RAM PAT Vs. UNION OF INDIA

JUDGEMENT

(1.) On the last date of hearing we heard the parties at length and pronounced judgment on certain issues. The order passed is as under: 1. Notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) was issued on 13.11.1959 in respect of the land in question situated in village Lado Sarai. Declaration under Section 6 of the Act was issued on 16.5.1996 which resulted in award No.38/80-81. The Land Acquisition Collector fixed different values of land in respect of different categories being Category 'A', 'B',. 'C' and 'D'.

(2.) The appellant aggrieved by the same preferred reference under Section 18 of the said Act and in respect of categories 'B' and 'C' some enhancement was granted.

(3.) The dispute really is not confined only to the quantum of compensation but also to entitiement of the appellant in view of the fact that in pursuance of the order of Revenue Assistant the land stood vested in the Gaon Sabha. Both the Land Acquisition Collector and the Reference Court found that the appellants were not entitled to any compensation in view of the land having vested with the Gaon Sabha.