BABULAL MEENA Vs. UP MUKHYA ENGINEER

JUDGEMENT

(1.) This appeal has been filed under Sec. 74 of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 against the award dtd. 31/3/2023 passed by Principal District Judge, Sheopur in MJC No. 21/2022 for enhancement of compensation amount.

(2.) The facts necessary for disposal of this appeal in short are that for conversion of Narrow Gauge Railway Line into Meter Gauge Railway Lines, the lands of village Bardhabujurg, Raipura and Dantardakhurd were acquired. One Railway Station is already situated in village Dantardakhurd. About 8.200 hectares of land of village Dantardakhurd, 2.394 hectares of land of Raipura and 17.555 hectares of land of village Bardhabujurg, in all 28.689 hectares of land was acquired under Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (In short Act, 2013).

(3.) The Land Acquisition Officers, ascertained the market value of the lands on the basis of Collector Guidelines. As per the Collector Guideline, the market value of land situated in village Raipura was assessed as Rs.30,00,000.00 per hectares whereas as per Collector Guidelines, the market value of land situated in village Dantardakhurd and Bardhabujurg was ascertained as Rs.12,13,333.00 per hectare. The compensation for the building constructed over the land belonging to the appellant was also ascertained.