REGENT COMPUTRONICS PVT. LTD.

DELHI DEVELOPMENT AUTHORITY Appellant

V/S

S.S.AGGARWAL Respondents

Referred Judgements :-

DAWSON V. GREAT NORTHERN AND CITY RAILWAY COMPANY [REFERRED TO]
HARCHARAN VS. STATE OF HARYANA [REFERRED TO]
BHAG SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
SCHEDULED CASTE CO OPERATIVE LAND OWNING SOCIETY LIMITED BHATINDA VS. UNION OF INDIA [REFERRED TO]
RATTAN CHAND HIRA CHAND VS. ASKAR NAWAZ JUNG [REFERRED TO]
GOKAL VS. STATE OF HARYANA [REFERRED TO]
CHAND KAUR VS. UNION OF INDIA [REFERRED TO]
MURLIDHAR DAYANDEO KESEKAR VS. VISHWANATH PANDU BARDE [REFERRED TO]
BUTA SINGH VS. UNION OF INDIA [REFERRED TO]
JAYAMMA VS. MARIA BAI DEAD [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
SUNRISE ASSOCIATES VS. GOVT OF NCT OF DELHI [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. BHOLA NATH SHARMA [REFERRED TO]

JUDGEMENT

(1.) Leave granted in SLP (C) Nos. 18056-18057 of 2003.

(2.) These appeals are directed against judgment dated 21.2.2003 of the Division Bench of the Delhi High Court whereby the appeals preferred by two groups of persons i.e., S.S. Aggarwal and Ors. and Om Prakash and Ors. under Section 54 of the Land Acquisition Act, 1894 (for short, "the Act") were allowed and market value of the acquired land fixed by Additional District Judge, Delhi (hereinafter described as, Rs. the Reference Court) was enhanced from Rs. 102/- to Rs. 7,390/- per square yard.

(3.) By notification dated 6.1.1995 issued under Section 4(1) read with Section 17(1) of the Act, the Government of National Capital Territory of Delhi proposed the acquisition of 27 bighas 5 biswas land situated at village Jasola. After 4 days, the declaration was issued under Section 6 of the Act.

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DELHI DEVELOPMENT AUTHORITY Vs. S S AGGARWAL

Referred Judgements :-

JUDGEMENT

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