(1.) LAND measuring 239 kanals 9 marlas including 10 kanals and 7 marlas involved in this appeal situate at Khushi Pora, Tehsil Srinagar, was acquired for public purpose as early as in the year 1972 There was nothing on record to show that the respondents land was inferior in character or in any manner less useful than the land of the other two land -holders in whose favour learned Addl. District Judge has granted Rs. 4,200/ - per kanal as the compensation. He has also submitted that for the similar land uniform price is to be fixed and 1971 rate would not determine market value of the respondent.
(2.) ON behalf of the learned Advocate General Mr. Mutntgz Ahmed appeared and argued that the respondents land was found by the learned Addl. District Judge not of the quality of the land of other two appellants namely, Khurshid Ahmed and Mohammad Sultan, therefore he was entitled to make variation as regards the price of the land belonging to different land -holders.
(3.) I have examined the record and also the law on the subject.