U.P. STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. THROUGH ITS SECRETARY Vs. SMT. SAROJ NIGAM W/O SHYAM BAHADUR NIGAM AND

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THESE 19 appeals have been filed by LIP. State Industrial Development Corporation (U.P.S.I.D.C.) against common judgment and decree dated 22.07.1994 passed by IIIrd Additional District Judge, Hamirpur in 19 Land Acquisition References (L.A.R.). The said references were filed by the respondents in these appeals under Section 18 of Land, Acquisition Act. The acquired land was treated to be agricultural in nature. Special Land Acquisition Officer (S.L.O.) had awarded the compensation @ Rs. 5000/ - per acre and Rs. 75,007 - per acre depending upon the quality of the land. Through the award dated 30.12.1988, S.L.O. determined the market value on the basis of sale deed dated 21.04.1986 executed by Ram Snehi in favour of Shiv Prasad Prajapati. S.L.O. on the basis of order dated 16.02.1984 deducted the amount of compensation by 10%, 12.5%, 20% and 25% depending upon the area belonging to particular persons of the acquired land.

(3.) THE numbers of L.A.Rs. before IIIrd Additional District Judge. Hamirpur, which was decided by the common judgment impugned through these First Appeals, were 78, 80, 81, 82, 83, 84, 85, 88, 89, 91, 92, 93, 98, 100, 101, 102, 104, 105, 106 & 107, all of 1989. Claimants -respondents were Bhumidhars of different portions of the acquired land.