SARUP CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The appeals arise out of Award No. 1954 of 1966-67 Appellants lands in Village Ziauddinpur were acquired for public purpose by Notification under Section 4 dated 24.10.1961. The Land Acquisition Collector classified the lands in three groups. For the first group he awarded compensation @ Rs. 700.00 per bigha; for the second group Rs. 600.00 per bigha; and for the third group Rs. 470.00 per bigha.

(2.) An application was made to the Additional District Judge under Section 18. The ADJ combined groups (2) & (3) and awarded compensation @ Rs. 700.00 for the said two groups and Rs. 760.00 per bigha for group (i).

(3.) In RFA. 227/71 the appellants have claimed Rs. 2.500.00 per bigha as compensation; whereas in other appeals the appellants have clamined increase of Rs. 2,000.00 per bigha, and claiming the market value to be Rs. 2,760.00 per bigha.