- (1.)This is an appeal against the decision of the Special Land Acquisition Judge of the 24- Parganas in a land acquisition case. A piece of land measuring 9 chattaks 27 sq. ft. was taken from the claimant's premises for the purpose of rounding off the corner between Bowbazar Street and College Street in this town. The Collector valued the land acquired at Rs. 15,000 and houses thereon at Rs. 1,390. On the objection by Mahendra Nath Srimany, the lessee of the premises reference was made to the Land Acquisition Judge and he supported the Collector's award. Against this decision this appeal has been preferred.
(2.)The owner of the premises, is a respondent to this appeal, but he has joined forces with the appellant, and the appeal is really made on behalf of both and Court-fees have been paid on the full amount now claimed. There is very little evidence on the record to help us in determining the value of the land.
(3.)The appellant relies on the municipal valuation. The entire holding of an area of 1 bigha 4 cottahs odd was valued under Section 151 of the Calcutta Municipal Act, III of 1899, in the year 1917 and the annual value was then assessed at Rs. 11,448. After this land had been acquired, the remaining premises were re-valued and the annual value was assessed at Rs. 9,917 in October, 1921.