STATE OF U P Vs. MANGLI

JUDGEMENT

(1.) All the abovementioned appeals have been filed by the appellants against the judgment and award dated 24.12.1991 passed by the XIIIth Additional District Judge, Meerut in land acquisition references filed by the owners and bhumidhars of the land whose land was acquired by the Special Land Acquisition Officer for the Meerut Development Authority. The owners of the land were not satisfied with the award given by the Special Land Acquisition Officer, Meerut and, therefore, filed references before the District Judge, Meerut. All the references were decided by the XIIIth Additional District Judge. Meerut, by single and common judgment.

(2.) As all the abovementioned appeals were filed against the single and common judgment passed by the XIIIth Additional District Judge, Meerut, all the appeals were heard together and are being disposed of by a single and common judgment. However, for convenience, the First Appeal No. 333 of 1992 shall be the leading case.

(3.) In short compass, the facts of the present case are that the land in question was acquired for Meerut Development Authority, Meerut, under the scheme known as Pandav Nagar Awasiya Yojna. The Special Land Acquisition Officer passed different awards for acquisition of the land on 3.9.1987, 19.9.1988. 7.10.1988, 31.3.1989, 17.5.1989. 7.7.1989, 3.9.1989 and 22.9.1989. Aggrieved and dissatisfied with the quantum of award, the owners of the land filed 29 references before the District Judge, Meerut.