UOI Vs. VIJAY KUMAR GUPTA

JUDGEMENT

(1.) (Oral):

(2.) THIS appeal was filed by Union of India, Ministry of Rehabilitation through Evacuee Property Cell, Land & Building Department, Government of National Capital Territory of Delhi against the judgment dated 3rd March, 2003 passed by the learned Additional District Judge whereby reference made by the Land Acquisition Collector under Sections 30-31 of the Land Acquisition Act, 1894 in respect of some land in village Kureni was disposed of and the appellant was awarded only 15% of the compensation amount while the respondent herein was awarded 85%.

(3.) VIDE impugned judgment the learned Reference Court held the respondent herein to be a non-occupancy tenant in respect of the acquired land entitled to 85% of the compensation and while the Central Government was held entitled to remaining 15%. The Central Government felt aggrieved by this apportionment of compensation and, therefore, filed the present appeal.