- (1.) Heard learned counsel for the parties.
(2.) We have perused the judgment under appeal and other relevant records forming part of the paperbook. We are in agreement with the view taken by the Reference Court and affirmed by the High Court, which is after considering all aspects of the matter and taking note of the fact that the land in question had the potentials of a Non-Agricultural use and that the sale instances relied upon by the respondent-claimant were found to be comparable, but after giving suitable deductions, the final compensation amount determined by the Reference Court was only Rs. 10,000/- per guntha. That being a just compensation, no interference is warranted especially because the appellant had not proved any comparable sale instances to the contrary.
(3.) Taking an overall view of the matter, as aforesaid, we are in agreement with the view taken by the High Court, hence this appeal must fail and the same deserves to be dismissed, which is accordingly dismissed. No costs.;