MEHARBAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) In case pertaining to the village Dantal, leave confined to the question of interest, stands revoked.

(2.) Delay condoned. We have heard learned counsel on both sides. Leave granted in all the matters except where the appeals are already on record.

(3.) The notification in respect of the lands of an extent of 235.95 acres of lands situated in village Quasimpur Nagla Tashi was issued on August 14, 1987 under S. 4(1) of the Land Acquisition Act, 1894 (1 of 1894) (for short, the Act) for planned development of Meerut City. The Land Acquisition Officer awarded compensation, under S. 11, on February 22, 1990 at the rate of Rs. 50/- per sq. yard. On reference under S. 18, the Additional District Judge passed the award and decree dated May 11, 1992 awarding compensation at the rate of Rs. 240/- per sq. yd.