YAD RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The land of the appellants measuring approximately 55 bighas and 6 biswas located in Village Sabhapur was acquired in pursuance to the notification dated 10.8.1983 issued under Sections 4, 6 and 17 of the Land Acquisition Act 1894 ( hereinafter to be referred to as 'the said Act').

(2.) The Award was passed by the Land Acquisition Collector on 19.9.1986 in terms whereof the appellants were held entitled to compensation @ Rs. 12,000/-perbigha. The parties aggrieved by the said Award sought a reference, which was decided in terms of the impugned judgment of learned Additional District Judge dated 11.3.1993.

(3.) It may be noticed that there were some inter se disputes between the parties about the respective shares, which, however, stood determined in pursuance to the reference made under Section 30/31 of the said Act.