VEENA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Dismissal of the writ petition filed by the Appellant for granting enhanced compensation, pursuant to acquisition of land, based on the award passed more than 2 years ago made the Appellant to file this appeal. Contention is that the award passed by the Authorities is quite mechanical merely with reference to the market value fixed by the Authorities for fixing the stamp value which does not reflect the actual market value.

(2.) Heard Shri Sushobhit Singh, the learned counsel appearing for the Appellant, Shri Tushardhar Diwan, the learned counsel for Respondent No.1 and Shri Vikram Sharma, the learned Deputy Government Advocate for the State.

(3.) The summary of the factual matrix is that, the property belonging to the Appellant was acquired for the construction of 'National Highways' and an award was passed on 01.07.2018, based on the relevant norms. The compensation was calculated, reckoning a higher rate in respect of smaller extents and a lower rate fixed for the larger extents, based on the value fixed by the Authorities for computing the compensation. There is no dispute to the fact that the amount due under the award has already been satisfied.