- (1.) HEARD Sri K. S. Mehta, Advocate for the appellant and Sri B. S. Parihar Counsel for the respondents.
(2.) PRESENT appeal has been filed against the judgment and award dated 25. 7. 2002 passed by the Additional District Judge, Nainital.
(3.) BRIEF facts giving rise to the present appeal are that the Slate government had acquired 1. 73 acre land of village Tanda-Ujjain, Kashipur belonging to the respondents Nos. 1 and 2 for U. P. Avas-Vikas Parishad, lucknow. Notification under section 28 of the Land Acquisition Act was made on 24. 12. 1983 and notification under section 32 of the Act was made on 29. 9. 1984. The Special Land Acquisition Officer has awarded the compensation @ Rs. 56. 74 per Sq. Metre and after deducting 25% compensation was awarded @ Rs. 42. 56 per Sq. Metre.;