KANHAIYALAL Vs. NANAGRAM

JUDGEMENT

(1.) This appeal has been filed under Section 54 of the Land Acquisition Act, 1894 against the judgment dated 29.03.1996 passed by the learned Civil Judge (Senior Division) and Additional Chief Judicial Magistrate, Jaipur District, Jaipur in the matter of the application under Section 30 of the Land Acquisition Act for apportioning the compensation awarded under the award passed by the learned Land Acquisition Officer dated 20.08.1991.

(2.) The facts, in brief are that a notification under Section 4 of the Land Acquisition Act came to be issued on 04.02.1991 in respect of the land measuring 35 bighas and 3 biswas bearing Khasra Nos.121, 125, 135, 188, 235 and 238 Min, 263, 308, 319, 332, 336, 432 and 343 in village Chhatrawala @ Maharajpura in Tehsil Sanganer, District Jaipur which was acquired for a public purpose i.e. for the use by RIICO.

(3.) The Land Acquisition Officer, determined the compensation amount for the land in dispute amounting to Rs. 35,80,300/-. So far as the quantum is concerned, there is no challenge to the same. The dispute is between the brothers; all sons of Laxmi Narayan regarding Its apportionment.