GANGA DEVL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These six appeals are by certificate from the judgment dated 1-9-1965 of the High Court at Allahabad. Lala Triloki Nath and Lala Digambar Prasad filed four appeals and the State two in the High Court against the order dated 6 September 1955 of the Compensation Officer. During the pendency of the appeals the Lalas died and the appellants were brought on record. The High Court allowed the appeals filed by the State and allowed in part the appeals filed by the appellants. The appellants have come up by certificate in these six appeals.

(2.) Each of the Lalas held equal one half share in each of the forests in the villages of Chharba and Prithipur in Dehradun District. By a notification dated 1 July, 1952 under U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter called the Act) the entire forest vested in the State of Uttar Pradesh.

(3.) On 2 May, 1953 the Lalas received the Draft Compensation Assessment Rolls under Section 46 (1) (b) of the Act, which showed annual compensation to be paid to the Lalas as nil.