GOPAL SINGH Vs. COLLECTOR

JUDGEMENT

(1.) The State Government for Kendriya Bhandar Tatha Krayashala acquired Plot Nos. 440 and 441 measuring 2 Bigha 7 Biswa, i.e., 6474 sq. yard situated in village Gailana Kushtakil, Tehsil and district Agra by issuing a Notification dated 29.5.1975 under Section 4 of the Land Acquisition Act. The notification under Section 6 of the aforesaid Act is dated 24.7.1975. The possession was taken on 11.3.1976. A sum of Rs. 16,995 was awarded by the Land Acquisition Officer as compensation. Aggrieved against the said award the claimant-appellant got made a reference through the Collector under Section 18 of the Land Acquisition Act to the civil court for determination of compensation amount. The claimant-appellant claimed compensation initially at the rate of 25 per sq. yard, which was subsequently enhanced to Rs. 35 per sq. yard. The reference court by its judgment and award dated 24.12.1987 given in reference No. 41 of 1978 has fixed the compensation at the rate of Rs. 7 per sq. yard and granted interest at the rate of 6% per annum on the balance amount till the date of payment.

(2.) Still dissatisfied the present appeal has been filed by the claimant for further enhancement of the compensation amount.

(3.) Heard Sri Dilip Singh, learned counsel for the appellant and the learned standing counsel for the respondents and perused the record.