ASSISTANT COMMISSIONER LAND ACQUISITION OFFICER Vs. KURSHEED BEGUM

JUDGEMENT

(1.) WE have heard the learned Advocates representing both the parties.

(2.) THE learned Government Advocate submitted before us that the enhancement from Rs. 33,000/- per acre to approximately Rs. 1,78,000/-per acre is extremely steep and that it is totally unjustifiable in the facts and circumstances of the case. Among others, he has demonstrated before us that the Reference Court has not given any detailed reasoning. We must be fair to the learned Judge that he has briefly set out the grounds on which he has enhanced the compensation.

(3.) THOUGH, in keeping with the Supreme Court decisions we do not approve of the unit being altered from acre to square foot, the real issue before us is as to whether we are required to interfere with the enhancement or not?