ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER Vs. DILIPKUMAR

JUDGEMENT

(1.) The land of the claimant was acquired for the purpose of purpose of Sugar Factory. The Land Acquisition Officer fixed the market value of the land at the rate of 24,000/- per acre on the basis of the sales statistics. The Reference Court has fixed the compensation at the rate of 2,00,000/- per acre. The Land Acquisition Officer is in appeal assailing the award of the Reference Court for granting of excess market value.

(2.) The claimants have filed the cross-objection seeking enhancement.

(3.) The Reference Court has relied upon the sale deeds of the immediate neighbouring land marked at Exs.P-2 to P-4. The sale deeds are dated 24.12.2000, 29.3.2001, 2.5.2001 in the said sale deed, a gunta of land is sold for 5,000/-. The Trial Court, on the said basis has assessed the market value at 2,00,000/- per acre.