SURAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present appeal is directed against the order dated 6.1.2007 passed by the Additional District Judge on a reference filed by the appellant in respect of the land situated in village Kakrola covered under the Award No. 1/93-94, praying inter alia for enhancement of compensation payable by the respondents, for acquiring their land, by Rs. 1,20,500/- per Bigha. The UOI has also preferred an appeal registered as LAA No. 623/2009 seeking reduction of the compensation fixed by the Reference Court @ Rs. 1,09,500/- per bigha.

(2.) COUNSEL for the appellant states that the present appeal is covered by a common judgment delivered by the Division Bench on 23.10.2008, in a batch of matters pertaining to village Kakrola, lead matter being Ved Prakash & ORs. v. Union of India & ORs. registered as LAA No. 673/2008. Para 35 of the aforesaid judgment is reproduced hereinbelow for ready reference :