NAFE SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) VIDE two separate judgments dated 10.08.2009 and 28.09.2009, the learned Reference Court has dismissed 3 land acquisition references, holding that no case was made out to enhance the compensation awarded by the learned Land Acquisition Collector.

(2.) LANDS in the Revenue Estate of village Kamruddin Nagar were acquired by a common award pursuant to a notification dated 30.05.1990 issued under Section 4 of Land Acquisition Act.

(3.) PHOTO-copies of the agreements to sell, Ex.PW 2/1 and Ex.PW- 2/3, pertain to sale agreements relating to 10 Bigha and 10 Biswa land as also 6 Bigha and 15 Biswa land in village Kamruddin Nagar.