STATE OF UTTAR PRADESH Vs. BABU RAM

JUDGEMENT

(1.) These four appeals by State of Uttar Pradesh arise out of a common judgment which has made awards in references made to court under Section 19 of the Land Acquisition Act. Accordingly, the four appeals were heard together.

(2.) Lands of various owners were acquired in the same village under the same notification published under Section 4(1) of the Act. After series of previous litigations, ultimately the references bearing numbers 8, 9, 10, 11 and 68 of 1983 reached the trial Court for determination of the compensation. Trial Court having determined compensation in all the five references at one rate, State Government has preferred these four appeals.

(3.) At the commencement of hearing Sri Verma, learned counsel for the respondents in all the four appeals raised a preliminary objection that appeal not having been filed challenging the award in reference case No.9 of 1983 Chandra Deo v. State of U. P., there is no scope for interfering with the judgment. After verification from the office of the Chief Standing Counsel, learned Standing counsel has intimated us that in fact no appeal has been filed in respect of the award in reference case No.9 of 1983.