NARAYANI DEBI SUREKA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Rule was obtained by the claimant petitioner in a requisition proceeding. The property requisitioned was the top-floor flat and ground-floor garage at Premises No. 23A/95N, Diamond Harbour Road, Calcutta. The flat was requisitioned on December 4. 1963, and possession was taken on December 19, 1963, and the garage was requisition- ed on February 23, 1964 and possession was taken on February 25, 1964.

(2.) The First Land Acquisition Collector assessed the monthly compensation of the flat at Rs. 465/- and of the garage at Rs. 35/-. The claimant petitioner, feeling aggrieved, asked for a reference and she claimed a rate of Rs. 1,100/- for the flat and Rs. 60/- for the garage as monthly compensation.

(3.) The matter was, accordingly, referred to arbitration and the learned Arbitrator eventually upheld the offer of the Land Acquisition Collector and fixed the monthly compensation for the requisitioned flat and the garage at the respective rates of Rs. 465/- and Rs. 35/-.