MARKET COMMITTEE, INDRI Vs. SUDHIR KUMAR

JUDGEMENT

(1.) This judgment would dispose of above mentioned 36 appeals and 5 revisions as the same arise out of a common acquisition.

(2.) RFA Nos. 2785-93, 2878, 3023-25, 3559, 4515-18 of 2007 and civil revision Nos. 667-71 of 2008 have been filed by the land owners seeking enhancement of the compensation for the acquired land and RFA Nos. 1957-74 of 2007 have been filed by the Market Committee, Indri seeking reduction of the compensation awarded to the land owners.

(3.) Pursuant to notification dated May 23rd, 2002 published under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act'), the land in question situated in the revenue estate of village Gudha was acquired for the purpose of extension of New Grain Market at Indri. The Land Acquisition Collector (for short 'the Collector') determined the compensation by categorizing the acquired land into two blocks as follows :-