RISHALO Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the learned Additional District Judge dated 10.9.2002 in LAC No. 1273/96. Brief facts which are necessary to dispose of this appeal are recapitulated as under:

(2.) The appellant's land measuring 3 bighas 18 biswas situated in the revenue estate of village Bharthal was acquired vide notification dated 20.6.86 for public purpose of an approach road for the Bijwasan Oil Terminal for Bharat Petroleum. The Land Acquisition Collector while Award No. 5/88-89 awarded Rs.11,000/- per bigha for the acquired land. The learned Additional District Judge upheld the order of the Land Acquisition Collector and dismissed the appeal filed by the appellant. The appellant aggrieved by that order has preferred this appeal under Section 54 of the Land Acquisition Act 1894 before this Court.

(3.) Mr. S. S. Dalal, learned counsel for the Union of India submits that there is no infirmity in the impugned order and the appeal deserve to be dismissed.