BASANT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) These appeals by special leave arise from the judgment of the division bench of the High court of Delhi made on 8/7/1996 in Letters Patent Appeal No. 97 of 1980 and other cases.

(2.) Notification under Section 4 (1 of the Land Acquisition Act, 1894 (1 of 1894 (for short, 'the Act') was published on 24/10/1961 acquiring a large extent of 1669 bighas 18 biswas of land for the planned development of Delhi The said lands are situated in revenue estate of Posangipur. The Land Acquisition Officer categorised the lands into two blocks Block A and Block B. He assessed the compensation at the rate of Rs. 1,400. 00 per bigha for Block A and Rs. 1200. 00 per bigha for Block B. On reference under Section. 18, the Additional District Judge by his award and decree dated 8/3/1968 enhanced the compensation to Rs. 3050. 00 per bigha. On regular first appeal, the learned Single Judge dismissed the appeal confirming the award of the Reference court. When the LPA was filed, the division bench held that the LPA did not lie.

(3.) In Balbir Singh v. Union of India in RFA No. 214 of 1968 by judgment dated 14/5/1980, the same was taken on merits in the appeal. Similar is the case in Special Leave Petition (Civil) No. 17055 of 1992 relating to Chhajju in RFA No. 65 of 1969 of the even number dated 14/5/1980. Thus, these appeals by special leave.