LAWS(SC)-1996-3-167

HOOKIYAR SINGH Vs. SPECIAL LAND ACQUISITION OFFICER MORADABAD

Decided On March 14, 1996
HOOKIYAR SINGH Appellant
V/S
SPECIAL LAND ACQUISITION OFFICER,MORADABAD Respondents

JUDGEMENT

(1.) Substitution allowed.

(2.) Leave granted. We have heared learned counsel on both sides.

(3.) Notification under Section 4(1) of the Land Acquisition Act, 1894 (for short, the 'Act') acquiring an extent of 171.46 acres of land situated in village. Tigarea Bhoor, Tehsil Hansanpur, District Moradabad for public purpose, viz., UPSIDC, was published on September 28,1981. The Land Acquisition Officer (LAO) classified the lands into several categories and accepting the sale deed, item 51, determined compensation at the highest rate of Rs. 15,500/- and gradually reduced the market value basing upon the classification. On reference under Section 18, the District Judge by his award and decree dated May 22, 1989, increased the compensation to Rs. 40,000/- per acre. Dissatisfied with the determination of the compensation, the claimants as well as the State filed appeals in the High Court.