RAM MOHAN WAHEE Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application filed by the appellant/claimant seeking review of the judgment dated 18.7.1995 passed in R.F.A. 858/1987.

(2.) In pursuance of acquisition of land belonging to the appellant situated at Village Bahapur, the Land Acquisition Collector divided the land into two blocks and fixed the market value at Rs.2,000.00 and Rs.l,500.00 per Bighas for the land. The total land which was acquired by the notification issued on 30.11.1959 under Section 4 of the Land Acquisition Act and the declaration under Section 6 was 20 Bighas in which the share of the appellant was one-third. On a reference being sought for by the appellant, the same was referred to the Additional District Judge, who fixed the market value of the land at Rs.7,250.00 per Bigha.

(3.) The appellant being aggrieved filed an appeal in this court against the aforesaid determination of compensation by the reference court which was registered and numbered as R.F.A. No. 858/1987. This court after taking into consideration and analysing the evidence adduced in the case and also on consideration of different judgments of this court particularly, in Chhajju Vs. Union of India (R.F.A. 463/1979) decided on 3.12.1979, determined the compensation of the land of the appellant at Rs.l2,000.00 per Bigha taking into consideration the difference in the nature of land and criteria fol- lowed in Chhajju's case (supra).