Pankaj Mithal, J. - (1.) HEARD learned Standing Counsel for the Appellant and Sri C.K. Rai, Learned Counsel for the claimant -Respondent.
(2.) THIS appeal under Section 54 of the Land Acquisition Act (in short 'Act') is filed against the judgment and order dated 11.9.1985 passed by District Judge, Etawah in Land Acquisition Reference No. 10 of 1984. The District Judge awarded compensation at the rate of Rs. 4/ - per sq. ft. for the acquired land along with the statutory benefit. The land about 1.7 acres in Tehsil Auraiya, district Etawah was acquired for the purpose of construction of the court of S.D.M., Munsif and Consolidation Officer. The notification under Section 4 of the Act was issued on 26.11.1982 and award of Rs. 83,220.01 Ps was made in respect of the entire land. The claimant -Respondent was not satisfied by the award of the Special Land Acquisition Officer and, as such, preferred a reference under Section 18 of the Act claiming compensation at the rate of Rs. 20 -30 per sq. ft.
(3.) CHALLENGING the enhancement made by the award of the Reference Court, learned Standing Counsel has contended that the enhancement is arbitrary. It has been made relying upon an exemplar of a small piece of land.;