SH ATTRU Vs. PRINCIPAL SECRETARY (POWER) & ORS

JUDGEMENT

(1.) Heard further. On the previous date, following order came to be passed in this petition.

(2.) Mr. Romesh Verma, Advocate, learned Counsel submits that the petitioner is not willing to withdraw the writ petition and want that the same is decided on merits.

(3.) In the given facts and circumstances, the present is a case where the market value of the acquired land has been assessed as per the classification of the acquired land i.e. 'Banjar Kadeem' entered in the revenue record and compensation paid by Land Acquisition Collector and received by him accordingly. Subsequently, in an application he filed for correction of the revenue entries, the classification of the acquired land came to be changed as 'Kayar Awal' from 'Banjar Kadeem' vide order dated 7.3.2011 Annexure P-3. It is in this backdrop, a direction has been sought against the respondents to redetermine the market value of the acquired land by getting the same as 'Kayar Awal' and the compensation at enhanced rates paid accordingly.