CHANDRAMOHAN GAUR & ANR Vs. JASJEETSINGH & ORS

JUDGEMENT

(1.) This appeal has been filed under Section 54 of Land Acquisition Act, 1894 arising out of the award dated 11.8.2000 passed by Second Additional District Judge, Shivpuri in Misc. Civil Case No.12/1998.

(2.) The necessary facts for the disposal of the present appeal in short are that some land was acquired for laying the new railway line from Gwalior to Guna and accordingly, the land acquisition proceedings were initiated and the Land Acquisition Officer, Shivpuri ascertained the market value of the acquired land, and by order dated 26.8.1989 passed in Land Acquisition Proceedings No.35/86-87/v-82, fixed the compensation at Rs.5951/- and directed the same to be paid to the appellants as their names were recorded in the revenue records.

(3.) The respondents No.1 to 4 made an application to the Collector under Sections 18/30 of Land Acquisition Act, 1894 for reference. Accordingly, the Collector made a reference to the Civil Court on two grounds i.e., firstly, whether the respondents No.1 to 4 are the owners of the land in question and the Land Acquisition Officer has wrongly directed to pay the compensation to the appellants and secondly, whether the compensation amount is liable to be enhanced.