MIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In this case, notification under Section 4 (1 of the Land Acquisition acquiring a large extent of land of 966 bighas was published on 24/10/1961. Ultimately, the High court granted Rs. 12. 00 per sq. yd. , i. e. , Rs. 12,000. 00 per bigha. The High Court followed the decision in Sanwalia v. Union of India. It is stated by Mr P. P. Juneja, learned counsel for the appellants, that the notification of the lands covered in the Sanwalia case is 13/7/1959. Since the notification of the appellants' land is of 19-10-1961, they are entitled to higher compensation due to lapse of time. We find it very difficult to accept the contention. The High court has awarded the uniform rate to all the lands at Rs. 12,000. 00 per bigha, i. e. , Rs. 12. 00 per sq. yd. We do not find any suchjustification to distinguish the other cases from that of the appellants' to grant enhanced compensation. The appeal is, therefore, dismissed. No costs.