MOHAMMAD YAMIN ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Appeal is preferred against the order passed by the learned Single Judge in Writ Petition (M/S) No. 605 of 2011 dated 20.05.2019.

(2.) Writ Petition (M/S) No. 605 of 2011 was filed by the appellant-writ petitioner to set aside the order passed by the Additional District Judge / Fast Track Court-VI, Dehradun in Land Acquisition Misc. Case No. 152 of 2006 dated 03.03.2011.

(3.) Facts, to the limited extent necessary, are that an award was passed by the Land Acquisition Officer for acquisition of 2.99 hectares of the land of the Society for Rs. 54,50,775. Since there was a dispute between the office-bearers, as to who was entitled to receive the said amount, and, since such a dispute regarding apportionment under Section 30 of the Land Acquisition Act, 1894 (for short 'the 1894 Act') was required to be adjudicated by the Competent Court, the District Magistrate deposited the awarded amount in Court under Section 31 of the 1894 Act.