ROSHAN LAL Vs. UOI

JUDGEMENT

(1.) Above captioned appeals pertain to acquisition of agricultural lands comprised in the revenue estate of village Baprola. Acquisition commenced pursuant to a notification dated 12.8.1997 issued under Section 4 of the Land Acquisition Act.

(2.) AS per award No.5/DCW/2000 -01, the Land Acquisition Collector categorized the acquired lands into Block A and Block B. He determined fair market value of Block A lands at Rs.2,08,383/ - per bigha and Block B lands at Rs.1,77,083/ - per bigha.

(3.) THE orders by which references have been decided are dated 25.8.2006, 28.8.2006, 29.8.2006, 30.8.2006, 31.8.2006, 19.9.2006, 22.9.2006, 29.9.2006 and 30.10.2006.