STATE OF H.P Vs. NEK RAM

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) LAND measuring 6 Bighas 15 Biswas, belonging to the respondents was acquired by the appellants, through a notification under Section 4 of the Land Acquisition Act, issued in the month of June, 1986. The Land Acquisition Collector, assessed the market value of the land at the rate of Rs. 1,000/- per bigha. A reference having been made to him, under Section 18 of the Land Acquisition Act, the District Judge assessed the market value of the land at the rate of Rs.16,000/- per bigha.

(3.) ANOTHER appeal was filed by the respondents, seeking further enhancement of compensation that was registered as RFA No. 67 of 1995. That appeal has already been disposed of by a Single Bench of this Court, vide judgement dated July, 23,2003. The appeal has been dismissed with the finding that the market value, as assessed by the District Judge, cannot be said to be on the lower side.