RAMPAT Vs. UNION OF INDIA

JUDGEMENT

(1.) . These appeals u/S. 54 of the Land Acquisition Act, 1 94 (the Act) are directed against the impugned awards passed by the Addl. D.J. determining the compensation payable to the appellants/claimants for their land at Village Nilothi required for public purpose under notification dated 30.5.1979 issued u/S. 4 of Act,

(2.) . By the aforesaid notification the lands of the appellants/claimants were acquired. The L.A. Collector by his award No. 30/1982-83 awarded Rs. 4,000.00 for the disputed land. On a reference the Additional D J. through the impugned award enhanced the compensation at Rs. 6,000.00 per bigha.

(3.) . Being aggrieved by the aforesaid determination of compensation the appellants/ claimants have filed the present appeals in this court claiming Rs. 12,000.00 per bigha.