PREMNATH VERMA Vs. VEENA DRAVID

JUDGEMENT

(1.) Regard being had to the similitude of the facts in these three appeals, they were heard together and are being disposed of by this common judgment.

(2.) All three appeals are arising out of the common award dated 15/12/1994 passed by XVIth Additional Judge to the court of District Judge, Indore (M.P.) in LA Ref. Case No. 20/1992, whereby the learned reference Court enhanced the compensation from Rs. 1.90 per square feet (psqft) awarded by the Land Acquisition Officer (LAO) vide award dated 06/09/1985 passed in LA Claim Case No. 3A/82/82-83 to Rs. 3/- psqft for acquisition of land under Section 18 and 30 of the Land Acquisition Act, 1894 (Hereinafter referred as to "The Act, 1894") bearing Survey No. 162, total area of 478 hectare, situated at Kulkarni Bhatta, Indore.

(3.) The LAO awarded total compensation Rs. 6,71,469/-. The reference court enhanced it by Rs. 3,94,219/- and took it to Rs. 10,65,668/-.