UNION OF INDIA Vs. KHAZAN SINGH

JUDGEMENT

(1.) This is an appeal filed by the Union of India, preferred in connection with acquisition of land in village Qasoompur. By our order passed in R.F.A. 329 of 1981 (Union of India v. Sh. Hoshiar Singh & ors), on 8.3.1996, we have determined the market value of the land in question at the rate of Rs.15,000.00 per bigha. The appeal of the Union of India is, therefore, liable to be dismissed.

(2.) The respondents have also filed cross-objections, claiming enhancement in the market value from Rs.3,000.00 per bigha to Rs.15,000.00 per bigha.

(3.) The learned Additional District Judge in reference under section 18 of the Land Acquisition Act, had assessed the market value of the land in village Qasoompur in two categories - block "A" at Rs.5,000.00 per bigha and block "B" at Rs.3,000.00 per bigha. It appears that the land of the appellants falls in block "B", which had been assessed at Rs.3,000.00 per bigha.