J.D.A. Vs. PURAN CHAND & ORS.

JUDGEMENT

(1.) This special appeal under Sec. 18 of the Rajasthan High Court Ordinance, 1949 arises from the judgment dtd. 6/5/1999 of the learned Single Judge in S.B. Civil Writ Petition No.5306/1993 [reported in 1999(2) RLR 82]. Under this judgment the learned Single Judge allowed the writ petition filed by the respondent no.1 for enhancement of the compensation of the land acquired.

(2.) Briefly stated the facts of the case are that the agriculture lands comprising of Khasra Nos. 533, 534, 535, 536, 538, 539, 540, 542 and 543 measuring 14 bighas and 1 biswa situated in Village Ramjipura, Chainpura, Jhalana Dungri, Tehsil and District Jaipur, was acquired under the Land Acquisition Act. The Notification of the acquisition was published on 21st of August. 1969.

(3.) Originally late Shri Ganesh was recorded khatedar tenant of this land. After his death, his two sons - Mangi Lal and Kalyan Bux had succeeded. Kalyan Bux died on 10th of September, 1987 leaving behind surviving his heirs Bhori Lal and Jagdish.