Sanjay Misra, J. - (1.) LIST of final hearing cases has been revised. None appears on behalf of the respondent inspite of repeated calls. Sri A.K. Misra learned counsel for the Allahabad Development Authority is present.
(2.) THIS is a first appeal under Section 54 of the Land Acquisition Act against the award dated 31.1.1991 passed in Land Acquisition Reference no. 108 of 1989 (Mataru Vs State of U.P. and Others). By the impugned award the compensation of the land in question has been enhanced by the reference court to Rs. 40 per square metre. Learned counsel for the appellant has submitted that the notification under Section 4 of the Act was issued on 6.6.1983 and the notification under Section 6 of the Act was issued on 16.6.1983 whereas possession was taken on 2.4.1985 and the award was made on 22.9.1986. On a reference under Section 18 of the Act the reference court has passed the impugned award which is under challenge in this appeal.
(3.) THE submission of learned counsel for the appellant is that the finding given on Issue no. 1 regarding the quantum of compensation is based on the Land Acquisition Reference no. 104 of 1989 (Rohini Prasad Vs State of U.P. and Others) wherein the award was given on 5.12.1999. He submits that insofar as the impugned award is concerned there is no finding recorded as to why the compensation has been enhanced to Rs. 40 per square metre.;