STATE OF MADHYA PRADESH Vs. MANIKANTA BAI

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This order shall also govern the disposal of all the aforementioned First Appeals, regard being had to the common issue of valuation of land, in the land acquisition proceedings relating to village Semalkheri, District Dhar under the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act of 1894'). In all the appeals, the appellants have also filed their respective cross-objections being aggrieved of the inadequacy of the value assessed by the reference court. For the sake of convenience, the facts as narrated in F.A. No.215/2021 are being taken into consideration.

(3.) This appeal has been preferred under Sec. 54 of the Act of 1894 against the award dtd. 17/3/2020, passed in Land Acquisition Case No.36/2018 by First Additional District Judge, Sardarpur, District Dhar.