Natthu Singh And Others vs State Of U.P. Thru Land ...
2022 Latest Caselaw 2685 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL No. - 23 of 2019
 

 
Appellant :- Natthu Singh And Others
 
Respondent :- State Of U.P. Thru Land Acquisition Officer And Anr.
 
Counsel for Appellant :- Kamal Singh Yadav,Mahendra Kumar Yadav
 
Counsel for Respondent :- Chandra Shekhar Singh
 
Hon'ble Rohit Ranjan Agarwal,J. 

Heard Sri Kamal Singh Yadav, learned counsel for the appellants and Sri Chandra Shekhar Singh, learned counsel for respondent No.2.

This appeal under Section 54 of the Land Acquisition Act, 1894 arises out of judgment and order dated 20.04.2002 passed by Vth Additional District Judge, Ghaziabad in Land Acquisition Reference No.66 of 1995 awarding compensation of the acquired land of the appellant at the rate of Rs.120/- per Sq. Yards with 30% solatium charges on the enhanced compensation, along with 12% interest from the date of notification up to the date of delivery of possession, further 9% interest for one year from the date of acquisition and thereafter 15% interest upto the payment of whole compensation.

At the very outset both the counsels submitted that the issue has attained finality by the order of Apex Court in U.P. Awas Evam Vikash Parishad Vs. Asha Ram (D) Thr. LRs & Others, 2021 (5) ADJ 417 (SC).

According to learned counsel, earlier the Division Bench of this Court had fixed compensation at the rate of Rs.297 per Sq.Yard, which was challenged by the U.P.Awas Evam Vikas Parishad and the Apex Court has now settled the matter and restored the compensation awarded by the Reference Court at the rate of Rs.120 per Sq.Yard.

In this view of the matter, this appeal is also disposed of in terms of the judgment of Apex Court rendered in U.P. Awas Evam Vikas Parishad (supra).

Order Date :- 12.5.2022

Kushal