PREM LATA GUPTA Vs. GAON SABHA

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act, 1894 impugns the judgment [dated 1st December, 2015 in LAC No.3A/11 (Unique Case ID No.02401C021799011) of the Court of Additional District Judge (ADJ)-02, West] on a reference under Section 30-31 of the Act, apportioning the compensation in respect of land measuring 1 bigha 4 biswas in Khasra No.55/19 Min of village Mundka between the appellant and the respondent no.1 Gaon Sabha, Mundka village in the ratio of 20:80 i.e. 20% to the appellant and 80% to the respondent no.1.

(2.) The appeal came up before this Court first on 10th May, 2016 when notice thereof was ordered to be issued and the Trial Court record requisitioned. Vide subsequent order dated 8th July, 2016, no objection of the appellant to the respondent No.1 receiving compensation in terms of the impugned judgment and decree was recorded. Counter affidavit to the appeal has been filed by the counsel for the respondent no.1. The appeal thereafter has been adjourned from time to time. The counsel for the appellant has also filed written arguments.

(3.) Yesterday i.e. 19th September, 2018, the counsel for the appellant was heard; however since the counsel for the respondent no.1 was not available, the hearing was adjourned to today. The counsel for the respondent no.1 has been heard today and the counsel for the appellant has been heard in rejoinder and the records perused.