MUMTAZ AHMED Vs. COLLECTOR LAND ACQUISITION RAJOURI

JUDGEMENT

(1.) Appellants, through the medium of this appeal, assail judgment dtd. 30/9/2015 (impugned judgment) passed by learned Principal District Judge, Rajouri (Reference Court) in Land Acquisition Reference No.11 titled "Abdul Hamid & Ors. Vs. Collector Land Acquisition & Anr." to the extent of assessing compensation of their land @ 3.00 lacs per kanal. Additionally, they seek a direction to the respondents to grant compensation @ 10.00 lakh per Kanal as has been granted in one of the sale deed executed on 29/11/2006.

(2.) The facts in brief as narrated in the appeal are that:

(3.) Appellants land owners, however, not even satisfied with the judgment dtd. 30/9/2015, passed by the Reference Court preferred the instant appeal, assailing the judgment on the grounds that the appellants had examined witnesses in the Court including revenue officers/officials, who had stated that the rate of the land in the vicinity where the land of the appellants is situated, is very high and not less than 10.00 lakhs; and had produced some registered sale deeds pertaining to year 2005 wherein in one of the sale deed, the rate of the land was shown as 4.00 lakhs per kanal before the award was passed on 27/12/2006; and whereas in another, the rate of such land had been shown as 6.00 lakh per kanal, however, the Reference Court had not considered the rates of the land in the vicinity of the acquired land.