GOPAL BAJAJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present appeal is against the award dated 28.01.2004 passed by the Additional District Judge, Janjgir in miscellaneous civil suit No.07/2001 .

(3.) Brief facts of this case are that the land bearing Khasra No.481/2 admeasuring 0.09 acres was acquired by the State for Hasdeo Project under the The Land Acquisition Act , 1894 (hereinafter referred to as the Act, 1894) and award of Rs.15000/- was granted. It was stated by the plaintiff that his land which was situated at village Pendari was acquired on 15.10.1992 and while acquisition the value of the land per acre of the vicinity arrived at Rs.1,17,412.16 paisa, whereas the land of the appellant was adjacent to the road and was within the municipality and urban area. It was further stated that for the last three years the selling price of the land was rupees five thousand per decimal, therefore, the awarded amount should be enhanced by calculating the value of the land as rupees five thousand per decimal and the enhanced compensation be awarded.