SRI RAM AWASTHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This application has been made by the appellant/applicant for modification of the order dated 17.4.1999 passed by this Court in First Appeal No. 37 of 1985.

(3.) It appears that certain agricultural plots were acquired under the provision of the U.P. Avas Evam Vikas Parishad Adhiniyam. 1965 for which the applicant was awarded compensation at the rate of Rs. 1.13 per sqr. ft. dissatisfied from which he filed his objection which was referred to the Tribunal under Sec. 18 of the Land Acquisition Act. The Tribunal decided the reference and directed for awarding compensation at the enhanced rate of Rs. 2.75p per sqr. ft. alongwith 15% solatium and 6% interest on the excess amount from the date of possession till the date of payment. Dissatisfied the applicant preferred an appeal against the order of the Tribunal which was decided by this Court on 17.4.1999.