REGENT COMPUTRONICS PVT. LTD.

COLLECTOR, VARANASI Appellant

V/S

Dev Brat And Others Respondents

Referred Judgements :-

MEHRAWAL KHEWAJI TRUST VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. MAJOR JITENDRA KUMAR [REFERRED TO]
ADMINISTRATOR GENERAL OF WEST BENGAL VS. COLLECTOR VARANASI [REFERRED TO]
K VASUNDARADEVI VS. REVENUE DIVISIONAL OFFICER LAO [REFERRED TO]
SHAJI KURIAKOSE VS. INDIAN OIL CORPN LIMITED [REFERRED TO]
KASTURI VS. STATE OF HARYANA [REFERRED TO]
TEJUMAL BHOJWANI VS. STATE OF UTTAR PRADESH [REFERRED TO]
LAND ACQUISITION OFFICER KAMMARAPALLY VILLAGE NIZAMABAD DISTRICT ANDHRA PRADESH VS. NOOKALA RAJAMALLU [REFERRED TO]
H P HOUSING BOARD VS. BHARAT S NEGI [REFERRED TO]
KIRAN TANDON VS. ALLAHABAD DEVELOPMENT AUTHORITY [REFERRED TO]
CEMENT CORPN OF INDIA VS. PURYA [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD VS. K S GANGADHARAPPA [REFERRED TO]
SUBH RAM VS. HARYANA STATE [REFERRED TO]
LA P HOUSING BOARD VS. K MANOHAR REDDY [REFERRED TO]
TRISHALA JAIN VS. STATE OF UTTARANCHAL [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. M K RAFIQ SAHEB [REFERRED TO]
CHANDRASHEKAR VS. LAND ACQUISITION OFFICER [REFERRED TO]
UDHO DASS VS. STATE OF HARYANA [REFERRED TO]
MEERUT DEVELOPMENT AUTHORITY THRU' ITS SECRETARY VS. BASHESHWAR DAYAL [REFERRED TO]
NIRMAL SINGH VS. STATE OF HARYANA [REFERRED TO]
MAJ. GEN. KAPIL MEHRA VS. UNION OF INDIA [REFERRED TO]
K. DEVAKIMMA AND ORS. VS. TIRUMALA TIRUPATI DEVASTHANAMS AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned Standing Counsel for appellant and Sri S.K. Chaubey, Advocate for respondents.

(2.) This appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as the "Act, 1894") has arisen from judgment and award dated 14.05.1990 passed by Sri C.B.D. Misra, 9th Additional District Judge, Varanasi in Land Acquisition Reference (hereinafter referred to as the "LAR") No. 89 of 1987 whereby Reference Court has increased rate of compensation and awarded same at Rs. 15,000/- per Biswa (Rs. 3,00,000/- per bigha, i.e., Rs. 99.17 per square yard).

(3.) Dispute relates to land situate in Village Ghosia, Pargana Bhadohi, Tehsil Gyanpur, District Varanasi. For constructing a 'Canal' (Nahar) at the instance of Executive Engineer, Gyanpur Canal Division, Varanasi, 17.90 acres (116 Bigha, 8 Biswa, 13 Dhur) land was sought to be acquisitioned by issuing notification under Section 4(1) on 17.12.1983 and declaration under Section 6(1) on 08.09.1984. Special Land Acquisition Officer (hereinafter referred to as the "SLAO") made award dated 28.04.1986 determining compensation at the rate of Rs. 16,846/- per Bigha (Rs. 842.30 per Biswa and Rs. 5.56 per square yard). Aggrieved thereto claimants-respondents filed application under Section 18 of Act, 1894 for making Reference to District Judge for determining compensation and pursuant thereto aforesaid LAR was registered and has been adjudicated vide judgment and award in question.

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COLLECTOR, VARANASI Vs. DEV BRAT AND OTHERS

Referred Judgements :-

JUDGEMENT

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