STATE OF M.P. Vs. RAMRAO KRISHNARAO PALSIKAR

JUDGEMENT

(1.) L . This First Appeal is directed against the judgment and decree dated 18 -2 -1980, passed by the IIIrd Additional District Judge, Indore, in Misc. Judical Case No. 121 of 1977.

(2.) SHORT facts of the case are that the State of Madhya Pradesh acquired a piece of agricultural land, bearing Survey Nos. 584 and 586, admeasuring 5.09 acres, situated in the city of Indore. The Land Acquisition Officer awarded Rs. 5000/ - per acre for compensation of the said land.

(3.) THE learned Addl. District Judge framed the following four issues: