CHIRANJI LAL Vs. UOI

JUDGEMENT

(1.) VIDE impugned decisions the Reference Court has held that the appellants are not entitled to any enhancement of the compensation assessed by the Land Acquisition Collector.

(2.) THE appeals relate to lands in village Ghewra, which were the subject matter of acquisition pursuant to a notification dated 6.2.2003 issued under Section 4 of the Land Acquisition Act 1894.

(3.) IT be noted that in the instant cases, I am concerned with a notification dated 6.2.2003 which is 50 days after the notification dated 17.12.2002, which was discussed by the Division Bench in para 49 of its decision, relevant extract whereof is reproduced herein above.