These appeals are directed against a common judgment and order dated passed by a Division Bench of the High Court of Delhi in R F A No and of under ... Section of the Land Acquisition Act for short the Act whereby and whereunder the amount of compensation in respect of acquisition of land in village Masoodpur with china clay and without china clay was fixed Rs - per sq yard and Rs - per sq yard respectively in relation to the notification dated and Rs - per sq yard and Rs - per sq yard with China Clay and without China Clay respectively in relation to the notification dated