SARASWATI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been preferred under Section 54 of the Land Acquisition Act, 1894 (for short "the Act") against the judgment of learned Additional District Judge, Delhi dated 8.2.1985 in Land Acquisition Case No. 172/ 82 seeking further enhancement in the amount of compensation.

(2.) For Planned Development of Delhi, land situate in village Mamoorpur- Narela was notified for being acquired through Notification dated 14.3.1980 issued under Section 4 of the Act invoking emergency clause under Section 17(4) of the Act. Thus simultaneously declaration under Section 6 was made and Notification under Section 17(4) of the Act was issued on the same day. Collector, Land Acquisition made his Award No. 108/80-81 and offered compensation to the claimants at the rate of Rs. 2,400.00 per bigha. Feeling dis-satisfied the claimants sought reference. The Reference Court by the impugned award assessed the fair market value of land at Rs. 8,600.00 per bigha, whereas the claimants while seeking reference had demanded compensation at the rate of Rs. 1,00,000.00 per bigha. Still feeling dissatisfied this appeal has been filed. At the time of filing of appeal the claimants- appellants had restricted their claim to Rs. 20.000.00 per bigha.

(3.) The appellants now by an application (C.M. 445/97) have sought leave to amend the Memorandum of Appeal and pray that they be permitted to make good the deficiency in Court-fee. Arguments on this application were heard alongwith the main appeal.