KRISHI UTPADAN MANDI SAMITI BULANDSHAHR Vs. GANGA SAHAI

JUDGEMENT

(1.) Substitution allowed.

(2.) Leave granted.

(3.) We have heard counsel for the parties. Notification under Section 4(1) of the Land Acquisition Act, 1894 was published on May 25, 1976 acquiring the land in question for the purpose of establishing the agricultural market yard. The award under Section 11 was made by the Collector on May 10, 1977. On reference the Additional District Judge by his award and decree dated September 15, 1979 enhanced the compensation to Rs. 10/- per sq. yd. with solatium at 15% and interest at 6%. On appeal, the High Court enhanced the compensation to Rs. 15/- per sq. yd. The High Court also enhanced solatium and interest under the Amendment Act 68 of 1984 as well as the additional amount under Section 23(1-A). Thus these appeals by special leave.