ONKARESHWAR BHATT, J. - (1.) STATE of U. P. has filed this appeal against the judgment and order dated 30.9.1975, passed by the then 1st Additional District Judge, Meerut in Land Acquisition Reference No. 267 of 1973.
(2.) SRI Shreesh Chandra, learned standing counsel for the appellant and Sri K.R. Sirohi, learned counsel for the respondent have been heard. The Avas Evam Vikas Parishad, Lucknow, moved the State of U. P. for acquiring 25 bighas 10 biswas 1 biswansi land for construction of houses in its scheme No. 4 of Mohanpuri Bhumi Vikas Yojana, Meerut. Notification under Section 4 of the Land Acquisition Act was published on 7.1.1967. Notification under Section 6 of the Act was published on 28.3.1968. The land of respondent bearing plot No. 5271 admeasuring 593.21 sq. yards was also acquired along with the land of several others. The possession of land was taken on 3.1.1970. The Special Land Acquisition Officer gave his award on 28.3.1970. The land was divided into three belts and compensation (c) Rs. 7 per sq. yard was given for land of belt 'A'. Admittedly the land of the respondent falls in belt 'A'. The. reference court has given compensation @ Rs. 12 per sq. yard.
(3.) THE belting system of the land has been rejected by the reference Court for good and valid reasons given in the judgment. In the reference Court parties have not led any oral evidence but they relied on sale deeds.;