SHRIKANT Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This appeal by the erstwhile owners of the land in acquisition seek to lay a challenge to the judgment & award dtd. 9/6/2014, whereby their LAC No.113/2004 filed under Sec. 18 of the Land Acquisition Act, 1894 having been favoured, the compensation awarded by the Land Acquisition Officer (for short, 'LAO') came to be enhanced to Rs.3,38,400.00 per acre with annual interest at 12% except for the Phot-kharab land.

(2.) A short grievance of the appellants is, as to non-reckoning of 8 acres & 28 guntas of the land in question on a wrong premise that it is classified as B kharab, when it is shown as A kharab in the official records. After service of notice, LAO is represented by the learned Government Advocate and the beneficiary- KHB, is represented by its Panel Counsel. Both the learned Government Advocate and the learned Panel Counsel vehemently resist the appeal making submission in justification of the impugned judgment & award and the reasons on which they have been constructed.

(3.) Having heard the learned Counsel for the parties and having perused the appeal papers along with TCR, we are inclined to grant a limited indulgence in the matter as under and for the following reasons: