NAWAB SYED MAZAFFAR ALI KHAN, PRESIDENT OF THE ENDOWED COMMITTEE OF BASAUT ALI KHAN S ESTATE Vs. SECRETARY OF STATE FOR INDIA IN COUNCIL

JUDGEMENT

(1.) This appeal is preferred under Clause 15 of the Letters Patent.

(2.) The only question involved in the appeal is, what was the market value of certain land compulsorily acquired under the provisions of the Land Acquisition Act.

(3.) The land acquired is a hill in the Sonthal Perganas which is called Bahadurpur and Belpahari. It was acquired in connection with the construction of the Lower Ganges Bridge. The value of the land as a quarry was the subject-matter of the enquiry in the proceedings out of which this appeal arises and also was the basis of the argument before us.