- (1.) Heard Sri D.C. Mukherji, learned counsel for the appellant and the learned Standing Counsel for the respondents.
(2.) The instant first appeal has been filed under Section 54 of the Land Acquisition Act, 1894 against the judgment/award/order dated 13.05.2004 passed by the Reference Court in Land Acquisition Reference Case No. 01/95, Anand Bahadur Singh vs. State and others, whereby the claim of the appellant for enhancement of compensation was rejected.
(3.) The factual matrix of the case in brief is that vide notification under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act') was issued on 25.08.1993 for acquisition of land of the appellant situated at the main road from Gonda to Balrampur bearing Gata No. 326 measuring 22 acres 04 dismil for construction of Training Centre and Demonstration Farm for Uttar Pradesh Ganna Kishan Sansthan. Thereafter, the notification under Section 6(1) of the Act was issued on 07.10.1993.;