UNION OF INDIA Vs. CHANDGI RAM

JUDGEMENT

(1.) This judgment will dispose of number of appeals preferred by the Union of India pertaining to the revenue estate of Village Poothkalan. The notification under Section 4 of the Land Acquisition Act,1894 was issued on 11.12.1981 and Section 6 of the Land Acquisition Act,1894 was issued on 11.4.1984.

(2.) The Land Acquisition Collector made Award under Section 11 of the Act bearing No. 20/1985-86 on 11.11.1985. The Land Acquisition Collector had awarded compensation at the rate of Rs.12,100/-, Rs12,000/- and Rs. 6000/- per bigha for the land in category A. B and C respectively in Village Poothkalan.

(3.) The respondents dissatisfied with the said compensation preferred a reference under Section 18 of the Act for enhancement of compensation. The respondents in support of their claim for enhancement placed reliance on the judgment delivered by this Court in RFA No. 387 of 1991 titled as Ramphool and Another vs. Union of India . On the basis of this judgment, the learned Additional District Judge enhanced the compensation and determined the market value of the land at Rs. 30,000/- per bigha for the land acquired of village Poothkalan. The learned Additional District Judge also allowed other statutory benefits to the respondents.