GURUSEWA SINGH PABLA Vs. UOI

JUDGEMENT

(1.) THE appellant has challenged the judgment dated 8.07.1992 passed by the learned Additional District Judge in LAC No. 55/1985 whereby the market value of the land of the appellant in village Yakutpur, which was acquired by the Government for construction of Indoor Electrical Sub-Station pursuant to the notification dated 23rd December, 1967 under Section 4 of the Land Acquisition Act, 1894 and award No. 47/1970-71 was enhanced from Rs.72/- per sq. yd. as awarded by the Land Acquisition Collector to Rs.80/- per sq. yd.

(2.) THE appellant was, however, not satisfied with the market value of his plot of land in village Yakutpur, which area according to the counsel for the appellant is a posh area now known as Kailash Colony, determined by the learned Reference Court and so he approached this Court by filing the present appeal under Section 54 of the Land Acquisition Act and has claimed fixation of the market value of his land @ Rs 500/- per sq.yd.

(3.) MR. Sanjay Poddar, learned counsel for the respondents-UOI, on the other hand contended that there is no scope for any interference by this Court in the well reasoned judgment of the learned trial Court.