STATE OF MADHYA PRADESH Vs. SHYAM SUNDER

JUDGEMENT

(1.) Heard.

(2.) Challenge has been made to the Award dated 31.07.2013 passed by the Additional Judge to the Court of First Additional District Judge, Datia, in MJC No. 10/2010. The non-applicant/State has filed this appeal under Section 54 of the Land Acquisition Act, 1984 (hereinafter referred to as the Act).

(3.) An Award was passed by the Land Acquisition Officer on 07.07.2007 with regard to the land bearing Survey No. 935 situated at village Bargaye, Tehsil and District Datia. The respondents challenged the award by making a reference to the Additional Judge to the Court of First Additional District Judge, Datia, in which the learned Court partly allowing the reference under Section 18 of the Act ordered to valuate the land acquired according to the determined market value of irrigated land @ Rs. 3,74,000/- per hectare. Besides under Section 23(2) of the Act, 30% solatium has also been awarded and under Section 23(1)(A) of the Act, 12% interest has also been awarded.