RAMESHWAR SOLANKI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this judgment we propose to deal with the Regular First Appeals that have arisen out of the acquisition of certain land in village Palam.

(2.) The relevant notification under section 4 of the Land Acquisition Act (hereinafter referred to as "the Act"), was issued on 27.01.1984. Statement under section 19 of the Act showing the khasra numbers, area of the land and the share of the persons in each of the khasra was also prepared. There is no dispute regarding the extent of the land, or the share of the appellant in the land. The Land Acquisition Collector had divided the land in three blocks "A", "B" and "C", and has given compensation to the appellant land @ Rs.8,400.00 per bigha for block "A", Rs.6,000.00 per bigha for block "B" and Rs.3,000.00 per bigha for block "C".

(3.) Being dissatisfied with the award of the Land Acquisition Collector, the appellant filed reference under Section 18 of the Act, saying that the land in question which has been acquired, could not be valued at less than Rs.300.00 per sq. yd. on the date of notification under section 4 of the Act.