UNION OF INDIA Vs. BEDI RAM

JUDGEMENT

(1.) Leave granted.

(2.) Two notifications under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"), were issued on 17-11-1980 and 25-2-1981 for acquiring the land in Village Kondli for planned development of Delhi. The Land Acquisition Collector had fixed the market value of lands in question at Rs. 8000 per bigha. The claimants, being not satisfied with the compensation awarded, filed reference application under Section 18 of the Act. The Additional District Judge, Delhi vide his judgment enhanced the compensation fixing the market value at Rs. 76,550 per bigha. Still not satisfied, the claimants filed RFA No. 149 of 1988 before the High Court of Delhi. The High Court allowed the appeal fixing the market value at Rs. 345 per square yard which would come to Rs. 3,45,000 per bigha.

(3.) Aggrieved against the order of the High Court, the Union of India filed the present special leave petition in which leave is granted.