P.C. Verma, J. - (1.) The instant First Appeal has been filed against the judgment and award dated 4.5.92 passed by the Presiding Officer, Nagar Mahapalika Tribunal, Agra in Land Acquisition Case No. 1 of 1981 Shri Ram v/s. Nagar Mahapalika, Agra and Ors. by which the Tribunal has raised market value of the land in question from. Rs. 4.50 per sq. yard fixed by the Special Land Acquisition Officer, Agra to Rs. 13/ -sq.yard.
(2.) The relief sought by means of instant First Appeal is that the judgment and award dated 4.5.92 passed by the Tribunal in L.A. Case No. 1 of 1981 Shri ram v/s. Nagar Mahapalika, Agra and Ors. may be quashed and the reference of the claimant, Respondent No. 1 filed under Sec. of the Land Acquisition Act, 1894 may kindly be rejected. The impugned judgment and award has been challenged on one of the ground amongst others that the Tribunal erred in exorbitantly raising the market value of the land from Rs. 4.50 per sq. yard fixed by the Special Land Acquisition Officer, Agra to Rs. 13 per sq.yard.
(3.) Further various grounds have been taken firstly on the ground that the Tribunal erred in ignoring that the area of the land acquired was 29905031 sq.yards. It was a very big piece of land situated in village Surjeypur far off from the town and has erred in placing reliance on exemplars of small pieces of land and in ignoring the exemplars filed by the Appellant. The land acquired has great potential value for building site.;