M.Katju, R.S.Tripathi, JJ. - (1.) This appeal has been filed by the State Government against the impugned judgment of the IVth Additional District Judge, Bulandshahr in L.A.R. No. 43 of 1992, dated 23.3.1992.
(2.) Heard learned counsel for the parties.
(3.) The Special Land Acquisition Officer awarded compensation at the rate of Rs. 2 lacs per bigha but the court below increased it to Rs. 6 lacs per bigha. Against that judgment this appeal has been filed in this Court.;