LAWS(RAJ)-2019-11-4

RAMESH KUMAR MOHTA Vs. MOHAN LAL SUKHADIA UNIVERSITY

Decided On November 08, 2019
Ramesh Kumar Mohta Appellant
V/S
MOHAN LAL SUKHADIA UNIVERSITY Respondents

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act, 1894 read with Section 26(2) has been preferred claiming the following reliefs:

(2.) The facts giving rise to the present appeal are that the proceedings, for acquiring the property belonging to the appellant for the purposes of the then University of Udaipur, were initiated under the Rajasthan Land Acquisition Act, 1953, and in lieu whereof, an award to the tune of Rs.3,27,173/- including the solatium, was allowed by the Land Acquisition Officer, Udaipur on 29.11.1976.

(3.) The claimant sought the remedy of Section 18 of the Rajasthan Land Acquisition Act, and thus, the matter was referred to the learned court below for assessing the market value of the land, including the irrigated portion on the banjar lands.