COLLECTOR VARANASI Vs. SHIV NARAIN

JUDGEMENT

(1.) The Collector, Varanasi has preferred this appeal under Section 54 of the Land Acquisition Act against the judgment, order and award dated 23.1.1991 passed by the I Additional District Judge in LAR No. 199 of 1989 Sheo Narain and Ors. v. Collector, Varanasi.

(2.) The land was acquired by the State of U.P., for the construction of a Canal. The Notification under Section 4 of the Act was issued on 10.11987. The Special Land Acquisition Officer (in short SLAO) offered market value vide award dated 15.10.1988. The claimant/respondents not satisfied by the market value so offered preferred a reference under Section 18 of the Act. The reference court by the impugned judgment, order and award has increased the market value to Rs. 7,500/- per biswa and has awarded compensation accordingly.

(3.) The submission of the Learned Standing Counsel appearing for the appellant is that the compensation so awarded is highly excessive and the market value of the land at the time of acquisition was much lower.