SURESH KUMAR JIVNANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The prayers made by the petitioner are in the following terms:

(2.) Heard learned counsel for the petitioner as well as Mr. B.Gopa Kumar, Assistant Solicitor General and Mr. Sudeep Verma, Deputy Government Advocate.

(3.) The basic dispute appears to be with regard to the appropriate multiplier to be applied for the purpose of granting compensation in land acquisition cases.