INDIRA SOHAN LAL DEAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) Notification under Section 4(1) of the Land Acquisition Act, 1894 (for short, the Act) was published on January 23, 1965 acquiring about 14,000 bighas of land in Kalkaji, Tughlakabad for planned development. The dispute in the present proceedings relates to 38 bighas, 5 biswas of the land. The District Collector awarded compensation @ Rs. 700/- per bigha for lands with deep pits of 8 to 10 ft. The reference Court enhanced the compensation @ Rs. 4,000/- per bigha. The High Court enhancing the compensation @ Rs., 7,000/- per bigha for land with pits and for the levelled land, Rs. 17,000/- per bigha deducted 1/3rd towards the development charges and determined the compensation accordingly.