- (1.)Leave granted.
(2.)By notification dated 21.10.1969 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") approximately 455 acres of land situated in villages Prahlad Garhi, Maharajpur and Karket Madan was proposed to be acquired in favour of the Uttar Pradesh Industrial Development Corporation (hereinafter referred to as "the Corporation'). An area measuring 42 bighas belonging to the appellant was included in the said Notification.
(3.)Consequential Notifications under Section 6 and 17(1) of the Act were published on 23.6.1970. Possession of the acquired land was taken over on 10.09.1970 and the award was made by the Special Land Acquisition Officer on 4.5.1972 granting compensation at the rate of Rs.1.33 per square yard. In doing so, a sale deed dated 20.1.1969 in respect of an area of about 200 square yard situated in the village Maharajpur sold for Rs.400/- was taken as the base exemplar. 33% deduction was made on account of the smallness of the area covered by the aforesaid sale deed, thereby, assessing compensation for the acquired land at Rs.1.33 per square yard.