UNION OF INDIA Vs. NAND KISHORE

JUDGEMENT

(1.) These arc eight appeals from the order of the Additional District Judge dated December 4, 1972.

(2.) The lands of the respondents-owners were acquired by the Government. Their lands were situated in Sadhora Khurd. Notification under Section 4 of the Land Acquisition Act (the Act) was issued on November 13, 1959. The declaration under Section 6 of the Act was issued on July 19,1965. The Land Acquisition Collector made the award on August 11, 1967 (Award No. 1984). For the lands in question the Collector awarded Rs. 6,000.00 per bigha. On a reference to the Additional District Judge under Section 18 of the Act the compensation was raised from Rs. 6000.00 per bigha to Rs. 8500.00 per bigha. This, in his opinion, reflected a just and fair market value of the land comprised in Khasra Nos. 16 and 17.

(3.) Aggrieved by this order, the Union of India brought appeals to this Court. R.N.Aggarwal,J.byorder dated July 10,1973 dismissed these appeals in limine by a short order. He was of the view that there was no reason to interfere with the market value fixed by the Additional District Judge. From his order these appeals have been brought under clause 10 of the Letters Patent.