(1.) FIRST APPEAL UNDER SECTION 54 OF THE LAND ACQUSITION ACT, 1894 - The decision rendered in this appeal shall govern disposal of other connected appeals being F.A.No.90/01, 375/2001, 384/2001, 397/2001, 399/2001, 400/2001, 402/2001, 403/2001 & 248/2002, because all these appeals are arising out of common award passed under the Land Acquisition Act ,1894 ( herein after referred as " LA Act ') by the Reference Court and same acquisition proceedings relate to different land owners whose land were acquired in these acquisition proceedings and the issues involved in these appeals are common.
(2.) The appellant has filed this first appeal being aggrieved by the Award dated 15.032001 passed by IVth Additional District judge , Indore in L.A.Case No.17/93 and in all other connected reference cases referred under section 18 of LA Act arising out of award dated 24.03.1987 passed by Land Acquisition Officer . Fact of the case:-
(3.) The possession of acquired land was taken on 13.06.1979 from the land owners and compensation was paid.
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