DIG BSF RAJOURI Vs. BANSI LAL

JUDGEMENT

(1.) This Appeal is directed against the Award dated 27.12.2006 of the learned 2nd Additional District Judge, Jammu on Collector Land Acquisition Rajouri's Reference under Section 18 of the State Land Acquisition Act to District Judge, Rajouri which was transferred to him for disposal under law.

(2.) Vide Learned 2nd Additional District Judge's Award, the market value of the Respondent's land situated at Village Dhangri District Rajouri, which was acquired for construction of small firing range along with other lands by the Border Security Force vide Government of Jammu and Kashmir's Notification No. 30 RD of 1993 dated 26.02.1993 was assessed at Rs. 40,000/- per kanal as against the Collector's Award assessing Rs. 20,000/- and Rs. 18,000/- per kanal for cultivable and non-cultivable land respectively.

(3.) Besides urging that the market value of the Respondent's land had been determined at a higher rate by the learned District Judge, it is asserted by the Appellant that the District Judge's Award was bad in law, in that, it had been allowed without allowing the Appellant any opportunity to lead evidence to support the assessment made by the Collector.