KAILESH NATH GUPTA Vs. COLLECTOR VARANASI

JUDGEMENT

(1.) Heard Sri R.C. Maurya, learned counsel for the claimant-appellant and Sri B.K. Yadav, learned standing counsel for the State-respondents.

(2.) This first appeal has been filed for enhancement of compensation.

(3.) Briefly stated facts of the present case are that by notification under Section 4(1) of the Land Acquisition Act, 1894 published in the U.P. Gazette on 17.04.1982, an area of 1.492 acres land of certain khasra plots including plot Nos.75 and 77 measuring 16 biswas in village Rajpura, Pargana Bhadohi, Tehsil Gyanpur, District Varanasi belonging to the claimant-Appellant, which was acquired for construction of a building for telephone exchange. Notification under Section 6 of the Act was published in the Gazette on 17.04.1982. Possession was transferred on 18.01.1983. The Special Land Acquisition Officer made the award on 13.03.1984 awarding compensation @ Rs.6428.50 per biswa.