NATTHAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) APPEALS ARISING OUT OF LAND ACQUISITION REFERENCES

(2.) Since common questions of fact and law are involved in all the matters, the same are being decided by common judgment. Distinguishing features of individual cases, if any, would reflect at appropriate places in this judgment or in the judgment/order passed in such matters separately. For the convenience sake, First Appeal No. 388 of 2015 is being treated as the leading appeal.

(3.) The instant appeal is directed against the judgment and order dtd. 30/3/1991 passed by learned Additional District Judge, Ghaziabad in Land Acquisition Reference No. 29 of 1987. The land in dispute situates in village Raispur, Tehsil and District Ghaziabad. The description of area and all gatas number does not seem to be relevant as the issue involved in all these matters revolves around few orders passed by this Court earlier in other matters and few orders passed by Hon'ble Supreme Court. As a matter of fact, these appeals are to be decided in the light of effect of those decided proceedings.