DISTRICT MAGISTRATE Vs. MAJID

JUDGEMENT

(1.) Heard learned Standing counsel appearing for appellant Nos. 1 and 2 and Sri. S.C. Srivastava, learned counsel appeared for appellant No. 3. No one has appeared for the respondents despite case being called out twice.

(2.) The notification dated 11.5.1979 under Section 4 of the Land Acquisition Act was issued to acquire the land in question which involved plot No. 276 and 442 having area of 0.42 acres situate in Village-Muradganj, Pargana-Haveli, District-Jaunpur.

(3.) The SLAO made an award under Section 11 on 29.5.1982. The SLAO for the entire area of 14.625 acres of land awarded a total of Rs. 2,97,507.53. On reference being preferred by the claimant respondent under Section 18 of the Act the III Additional District Judge by the impugned judgment and order dated 11th November 1987 has directed for payment of compensation as per the sale deed of Devi Prasad which has been referred to at item No. 15 in the award of the SLAO and for payment of statutory benefits admissible under the Act.