DLF UNIVERSAL ELECTRIC LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This Letters Patent Appeal which is directed against the judgment of the learned Single Judge dated 1/05/1980 in RFA 406/72 and RFA 413/72 relates to the appellant's claim for enhancement of compensation with regard to acquisition of its land in Village Dabri.

(2.) Appellant's land measuring 347 bighas and 10-1/2 biswas in Village Dabri, Delhi was notified for acquisition vide notification dated 24.10.1961 issued under Section 4 of the Land Acquisition Act (hereinafter referred to as the 'Act'). The land Acquisition Collector while assessing the market value of the acquired land covered by the aforesaid notification divided the land into three blocks and awarded compensation @Rs. 1,000.00 per bigha, Rs. 800.00 per bigha and Rs. 600.00 per bigha for blocks A, B and C respectively. On a reference under Section 18 of the Act, the learned Additional District Judge disapproved the said classification of the land made by the Collector and awarded enhanced compensation @Rs. 4,000.00 per bigha. Being dissatisfied with the compensation awarded by the learned Additional District Judge, the appellant preferred regular appeal before the learned Single Judge, which was dismissed by the learned Single Judge. Hence this appeal.