UNION OF INDIA Vs. RAM PRASAD AND ANOTHER

JUDGEMENT

(1.) IN this batch of appeals the challenge being to the composite award passed by the learned Additional District Judge, Hoshangabad, the reference Court under the Land Acquisition Act, 1894 (for brevity 'the Act') on 30 -9 -1992 they were heard analogously and are disposed of by this common judgment.

(2.) THE facts requisite to be stated are that a proceeding was initiated before the Land Acquisition Officer, Hoshangabad forming the subject -matter of Revenue Case No. 36 -A/1982 for acquisition of land admeasuring 11.87 acres situated at Khasra No. 115/1 at village Gurra, Tehsil Itarsi, Hoshangabad. A notification under section 4 of the Act and thereafter a notification under section 6 was published and eventually on 10 -12 -1977 possession was taken over. In the aforesaid khasra No. some land was diverted and on some houses were constructed. Claim proceedings for grant of compensation were initiated before the Land Acquisition Officer by different owners and the Land Acquisition Officer granted compensation in respect of the land and the structures standing thereon. The land owners accepted the same on protest. Applications were filed for referring the matter under section 18 of the Act to the reference Court and accordingly the Land Acquisition Officer referred the matter to the reference Court wherein the cases were registered.

(3.) THE reference Court adverted to the facts put forth by the claimants which are necessary to be reverted in these appeals. In reference case No. 1/80 the applicants Surat Singh and Premabai, husband and wife were granted Rs. 250/ - for the land admeasuring 60 ft. and 70 ft.