MEERUT DEVELOPMENT AUTHORITY Vs. ABID HUSSAIN

JUDGEMENT

(1.) These three connected appeals are directed against the common judgment and award dated 17.5.2008 passed by the reference Court. Since in these appeals, common question of law and facts are involved, hence, they have been heard together and are being decided by this common judgment. We have heard Sri B. Dayal, learned counsel for the appellant and Sri Vivek Kumar, learned counsel for the claimant-respondent.

(2.) Notification under Section 4 of the Land Acquisition Act for acquisition of the land belonging to the claimant-respondent was issued on 6.2.1990 and the award determining the compensation was made by the Special Land Acquisition Officer on 17.3.1992. On the application of the tenure-holders, twenty seven references, including the three out of which the present appeals arise, were made challenging the market value determined by the reference Court.

(3.) All the references were decided by a common judgment dated 17.5.2008. The reference Court allowed the claim of the respondent-claimants partly. The appellants, in all these connected appeals are not aggrieved by the market value determined by the reference Court. Their grievance is only with respect to the date wherefrom they would be liable for payment interest on the amount of compensation.