Pankaj Mithal, J. - (1.) HEARD Sri Dhiraj Srivastava, learned counsel for the appellant and learned Standing Counsel for respondent.
(2.) THE appeal under Section 54 of the Land Acquisition Act is directed against the judgment, order and decree dated 17.1.1991 passed in LAR No.107 of 1990 whereby the compensation awarded has been enhanced in respect of plot No.136 to Rs. 48,136/ - in place of Rs. 30,136/ - along with other statutory benefits admissible under the Act. The land was acquired for the benefit of Krishi Utpadan Mandi Samiti in village Ramdas Pur Newada, Pargana Haveli, Tehsil Sadar, Jaunpland acur.
(3.) THE only submission of learned counsel for the appellant is that the Reference Court has not considered the exemplar sale deed dated 13.12.1985 executed by Smt. Shanti Devi in favour of Raj Nath in respect of plot No.193. The Reference Court has not assigned any reason for discarding the same and, as such, the judgment and order stands vitiated for non consideration of admissible evidence.;