RAM SINGH Vs. U P STATE

JUDGEMENT

(1.) THE Ghazlabad 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 per sq. yard to the appellants for their acquired land. 30% solatium 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. 40per sq. yard. Later on the memo of appeal was amended and the claim was enhanced and compensation @ Rs. 100 per sq. yard has been claimed. The required court fee has also been paid.

(3.) AFTER considering the arguments, I am of the view that only short point is involved for consideration in this appeal. The land in the present case was acquired for the development of two colonies within the municipal limits of Ghaztabad city. The land in dispute is situated in village Raheespur in district Ghaziabad. The other land of Sewak Ram and Anoop Singh situated in village Jatwara Kalan was also acquired for development of the same colonies.