- (1.) Heard learned senior Counsel for the parties. Delay condoned.
(2.) Leave granted.
(3.) The only question agitated is about the compensation to be awarded in the instant cases. Notification Under Section 4 of the Land Acquisition Act, 1894 was issued on 29.04.2009 and 01.11.2009. The Land Acquisition Collector granted compensation at the rate of Rs. 20,000/- percent. The Reference Court granted the compensation abutting Highway at the rate of Rs. 5,68,000/- per Are and for remaining area at the rate of Rs. 4,17,000/- per Are. The High Court has reduced it to Rs. 1,69,200/- per Are for the land abutting Highway and for remaining land at the rate of Rs. 1,12,745/- per Are.;