KHAZAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) A notification unper Section 4 of the Land Acquisition Act 1894 (hereinafter to be referred to as the Act) was issued by the Government indicating its intention that the said land was needed tor a public purpose, i.e. for the planned development of Delhi in respect of 16000 acres of land which included the area of 3919bighas 2 his was of village Haiderpur, After completing necessary formalities anotification under Section 6 of the Act was issued on 6lh December, 1986. Land Acquisition Collector considered the claims put forward by the different owners in respect of the land falling beyond Western Jamuna Canal. Award No.13/75-76 was passed by Land Acquisition Collector, Delhi on 28th November, 1975 in respect of land measuring 2316 Bighas 04 Biswas. This land was divided by the Land Acquisition Collector in three categories, namely (1) Abpash including Nehri, Chahi(2) G Abpash including Rosli and (3) Banjar Qadim/Patri Zadid.G.M. Khadda/GM. Bhatta etc. After considering the evidence adduced by the parties the Land Acquisition Collector assessed the value of the land in aforesaid three categories at the rate ofRs2,660.00 Rs.l,760.00 and Rs.l,000.00 respectively per bigha as fair and reasonable price. Part of land of Khazan Singh appellant was included in Block-A. while the remaining was included in Block-B, Khazan Singh was not satisfied with the aforesaid award and so on his request a reference under Section 18 of the Act was made to the Additional District Judge, Delhi being No 239 of 1976. It was decided by Additional District Judge, Delhi on 4th January. 1980 who assessed, the land of Khazan Singh covered by Block-A at Rs.2,660.00 per bigha and the land falling in Block-B at Rs. 2,160.00 per bigha.

(2.) Being still not satisfied with the assessmemt of his land by the Additional District Judge, Delhi, Khazan Singh has filed the present appeal being R.F. A .137 of 1980.

(3.) Similarly other owners of land covered by the aforesaid award being not satisfied with the assessment of the value of their land filed applications on the basis of which different references under Section 18 of the Act were made to different Additional District Judges. These references havye been disposed of vide separate judgments when there has been increase in some categories of the land in some cases while in others no relief was given The different owners were not satisfied with the valuation assessed by the Additional District Judges and so they have filed separate appeals being R.F.A. Nos. 535 and 584 of 1979. 17, 32, 83, 107. 120, 125, 133. 135, 137. 149, 164. 165, 166,178, 210, 253, 256, 270, 271, 275, 288..307, 308, 336 of 1980; 161, 193, 202. 204, 214. 221, 223, 231, 233. of 1982; 278 of 1983; 257, 269, 271, 272, 275, 286. 324, 325 of 1984 and 331 of 1987, and 292 of 1988, and 784 of 1988.