UNION OF INDIA Vs. KAMAL KANT GUPTA

JUDGEMENT

(1.) This appeal has been preferred against the Award dated 30-9-1993 passed by the Arbitrator (District Judge, Rajouri) in respect of land measuring 36 kanals 10 marlas bearing Khasra Nos. 259 and 260 min. of village Gurdan Pain, Tehsil Rajouri, whereby he has enhanced the award amount of Rs. 11,000.00 to Rs. 40,000.00 per kanal.

(2.) Land measuring 204 kanals and 10 marlas situated in village Guardan Pain in Tehsil Rajouri bearing Survey Nos. 265, 259, 260, min. 262, 266 and 263 was acquired under the provisions of the Jammu and Kashmir Requisitioning and Acquisition of Immoveable Property Act, 1968 (hereinafter called the "Act of 1968").

(3.) The respondents including the other aggrieved persons filed an application for appointment of an Arbitrator, under Section 8 of the Act of 1968. The Arbitrator was appointed for assessing the compensation claims of Dhanwanti, Mulkh Raj and the Respondents. The Arbitrator after appreciating the evidence on record has enhanced the award of the suit land to Rs. 40,000.00 per kanal vide impugned award dated 30-9-1993.