UNION OF INDIA Vs. RAMCHANDRA

JUDGEMENT

(1.) These appeals arising out of judgment dtd. 29/6/2017 are being taken up for decision together. Civil Appeal Nos. 5006-5010 of 2022 are filed by the Union of India to reduce the amount of compensation from Rs.19.00 per square feet and also challenging the grant of compensation for the entire land owned by the Company - Sagar Maize Products Ltd. (For short, the Company), who is owner of 2.038 hectares in Village Maksi. Civil Appeal No. 5031 of 2022 is preferred by the Company claiming enhancement of compensation of the acquired land to Rs.40.00 per square feet.

(2.) The Company purchased an area of 0.361 hectares of Survey Nos.1927/2, 1928/2 and an area of 1.317 hectares of Survey No. 1929 on Ujjain Road in Village Maksi in the year 1986-87. After purchase of the land, the Company got permission to convert the agricultural land to use for industrial purposes and has also started civil work for installation of the factory for which certain pillars were raised.

(3.) A notification under Sec. 4 of the Land Acquisition Act, 1894 (For short, the Act) was published on 9/3/1990 for the purpose of acquisition of 6.500 hectares of land situated in Village Maksi and 0.700 hectares of land situated in Village Jhokar, total 7.200 hectares of land for Dewas - Maksi Railway Line. The notification under Sec. 6 of the Act was published on 8/6/1990.