STATE Vs. WALI MOHAMAD

JUDGEMENT

(1.) PRESENT appeal has been filed against the judgment and award dated 10.8.1990 passed by the District Judge, Nainital. Briefly stated the facts giving rise to the present appeals are that the State of U.P. has acquired the land in village Bajpur, District Nainital belonging to the opposite party. Notification under section 4 of the Land Acquisition Act, was issued and was published in the gazette. The claimants were not satisfied by the award passed by the Land Acquisition Officer and has made a reference to the District Judge, Dehradun. Objection was filed by the appellant.

(2.) THE IInd Additional District Judge, Dehradun has allowed the reference and awarded compensation at the rate of Rs. 5,000/ - per Bigha with 12% additional solatium.

(3.) THE learned Reference Court has held that the claimants are entitled to get compensation @ of Rs. 5,000/ - per bigha with additional solatium of 30% interest @ 12% per annum.