AGARWAL, J. - (1.) On 30/04/1976, the State of U.P. made a notification u/S.4(1) of the Land Acquisition Act for acquisition of land covered by this appeal, situate in village Chhalers Bangar No. 1, Pargana Dadri, Tehsil Dadri, district Ghaziabad, proposing to acquire 589 Bigha 6 biswa 14 biswansis of land for the New Okhla Industrial Development Authority, Ghaziabad, for planned development of industries. This was followed by a Notification u/S.6 dated 1-5-1976. The possession of the land was taken on 21-7-1976.
(2.) Out of the land acquired, the respondent Ram Bal had 9 bigha 18 Biswa 10 Biswansis. He preferred his claim before the Special Land Acquisition Officer, who gave award No. 3 on 28-3-1977. He allowed compensation at the rate of Rs. 10,200.00 per bigha, which was calculated at the circle rate of 2.56. For the other land, compensation was awarded at the rate of Rs. 7210.94 per bigha. Thus, in this way, compensation was allowed to Ram Bal at two different rates for different parts of land. The total amount awarded was Rs. 82,620.00 plus solatium and interest.
(3.) Ram Bal moved an application under S.18 of the District Judge and urged that the valuation assessed by the Special and Acquisition Officer was not correct, and that the land should have been valued at the rate of Rs. 10.00 per square yard. The reference was contested by the State on the ground that the compensation was just and the claim made through the application u/ S. 18 by Ram Bal was excessive.;