RAVI DUTT Vs. L A C

JUDGEMENT

(1.) This Regular First Appeal under Section 54 of the Land Acquisition Act has been filed by the appellants against the award 20.12.2000 passed by the court of learned District Judge, Hamirpur.

(2.) Briefly stated the facts of the case are that the land of the appellants was acquired vide notification dated 10.5.1976 for construction of the building of Sanik School at Sujanpur, District Hamirpur. The Land Acquisition Collector entered into reference and granted the compensation at the rate of Rs.1,500/- per Kanal.

(3.) Being aggrieved the petitioners (hereinafter referred to as the "appellants) filed reference petition before the learned trial court, who allowed the reference petition and awarded compensation after assessing the market value of land at the rate Rs.2,000/- per Kanal. Being aggrieved, the appellants have filed the present appeal.