- (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) The only question for consideration is about the calculation of compensation to be awarded to the appellants. The land had been acquired by virtue of Notification issued under Section 4 of the Land Acquisition Act, 1894 on 30.03.1992. Though the circle rate notified by Collector was ranging between Rs. 500/- to Rs. 700/- per Marla in the area in question, however, the comparable sale exemplars in the form of Exhibits P12 to 14 indicate the average value to be Rs. 21,525/- per Marla. This determination of the High Court has not been disputed. The market value has been worked out by the High Court at Rs. 21,525/- per Marla.;