PANKAJ BHATIA,J. - (1.) Heard Sri Amit Manohar Sahai, learned counsel for the appellant and Sri Akhilesh Kalra and Sri Madan Mohan, learned counsel appearing for the respondents/review applicants on review application.
(2.) The respondent no. 1, in First Appeal No. 459 of 1995, has filed the review application seeking review of the judgement dated 13.10.2014, passed by this Court in First Appeal No. 459 of 1995.
(3.) The applicant has briefly stated the facts which have laid filing of the present review application which are as under: The State Government issued a Notification under Section 4(1) of the Land Acquisition Act, 1894 on 15.3.1998 proposing to acquire 463.959 acres of land situated at Village Makanpur, Pargana Loni, Tehsil Dadri, District Ghaziabad. The said Notification was followed by a Notification under Section 6(1) of the Land Acquisition Act on 09.7.1988. The Special Land Acquisition Officer passed an award in respect of the said acquisition on 01.2.1991 awarding a compensation calculated at the rate of Rs. 72/- per square yard. The said award of the Special Land Acquisition Officer was challenged by means of a reference under Section 18 of the Land Acquisition Act, wherein the Reference Court vide its order dated 03.3.1993 enhanced the compensation awarded at the rate of Rs. 72/- per square yard to Rs. 106/- per square yard along with other statutory benefits. ;