LUCKNOW DEVELOPMENT AUTHORITY Vs. FAIJAZ AHMAD AND OTHERS

JUDGEMENT

(1.) Heard Sri Rajesh Srivastava holding brief of Sri D.K. Upadhyaya, learned Counsel for the Appellant as well as learned Counsel for the Respondents and perused the record. Vakalatnama filed by Mr. D.K. Upadhyay, learned Chief Standing Counsel is taken on record.

(2.) The present appeal has been filed under Section 54 of the Land Acquisition Act, 1894 against the judgment and order dated 14.2.2006 and decree dated 2.5.2006 passed by the Additional District Judge/ Presiding Officer, Nagar Mahapalika Tribunal, Lucknow in Faijaz Ahmad and Ors. v. State of U.P. and Anr. Misc. Case No. 22 of 1999 filed under Section 18 of the Land Acquisition Act, 1894, thereby enhancing the market value of the acquired land from Rs. 0.68 per sq. ft. to Rs. 3.00 per sq. ft.

(3.) Learned Counsel for the Appellant, in addition to grounds taken in the appeal, has submitted that enhancement of the amount of compensation by the learned Tribunal was done without properly considering the relevant factors and it has been exorbitantly increased.