- (1.) Heard learned counsel for the appellant.
(2.) Some land of the appellant measuring about 1668 Sq. feet situate in Mauja Konchhabhanwar, district Jhansi on which allegedly his house and shop existed was acquired for widening of the National Highway 25 under the provisions of National Highway Act, 1956 (hereinafter referred to as "the Act").
(3.) The Competent Authority/Special Land Acquisition Officer, Jhansi (Joint Organization) made an award dated 30.5.2006 awarding Rs.10 lakh per hectare for the acquired land after dealing with the specific objections of the appellant regarding his constructions allegedly existing over it.;