SKUAST & ANR Vs. COLLECTOR & ORS

JUDGEMENT

(1.) Land measuring 898 Kanal 08 Marias situated at Villages Shahama and Buserbugh in District Srinagar was notified for acquisition by the Collector, Additional Deputy Commissioner, Srinagar, under Section 4 of the State Land Acquisition Act vide No. 958-67/LAC dated 02.03.1985, pursuant to the indent of the Sher-I-Kashmir University of Agricultural Sciences and Technology, Srinagar, a body corporate, constituted as such under the Sher-I-Kashmir University of Agricultural Sciences and Technology Act, 1982.

(2.) Following the prescribed procedure including that of Declaration under Section 6 of the Act, by the State Government, the Collector made its Award on July 12,1988 under Section 11 of the State Land Acquisition Act, 1990 (1934 A.D), hereinafter referred to as the "Act;/, for short.

(3.) The land owners, do not appear to have been satisfied with the determination of the Market value of the acquired land by the Collector, fixing Rs.17,000/- per kanal for Proprietary Cultivable Land, Rs.12,000/- for Proprietary Uncultivable Land and Rs.10,000/- for Kahcharai and Shamlat lands.