DEPUTY COLLECTOR Vs. MAHALSA DEVASTHAN

JUDGEMENT

(1.) THIS is first appeal by State Government.

(2.) THE notice under Section was published on 18.9.1986. 700 sq. mts. of land from Survey No.292/2 and Survey No.294/2 was acquired. Land Acquisition Officer has granted compensation @ Rs.40/- per sq. meters.

(3.) DISTANCE between these two lands is only 300 meters.