LAXMAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern the disposal of this appeal as well as F.A. 354/96 (The State of M.P. v. Dharmendra Singh and Ors.) and F.A. No. 590/96 (The State of M.P. v. Laxman Singh). As all these three appeals arise out of a common order passed by IIIrd Additional District Judge, Hoshangabad in Land Acquisition Reference Case Nos. 146/94 and 147/94 and all were heard together, they are being decided analogously by this common judgment.

(2.) The facts leading to the filing of these appeals lie in a narrow compass:--

(3.) The land owners including said Bhagwan Singh and Laxman submitted their claims for compensation alleging that the market value of the land is Rs. 51,000/- per acre. Bhagwan Singh also claimed a sum of Rs. 1,01,950/- per acre for the loss of standing crop and Rs. 4,00,000/- for the loss of lemon trees standing on the acquired land. He also claimed Rs. 3,000/- towards loss arising out of the fact that the canal divided his land into two parts. He also claimed damages for tube well. Claimant Laxman Singh claimed Rs. 1,06,000/- towards loss of crop standing on the land acquired and for the value of 100 lemon trees standing on the land in question, He also claimed compensation on account of the fact that the canal divided his land into two parts. The land Acquisition Officer assessed the value of the land @ Rs. 7,705/- per acre. The Land Acquisition Officer awarded the compensation towards the value of lemon trees to Bhagwan Singh but did not awarded any compensation to Laxman Singh towards the same.