GABBAR SINGH Vs. COLLECTOR GWALIOR

JUDGEMENT

(1.) THIS petition is filed by the petitioners aggrieved by the order dated 30-6-2003 passed by 12th Additional District Judge (Fast Track Court), Gwalior in Case No. 42/2004 MJC.

(2.) THE brief facts of the case are that the petitioners were owner of agricultural land bearing survey Nos. 295 and 297 having an area of 16 Bigha and 10 Bishva situated in Village Alapur, Pargana and District Gwalior. The said land was recorded in the name of father of the petitioners Gyasiram, who died during the pendency of the proceedings before the Land Acquisition Officer.

(3.) THE Land Acquisition Officer passed an award in respect of the land owned by the petitioners as per Section 11 of the Land Acquisition Act on 21-7-1987. The said award was approved by the Competent Authority on 10-9-1987. The Land Acquisition Officer has awarded compensation in respect of the land owned by the petitioner at the rate of Rs. 2800/- per Bigha. The petitioners were not satisfied with the quantum of the award; hence, they filed an application for reference under Section 18 of the Act. On their application the matter was referred to District Court, Gwalior and the case was registered as mjc No. 42/2002.