VIJAY KUMAR FARSHWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal filed by the claimant/appellant under Sec. 54 of the Land Acquisition Act, 1894, hereinafter called the Act, seeking enhancement of compensation payable to the claimant/appellant for his land at Village Gharoli, under notification dated 17-11-1980 issued under Sec. 4 of the Act.

(2.) The Land Acquisition Collector categorised the land acquired under the aforesaid notification into three blocks namely - blocks A, B & C and determined the land acquisition compensation of Rs. 9,000A per bigha in respect of block A and Rs. 7,000A per bigha in respect of block B and at Rs. 4,000A per bigha in respect of block C land respectively. Admittedly, the land belonging to the appellant was categorised by the Land Acquisition Collector in Block 'A'.

(3.) On reference application preferred by the appellant/claimant the learned Additional District Judge enhanced the land acquisition compensation in respect to the land of the appellant situated in Block 'A' @ Rs. 23.000A at Rs. 21,000.00 in respect of block B land and at Rs. 19,000A in respect of block C land.