LAND ACQUISITION OFFICER Vs. JEET SINGH

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act, 1984 has been filed by the State Government being aggrieved by the order dated 10.4.1992 passed by 1st Additional Judge to the Court of District Judge, Seoni in M.J.C. No. 12/90.

(2.) Admittedly, original Respondent Nanhelal was owner of land bearing survey No. 265 admeasuring 0.251 hectares situate in village Lonia, Tahsil and District Seoni. Aforesaid lands were acquired by the State Government for construction of road from Seoni to Mungwani. Proceedings under the Land Acquisition Act (hereinafter referred to as the "Act") were initiated for acquisition of land belonging to original Respondent. An award was passed on 19.4.1989 by which Land Acquisition Officer awarded a sum of Rs. 1256/- as compensation on account of value of the land. An amount of Rs. 377/- was awarded as 30% solatium and an amount of Rs. 83/- was awarded by way of interest.

(3.) Original Respondent being dissatisfied with the quantum of compensation awarded to him, filed an application under Section 18 of the Act for making a reference to the Court. Aforesaid application was allowed and reference was registered as M.J.C. No. 12/90.