DINANATH MAHAJAN Vs. COLLECTOR LAND ACQUISITION JAMMU

JUDGEMENT

(1.) The correctness of the judgment under appeal is questioned on two grounds. The first ground is that in determining the compensation for the acquired portion in the first, second and third floor of the premises the method adopted was not correct. Our attention was drawn to Rule 46 (3) of the Rules made under the Land Acquisition Act which reads:

(2.) The other ground is that the High Court has determined only the expenses for the shifting of the office located on the ground floor and the compensation payable for the room in question has not been determined. The judgment is not very clear on this point and it requires clarification and reconsideration if necessary.

(3.) The appeal is allowed to the extent indicated above. The High Court will dispose of the case in accordance with law. No order as to costs.