LAND ACQUISITION OFFICER Vs. KALA KHADIA

JUDGEMENT

(1.) The State has called in question the award passed by the referral court in a Land Acquisition Reference under Section 18 of the L.A. Act awarding compensation to the respondent determining the market value of the land at the rate of Rs. 1,500/- per decimal with other statutory benefits.

(2.) In view of the notification under section 4(1) of the Act dated 28.12.1991, the land measuring Ac.0.02 decimals belonging to the petitioners in their possession was acquired. The Land Acquisition Collector awarded the compensation assessing the market value of the land at the rate of Rs. 31,000/- per acre. The claimant-respondent claimed the market value at the rate of Rs. 10,000/- per decimal. The referral court taking into account the evidence and upon their evaluation has found the market value of the land to be Rs. 15,00/- per decimal as on the date of publication of the notification under section 4(1) of the Act.

(3.) Learned counsel for the State submits that the market value is on higher side and that is against the weight of the evidence on record. Therefore, she urges that the award needs appropriate reduction.