U.P. AVAS EVAM VIKAS PARISHAD THROUGH ITS EXECUTIVE ENGINEER Vs. SRI M.L. VALI SON OF SRI GOPI NATH VALI AND ORS.

JUDGEMENT

(1.) Heard Sri K.S. Mehta counsel for the appellant and Standing Counsel for the respondent No. 8.

(2.) Present appeal has been filed against the judgment and award dated 28.5.1994 passed by the Additional District Judge, Dehradun in Land Acquisition Case No. 406 of 1987.

(3.) Briefly stated that the land in question was acquired by the respondent No. 8 for the planned residential development. Notification under Sec. 4(1) of the Land Acquisition Act was published on 15.7.1972. The possession of the land in question was taken on 28.1.1981 and the award was given on 23.3.1985. Against the award reference has been filed before the District Judge, Dehradun. The State has filed written statement and has submitted that the amount of compensation assessed by the Land Acquisition Officer is just and proper and reference made to the District Judge is liable to be dismissed.