AMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) ALL the appeals are based on same set of facts raising a common questions of facts and law and are directed against the same order deciding the references, hence, they have been heard together and are being decided by this common judgment.

(2.) FIRST Appeal Nos. 644 of 2012, 505 of 2012, 502 of 2012, 507 of 2012 and 506 of 2012 have been filed by claimants for enhancement of compensation determined by Ist Additional District Judge, Ghaziabad vide judgment and decree dated 27 -11 -2002 passed on Land Acquisition References under Section 18 of the Land Acquisition Act (for short the 'Act').

(3.) THE rest of the appeals have been filed by New Okhla Industrial Development Authority challenging the same judgment and decree dated 27 -11 -2002 enhancing the compensation from 41.31 paise per sq. yard, awarded by Special Land Acquistion Officer, to Rs.140 per sq. yard.