RAGHUVIR & ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) All the connected appeals are based on same set of facts raising common questions of law and are directed against the same award deciding the references hence they have been clubbed together and decided by the common judgment.

(2.) These appeals have been filed by claimants for enhancement of compensation determined by the 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.) Learned counsel appearing for the parties are not at issue that various reference under Section 18 of the Act were connected and decided by the District Judge, Gautam Budh Nagar vide judgment and award dated 07.10.2003 and the same was subject matter of challenge in various appeals filed by the claimants for enhancement as well as by NOIDA. All the said appeals were clubbed together and the leading appeal was First Appeal No. 196 of 2011 and were decided by a Division Bench by a common judgment and order dated 19.09.2014 holding that claimants, whose land is situate at village Mamoora, are held to be entitled for payment of compensation at the rate of Rs.297/- per sq. yard along with all statutory benefits, solatium, interest and additional interest as provided under Section 23 (2) and 28 of the Land Acquisition Act, 1894. Accordingly, Division Bench allowed all the first appeals filed by the claimants and those filed by NOIDA were dismissed.