GYARSI LAL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the misc. appeals arise out of the common judgment and award, hence the same are being decided together.

(2.) Both the misc. appeals have been filed by the appellants claimants (for short 'the appellants') under Sec. 54 of the Rajasthan Land Acquisition Act, 1953 against the order dtd. 24/7/1999 passed by the learned Civil Judge (Senior Division) Jaipur District, Jaipur in reference case No. 1/87 whereby the reference of the claimants was accepted and the amount of compensation was enhanced.

(3.) Facts of this case in brief are that a Notification under Sec. 4(1) of the Rajasthan Land Revenue Act, 1953 came to be issued on 30/4/1985 inter alia for acquisition of the land measuring 207 bigha and 17 biswa situtated at Village Damodarpura, Bhankri including the land of the Khatedar-Girdhari Lal. Thereafter, a survey report was summoned from the Tehsildar Bassi and subsequently a notification under Sec. 6 and 17(4) of the Rajasthan Land Acquisition, Act of 1953 was issued and the possession of the land was taken.