KRISHNA DEVI Vs. COLLECTOR LAND ACQUISITION

JUDGEMENT

(1.) Vide a land acquisition award no. 129-33/Acq. dtd. 9/6/2004, the Collector Land Acquisition, Ramban came forward with acquisition of 204.11 kanals of land in village Dharmoind tehsil Ramban for defence related public purpose which was construction of a Defence Complex.

(2.) Some of the khasra numbers coming under the land acquisition in terms of the award were khasra no. 244 (04 kanals 02 marlas), khasra no. 245 (03 kanals 17 marlas) and khasra no. 246 (10 kanals 16 marlas) with respect to which claim of ownership and compensation is said to be that of the appellant herein. In the land acquisition award referred above the assessment of compensation for the land bearing Gair Mumkin nature was Rs.12,000.00 whereas for the land bearing nature Warhal Changi was Rs.42,000.00.

(3.) The appellant whose land falling in khasra no. 244 (9.2 kanals), khasra no. 245 (3.17 kanals) and khasra no. 246 (10.16 kanals) in village Dharmoind, Ramban was claim to have fallen in the acquisition in terms of the aforesaid award, felt dissatisfied with a quantum of compensation offer aforesaid land assessed at the rate of Rs.12,000.00 per kanals being of the nature Gair Mumkin.