COLLECTOR LAND ACQUISITION Vs. SALAH MOHD

JUDGEMENT

(1.) THIS is Collectors appeal against the award of learned District Judge, Rajouri, dated 31.03.2000 on two references of Collector clubbed in file No.03/Land Acquisition Act, whereby market value of the acquired land was assessed at rupees two lacs sixty thousand per kanal as against rupees twenty six thousand per kanal awarded by the Collector.

(2.) SHORN of details, following facts may be necessary for disposal of this appeal. The facts, read, thus: -

(3.) NOTIFICATION under Section 4, for acquisition of forty four kanals and fifteen marlas of land, was issued vide No. AC/LA/420 -23 dated 15.09.1989 followed by declaration under Section 6 vide Notification No.