RAMCHANDRA SWAMI TEMPLE Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal is directed against award dated 15.4.1994 passed by IV Additional Judge to the Court of District Judge, Raipur in Land Acquisition M.J.C. No. 16 of 1987.

(2.) AGRICULTURAL land of the appellant comprised in Kha. No. 38, en ambankment measuring area 0.96 acre and Khasra No. 39, a pond, measuring area 1.98 acres situated in village Shankarnagar in Raipur was acquired vide notifications dated 4.10.1974 and 3.1.1975 issued respectively under sections 4 and 6 of the Land Acquisition Act, 1894 for purposes of the respondent M.P. Housing Board, Raipur. Compensation in respect of the said land was settled by means of an award by the Collector dated 15.10.1979. The compensation in relation to the land in Khasra No. 39 i.e. pond, was fixed at the rate of Rs. 20,000.00 per acre while for land in Khasra No. 38 which contained embankment was fixed at the rate of Rs. 30.000.00 per acre.

(3.) WE have heard learned counsel for the appellant and learned counsel for the respondent, M.P. Housing Board.