STATE OF U.P Vs. MOHD.

JUDGEMENT

(1.) Heard Sri P.P. Chaudhary, learned Standing Counsel appearing for the appellants-State of UP. No one appeared on behalf of the respondent at the time of hearing. In spite of repeated orders, no paper book has been filed by the respondent. Therefore, I proceeded to hear the appeal.

(2.) Present appeal has been filed challenging the judgement and decree dated 2.1.2013 passed by the Additional District Judge, Court No. 08, Allahabad in Land Acquisition Reference No. 128 of 1991.

(3.) Necessary facts of the case are that in exercise of power vested in it under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act'), the Government of Uttar Pradesh issued a notification dated 22.3.1986 for acquisition of 15 biswas land belonging to the appellant situated in Mauza-Dariyabad, Pargana and Tehsil Chail, District Allahabad. The declaration issued under Section 6 was published on 26.4.1987. By an award dated 13.7.1988, the Special Land Acquisition Officer (hereinafter referred to as 'SLAO') declared that the appellant shall be entitled for compensation of Rs. 81,314.80 paise with 30 per cent solatium.