GAINDO Vs. STATE OF U.P. & ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The landowners have preferred the instant appeals for enhancement of compensation. A common Notification under Sections 4 and 17 of the Land Acquisition Act, 1894 (hereinafter referred to as `the Act'), was issued on 17.1989/3.1989, for acquisition of land situated in two villages, namely, Budhera Zahidpur and Kazipur, for construction of staff quarters and 44th Battalion, Provincial Armed Constabulary P.A.C. in District Meerut (U.P.).

(3.) The Land Acquisition Collector determined the compensation @ Rs. 30/- per sq.yd.. The Reference Court enhanced the compensation @ Rs. 90.50 per sq.yd., whereas the High Court had further enhanced the same to Rs. 115/- per sq.yd. Still dissatisfied with the same, the landowners are before us in appeals.