DLF UNIVERSAL LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The Appellant Is aggrieved by the Judgement and order dated 15th March. 1979 passed by a learned Single Judge of this Court in R.F.A No. 169 of 1975. By the impugned order, the learned Judge-declined to enhance the compensation awarded to' the Appellant by the learned Additional District Judge.

(2.) A notification, dated 24th October, 1961 was issued under Section of the Land Acquisition Act, 1894 ( the Act) intending to acquire land belonging to the Appellant situated in a trans-Yamuna colony known ad Diishad Garden.

(3.) On 26th October, 1968, a declaration was issued under Section 6 of the Act acquiring the land in question. In subsequent proceedings, the Land Acquisition Collector passed an Award being Award NO.8/69. On a reference under Section 18 of the Act, the learned Additional District Judge by his Judgment dated 11th February. 1975 allowed an increase over the amount awarded by the Land Acquisition Collector. He held that there were six categories of land and the compensation awarded for each category was as follows :- Residential : Rs.12,000/- per bigha Rs. 13,000/- per bigha Commercials Rs. 13.000/- per bigha Rs. 16 ,000/- per bigha Rs. l7.000/- per bigha Cinema : Rs. 30,000/- per bigha The difference in the amounts awarded depended upon the size of the plots-acquired.