SHREE CHANDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Standing Counsel.

(2.) The instant first appeal under Sec. 54 of the Land Acquisition Act, 1894 has been filed by the land owner against the award and decree dtd. 15/11/1988 passed by Shri O.P. Garg, District Judge, Ghaziabad in LAR No.117 of 1985, Shree Chandra vs. State of U.P., whereby the compensation has been enhanced from Rs.22,687.0050 per bigha to Rs.24,800.00 per bigha. The reference court has also awarded additional compensation @ 12% per annum, solatium @ 30% per annum and other statutory benefits including interest on the compensation.

(3.) Learned counsel for the appellant submitted that in the instant appeal the acquired land is of village Chhalera Khadar, Pargana and Tehsil Dadri, District Ghaziabad. The notification under Sec. 4(1) of the Land Acquisition Act, 1894 was published on 20/7/1982, possession was taken on 9/11/1983 and the Collector by award dtd. 31/8/1984 granted compensation at the rate of Rs.22,687.0050 per bigha for the acquired land which has been enhanced to Rs.24,800.00 per bigha by the reference court, vide impugned award and decree dtd. 15/11/1988.