CHARAN SINGH Vs. U O I

JUDGEMENT

(1.) The present appeal is preferred by the appellant against an order dated 29.1.1996 passed by the learned Additional District Judge on a reference petition filed by him, under Section 18 of the Land Acquisition Act, 1894 (in short the Act).

(2.) The subject matter of the present appeal is land situated in village Khichripur, Delhi in respect of which a notification under Section 4 of the Act was issued on 7.7.1979, followed by a notification under Section 6 of the Act, dated 12.11.1979. The Land Acquisition Collector made an award No.97/83-84 dated 29.2.1984, and fixed the compensation in respect of the acquired land, subject matter of the appeal, @ Rs. 2500/- per bigha.

(3.) Aggrieved by the aforesaid award, the appellant filed a reference petition before the learned Additional District Judge, under Section 18 of the Act. By the impugned judgment, the learned Additional District Judge held that the appellant is entitled to enhanced compensation for the land in question, @ Rs. 26,880/- per bigha, along with other statutory benefits.