Sen, J. - (1.) Leave granted.
(2.) This group of appeals relates to assessment of compensation for land acquired in the village Keshopur by the Union of India by two notifications dated 13-11-1959 and the other dated 24-10-1961 under S. 4 of the Land Acquisition Act (hereinafter referred to as the Act).
(3.) So far as the land acquired under notification dated 13-11-1959 was concerned, the Land Acquisition, Collector divided the acquired land into two Blocks - A and B - and fixed compensation for Block A land at Rs. 600/- per bigha and for Block B land Rs. 300/- per bigha. On reference under S. 18 of the Act, the Additional District Judge raised the amount of compensation to Rs. 3,500/- per bigha for Block A and Rs. 3,000/ per bigha for Block B.;