REDDY VEERANA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present Civil Appeals arise out of the judgment dated 28.10.2021, passed by High Court of Judicature at Allahabad in Civil Miscellaneous Writ Petition No. 2272 of 2019 filed by appellant Reddy Veerana (co­petitioner), by which, the High Court intervened in the award of compensation dated 31.01.2011, passed by Additional District Magistrate (Land Acquisition) for acquired land of appellant, admeasuring 2.18.00 bighas of Khasra Nos. 422 and 427, situated in village Chhalera Bangar and disposed­ off the petition.

(3.) Assailing the said order, both the parties are before this Court. Briefly stated, facts are that vide sale deed dated 24.04.1997, appellant along­with two others purchased the scheduled property land in Khasra No. 422 admeasuring 3 bighas 9 biswas and in Khasra No. 427 admeasuring 2 bighas 4 biswas and 10 biswansi (i.e., total of 13757.8 sq. meters) in village Chhalera Bangar, Gautam Buddh Nagar district for a total sale consideration of Rs. 1,00,00,000/­ (One crore only). However, through the prior land acquisition proceedings in year 1979­1980, a portion of the purchased land to the extent of 1 bigha 5 biswas 15 biswansi in Khasra No. 427 and 1 bigha in Khasra No. 422 was acquired by State. Thus, the property which remained unacquired with the appellant was 2 bigha 18 biswa 10 biswansi (i.e. total of 7400 sq. meters) in both the aforesaid khasra numbers (in short be called as scheduled piece of land).