of the acquired land of Village - Chandra Bhanpur, under the same acquisition Notification has been determined @ Rs.46554.60 per acre against which the claimants have filed the connected First Appeal No.271 of 2005 for enhancement of compensation.;