UNION OF INDIA Vs. BHAGWAN SINGH

JUDGEMENT

(1.) Nobody appears for .the appellant to preaa thisappeal.

(2.) The land in question is situated in the village Kusumpur. Anotification under Section 4 of the Land Acquisition Act, 1894 (for short 'theAct') was issued on 23/01/1965 and a declaration under Section 6 of theAct on 6/09/1966. The award was given on 25/11/1968.

(3.) The learned Collector awarded compensation at the rate ofRs. 2,500.00 per bigha. On a reference made to the District Court underSection 18 of the Act the learned Additional District Judge by judgmentdated 21/12/1974 enhanced the compensation at the rate of Rs. 5000.00per bigha. The appellant-Union of India filed this appeal under Section 54of the Act. To this cross-objections have been filed by the respondentsclaiming compensation at the rate of Rs. 15,000.00 per bigha. These cross-objections have been registered. Respondents have also paid the requisite Courtfee.