RAN SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The Ghaziabad Development Authority framed a scheme for the development of the city within the municipal limits and for that purposes the land of the appellants and of other persons was acquired. The notification under Section 4(1) of the L.A. Act (hereinafter referred to as Act") was issued on 28-12-1963 and the notification under Section 6 was issued on 22-9-1986. The possession of the land was also taken. The award was delivered by the Land Acquisition Officer on 22-9-1986. Against that award on the request of the appellants reference was made before the District Judge, Ghaziabad. That reference No. 25 of 1987 was decided by the judgment dated 30-3-1991 along with other references by Vth Additional District Judge, Ghaziabad. He has awarded compensation @ Rs.8.00 per sq. yards to the appellants for their acquired land. 30% solitium has also been awarded along with 9% interest.

(2.) The appellants felt dissatisfied with award and filed this appeal claiming that the compensation be awarded @ Rs. 40.00 per sq. yards. Later on the memo of appeal was amended and the claim was enhanced and compensation @ Rs. 100.00 per sq. yards has been claimed. The required court-fee has also been paid.

(3.) I have heard Sri S. P.Gupta, learned Senior Advocate assisted by Sri Vivek Chaudhary, learned Counsel for the appellants and the learned Standing Counsel and have perused the entire records.