U I T BHILWARA Vs. DURGA LAL

JUDGEMENT

(1.) These appeals have been filed by the Urban Improvement Trust, Bhilwara against the order of the Reference Court of District Judge, Bhilwara passed under Section 18 of the Land Acquisition Act, 1894 which arose against the award of Land Acquisition Officer dated 18.3.2008. The list of 30 landholders in question, who are respondents in the present appeals, is placed on record by Mr. Pradeep Shah, learned counsel appearing for the UIT, Bhilwara.

(2.) The only question which arose for consideration by this Court in the batch of present appeals is whether the Urban Improvement Trust, Bhilwara for whom the State Govt. acquired the land in question to widen the Sanganer, Kota road, should pay compensation to the land owners in the form of developed land to the extent of 15% of land acquired from such khatedars or 25% in terms of the notification No.6 3/2004 dated 27.10.2005 issued" by the Urban Development Department of the Government of Rajasthan.

(3.) The Reference Court by the impugned order has directed giving of compensation in the form of 15% of the developed land to various land owners and in the list produced as aforesaid some of the land owners have been given land in the developed colony in UIT Scheme Vijay Singh Pathik Nagar' and some are intended to be given land in UIT Scheme 'Tilak Nagar,'