UNION OF INDIA Vs. RAMSAGAR CHOWHAN AND ORS.

JUDGEMENT

(1.) IN this writ appeal, the petitioner Union of India has raised challenge to the levy of sum of Rs. 5,22,771/ - imposed by the Land Acquisition Collector as incidental charges over and above the land acquisition charges assessed.

(2.) WE had admitted the appeal on 03.7.2013 on the following question of law: - -

(3.) SRI Das, learned Advocate General, has drawn our attention to Section 50 of the Land Acquisition Act, 1894 which reads as follows: - -