RAMESHCHANDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) THEY are heard. 1. This order shall also govern the disposal of F.A. No.15/2011, F.A.No.972/2010, F.A. No.973/2010, F.A. No.974/2010, F.A. No.975/2010, F.A. No.976/2010, F.A. No.977/2010 and F.A. No.978/2010 as the common questions are involved and all the matters were heard together and are being decided by this common order. For the purpose of this order, the facts are taken from F.A. No.15/2011.

(2.) THE first appeal bearing F.A. No.15/2011 has been filed against the judgment and decree dated 20/08/2010, passed by IX Additional District Judge, Indore in Reference Case No.40/2010, whereunder, the learned trial Court dismissed the application filed by the appellants/claimants for redetermination of compensation under Section 28A of the Land Acquisition Act, 1894(hereinafter referred to as "the Act").

(3.) IN this case, admittedly, the land of the appellant/claimant was acquired for establishment of an institution which is now known as CAT (Centre for Advance Technology). A notification under Section 4 of the Act was issued on 26/08/1983. The award under Section 11 of the Act was passed on 2/01/1986. Against awarded dated 2/01/1986 a request for reference under Section 18 of the Act was made before the District Court by another land owner The trial Court decided the reference application No.1/93 (Motilal v. State of M.P. ) on 30.01.2000 and modified the award dated 2/01/1986 by directing the respondent No.1 to pay compensation @ Rs.80,000/ per acre.