STATE OF M.P. Vs. RAMSUNDAR

JUDGEMENT

(1.) STATE of M.P. has filed the aforesaid appeals under Section 54 of the Land Acquisition Act, 1894, (for short 'the Act') against the common award dated 13th September, 1989, passed in reference Case No. 47/89 by IIIrd Additional Judge to the Court of District Judge, Rewa.

(2.) FACTS giving rise to these appeals are these : A notification under section 4 and 17 (1) of the Act was published in M.P. Rajpatra, dated 17.10.1982, at page 1253 for acquisition of the total area of lands 134. 913 hectares situate in villages Babupur, Nipania, Dohi and Khobhar, Tahsil Huzure, District Rewa for a public purpose, that is, for establishment of an 'industrial area'. Thereafter, declaration under section ft of the Act was published in M.P. Rajpatra on 31.12.1982. A public notice under section 9 of the Act was caused to the persons interested who submitted separate claims for compensation at different rates.

(3.) TABLE below shows name of land -owner, appeal number, area, the amount claimed, compensation awarded by LAO and amount of compensation awarded by reference Court: