2018 AIR CC 1103 (J&K)

Jammu And Kashmir High Court

Hon'ble Judge(s): Tashi Rabstan , J

(A) Jammu and Kashmir State Land Acquisition Act (10 of 1990 smvt.) , S.23— Market value - Determination - Collector passing award of compensation of Rs.10,000/- per kanal along with jabrana @15% per annum - Assistant Commissioner passing award of Rs.30,000/- in 1981 for area under same Notified Area Council - Considering market trend, population aspect and nature of land in question having high potential of commercial activity, value of land increased to manyfolds - After lapse of more than fourteen years Collector passing award of Rs.10,000/- in same Notified Area Council, erroneous - Compensation enhanced to Rs.80,000/- per kanal along with jabrana @ of 15% and interest @ of 7% per annum. (Para 11 18) (B) Jammu and Kashmir State Land Acquisition Act (10 of 1990 smvt.) , S.23— Market value - Determination - Collector passing award of compensation of Rs.10,000/- per kanal along with jabrana @15% per annum - Government straightway enhancing price of land in question by 50% and more within peroid of just one year - Government as Welfare State cannot be expected to adopt different parameters for fixing rates of same land, one for itself and different one for claimants - Compensation enhanced to Rs.80,000/- per kanal along with jabrana @ of 15% and interest @ of 7% per an....