RATTAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Appeals preferred under Section 34 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act" by the claimants are for further enhancement in the amount of compensation. Appeals by Union of India are for reduction in the amount of compensation.

(2.) Land acquired through two different notifications under Section 4 of the Act on 17/11/1980 and 24/11/1981 is the subject matter of the appeals. On 17/11/1980 by notification issued under Section 4 of the Act land situate in village Dallupura was sought to be acquired at public expense for public purpose, namely, Planned Development of Delhi. It was followed by declaration under Section 6 of the Act, which was made on 29/9/1981. The Collector Land acquisition made his award No.79/82-83 on 9/3/1983 offering amount of compensation to the claimants at a rate of Rs.12,500.00 per bigha.

(3.) Another notification dated 24/11/1981 was issued under Section 4 of the Act notifying more land situate in village Dallupura for being acquired at public expense for the same public purpose for which declaration was made on 25/3/1983. The Collector Land Acquisition made his award No.6/85-86 on 4/5/1986 offering compensation to the claimants at the rate of Rs.12,000.00 per bigha. Felt aggrieved with the amount of compensation offered to them, the claimants sought references.