RAM CHANDER Vs. UOI

JUDGEMENT

(1.) This appeal has been filed under Section 54 of the Land Acquisition Act (in short `the Act') against the judgment of the reference court with regard to the land acquired under award No.1/95-96 vide notification under Section 4 dated 19.3.1993 and notification under Section 6 dated 29.4.1993.

(2.) The appellants' land located in village Singhola was acquired vide award No.1/95-96 on 19.3.1993. The Land Acquisition Collector (in short 'LAC') fixed the market value of the acquired land @ Rs.96,875/- per bigha. The appellants aggrieved by the judgment of the learned LAC filed a reference petition under Section 18 of the Act on the ground that the learned LAC did not consider situation and location of the land which was situated near the abadi of the village and touching the G.T. Karnal Road. It was also alleged that LAC did not consider that the market value of the acquired land at the relevant time was not less than Rs.3,000/- per sq. yard. It was also alleged that the learned LAC ignored the fact that all civil amenities like road, electricity, water, school, bus, railway station, hospital, etc. were available.

(3.) The learned Additional District Judge framed the following issues:-