SYED KHADER Vs. THASILDAR

JUDGEMENT

(1.) This intra court appeal has been filed by the unsuccessful petitioners challenging the order dtd. 12/2/2020 passed by the learned Single Judge of this Court in W.P.No.51803/2019.

(2.) Heard the learned counsel appearing for the appellants, the learned counsel appearing for the respondents and also perused the material available on record.

(3.) Brief facts that would be relevant for the purpose of disposal of this appeal are, that the property in question belonging to the appellants was acquired and consent award was passed on the basis of guidance value of the property in the locality. According to the appellants, the guidance value as found in Annexure-A with regard to the land in question is Rs.1,07,700.00, while the respondents have valued the property at the rate of Rs.39,894.00, Rs.48,945.00 etc., It is under these circumstances, the appellants had approached this Court in W.P.No.51803/2019 with a prayer to quash the notices issued to the appellants fixing the guidance value of the property and the appellants had sought for quantifying the compensation in terms of the guidance value as provided in the Gazette Notification dtd. 30/3/2017. The learned Single Judge of this Court had dismissed the writ petition. Hence, this appeal.