RAM PARSHAD Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT -

(2.) APPELLANTS land measuring 3 bighas & 18 his was bearing Khasra Nos. 273/1 (1-18), 274 (1-7) & 279/2 (0-13), situated in the revenue estate of village Madipur was acquired vide notification dated 12th November, 1963 issued under Section 4 of the Land Acquisition Act (hereinafter called the Act). The Land Acquisition Collector made his Award No. 1913 dt. 26th October, 1964 whereby he awarded compensation @ Rs. 4,500.00 per bigha. Reference was made undersection 18 of the Land Acquisition Act and the learned Addl. District Judge vide his judgment dt. 24th October, 1968 enhanced the compensation to Rs. 6.000.00 per bigha. ' We have been informed that this Court in R.F.A. No. 490/68 decided on 18th December, 1987 had awarded compensation @ Rs. 7,000.00 per bigha for the land situated in revenue Estate of Village Madipur. The Division Bench in R.F.A No. 490/68 was concerned with a notification dated 13th November, 1959 issued under Section 4 of the Land Acquisition Act.