Hegde, J. - (1.) This is an appeal by certificate. Apart from technicalities of law, on merits, the claim of the Appellant appears to be a preposterous one. The Appellant was the owner of final plots Nos. 9 and 42 in the city of Ahmedabad. He had granted the same on permanent lease to certain company in the year 1905 Under the lease deed, he was entitled to a rent of Rs. 150/- in respect of final plot No. 9 and Rs. 131/- in respect of final plot No. 42.
(2.) These plots were notified for acquisition under Section 4 of the Land Acquisition Act in the years 1952-53 by two different Notifications. Thereafter, they were duly notified under Section 6 and taken possession of in due course.
(3.) The lessee of the plot settled his claim with the Government by private agreement. Therefore, only the compensation payable by the appellant had to be determined. Before the Land Acquisition Officer, the Appellant claimed compensation for plot No. 9 at the rate of Rs. 25 per sq. yard and for plot No. 42 at the rate of Rs. 20/- per sq. yard. The Land Acquisition Officer valued the first plot at Rs. 11/- per sq. yard and the second plot at Rs. 8/- per sq. yard. On a reference to the Land Acquisition Judge, the compensation payable in respect of the land acquired was enhanced to Rs. 12/- per sq. yard in respect of plot No. 9 and Rs. 9/- per sq. yard in respect, of plot No. 42. Under S. 30 of the Land Acquisition Act the learned Judge apportioned the compensation between the lessee and the lessor at the ratio of 3:1. On appeal at the instance of the Appellant the compensation in respect of plot No. 9 was enhanced to Rs. 14/- per sq. yard and in respect of plot No. 42 to Rs. 9/- per sq. yard. In the result, the Appellant got over Rs. 45,000/- as compensation in respect of his rights for which he was getting annually a sum of Rs. 381/-. The value of his right to reversion - a remote one - is little or nothing. Even if we calculate the interest on the compensation amount at 6% per annum, the Appellant is now getting over Rs. 2,700/- per year in the place of Rs. 381/- which he was getting previously. A greater windfall can hardly be expected. yet the Appellant is not satisfied with what he has got. He is insisting that we should grant the real value of the land and give him his 1/4 share thereof.;