KUNDAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) All the appeals are based on same set of facts raising a common questions of 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 No. 196 of 2011, First Appeal No. (218) of 2004, First Appeal No. (150) of 2004, First Appeal No. (1149) of 2003, First Appeal No. (1233) of 2003, First Appeal No. (1222) of 2003, First Appeal No. (198) of 2004, First Appeal No. (153) of 2004, First Appeal No. (1227 ) of 2003, First Appeal No. 321 of 2013, First Appeal No. (1155 ) of 2003, First Appeal No. ( 148) of 2004, First Appeal No. (136 ) of 2004, First Appeal No. (1231 ) of 2003, First Appeal No. (152 ) of 2004, First Appeal No. ( 155 ) of 2004, First Appeal No. (230 ) of 2004, First Appeal No. 812 of 2012, First Appeal No. (133 ) of 2004, First Appeal No. ( 225) of 2004, First Appeal No. (229 ) of 2004, First Appeal No. 808 of 2012, First Appeal No. (1153 ) of 2003 and First Appeal No. (1221 ) of 2003 have been filed by claimants for enhancement of compensation determined by District Judge, Gautam Budh Nagar vide judgment and award dated 07.10.2003 passed on Land Acquisition References under Section 18 of the Land Acquisition Act (for short the 'Act').

(3.) First Appeal No. 231 of 2004, First Appeal No. 228 of 2004, First Appeal No. 222 of 2004, First Appeal No. 230 of 2004, First Appeal No. 221 of 2004, First Appeal No. 211 of 2004, First Appeal No. 227 of 2004, First Appeal No. 226 of 2004, First Appeal No. 215 of 2004, First Appeal No. 198 of 2004, First Appeal No. 219 of 2004, First Appeal No. 214 of 2004, First Appeal No. 192 of 2004, First Appeal No. 210 of 2004, First Appeal No. 201 of 2004, First Appeal No. 194 of 2004, First Appeal No. 224 of 2004, First Appeal No. 202 of 2004, First Appeal No. 193 of 2004, First Appeal No. 197 of 2004, First Appeal No. 223 of 2004, First Appeal No. 208 of 2004, First Appeal No. 204 of 2004, First Appeal No. 220 of 2004, First Appeal No. 218 of 2004, First Appeal No. 199 of 2004, First Appeal No. 195 of 2004, First Appeal No. 229 of 2004, First Appeal No. 205 of 2004, First Appeal No. 203 of 2004, First Appeal No. 200 of 2004, First Appeal No. 158 of 2004, First Appeal No. 212 of 2004, First Appeal No. 206 of 2004, First Appeal No. 213 of 2004, First Appeal No. 207 of 2004, First Appeal No. 209 of 2004, First Appeal No. 196 of 2004, First Appeal No. 216 of 2004, First Appeal No. 217 of 2004, First Appeal No. 225 of 2004 have been filed by New Okhla Industrial Development Authority challenging the same judgment and award dated 07.10.2003 enhancing the compensation awarded by the Special Land Acquisition Officer from Rs.107.36 sq. yard to Rs.138/- per sq. yard.