STATE OF WEST BENGAL Vs. CHARU PROKASH GHSOH

JUDGEMENT

(1.) These two appeals arise out of a Land Acquisition proceeding. The property under acquisition was premises No. 25 Dixon Lane, which comprised an area of 11 cottahs with a three-storied building thereon. The Land Acquisition Collector awarded compensation at the average rate of Rs. 9,400/- per cottah for the land and Rs. 1,39,000/- for the structures. In addition to the above, he also awarded a sum of Rs. 2,000/- on account of costs of removal and the usual statutory allowance, and his total award came up to Rs. 2,80,760/ -.

(2.) The claimant was dissatisfied with the Collector's award and took a reference before the Land Acquisition Judge. In the petition of reference the claim appears to have been made for a minimum amount of Rs. 2,82,000/- for the entire property, the claim for the land being valued at least at Rs. 12,000/- per cottah, and, for the structures, the claim was Rs. 1,50,000/ -.

(3.) The learned Land Acquisition Judge has enhanced the award by fixing the compensation including statutory allowance at Rs. 3,24,300/- in place of the Collector's award of Rs. 2,80,760/-, the enhanced award thus coming up to Rs. 43,540/ -.