LAL MAN Vs. STATE OF U.P.

JUDGEMENT

(1.) ALL the aforesaid appeals are connected with one another and involve identical question of law and, as such, with the consent of the parties are being heard and disposed of finally by a common judgment.

(2.) IN appeals filed by the Krishi Utpadan Mandi Samiti the delay in filing the appeals was condoned vide order dated 10.3.2006 subject to payment of cost of Rs.1,500/ - to the counsel for respondents. The cost has not been paid.

(3.) ALL the appeals arise from a common judgment and order dated 1.1.1990 passed by the Reference Court whereby several references under Section 18 of the Land Acquisition Act were decided. The land was acquired by the State of U.P. for the benefit of Krishi Utpadan Mandi Samiti. The notification under Section 4 of the Act was issued on 1.5.1987. The claimants/land owners were not satisfied by the compensation offered by the Special Land Acquisition Officer and, as such, several references under Section 18 were preferred. Some of those references were decided by the common impugned judgment and the compensation awarded has been enhanced. Not satisfied by the enhancement made by the Reference Court two appeals have been preferred by the claimants/owners of the land and the other seven by the Krishi Utpadan Mandi Samiti challenging the enhancement.