RAJENDRA PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) This appeal under 54 of Land Acquisition Act, 1894 (hereinafter referred to as "Act 1894") has arisen out of award dated 30th May, 1992 passed by J.B. Jaiswal, District Judge Ghaziabad in 27 Land Acquisition References but we are concerned hereat with Land Acquisition Reference No. 251 of 1990.

(2.) With the consent of learned counsel for the parties, we have heard this appeal under Order XXXXI, Rules 11 and 13 C.P.C., simultaneously since it is contended that the entire matter can be decided in the light of various judgements of this Court, covering similar controversy and there is no reason for keeping the matter pending and requiring preparation of the book. Preparation of paper book is hereby dispensed with. As requested and agreed by learned counsel for the parties, we proceed to hear and decide on the basis of record of this appeal.

(3.) The dispute relates to acquisition of certain land at Village Bhangel Begumpur, Pargana & Tehsil Dadri, District Ghaziabad.