CHUNI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these appeals being identical on facts and law are being disposed of by this common judgment.

(2.) Appellants' land was acquired in village Asalatpur Khadar pursuant to Section 4 Notification dated 20.6.1966. LAC divided this land into two blocks and awarded Rs. 3,000.00 per bigha for block A and Rs. 2500.00 for block B. Appellants sought reference and the ADJ enhanced the compensation by Rs. 110O.00 per bigha in block A and Rs. 1600.00 in block B. They filed RFAs and first Appellate court awarded compensation to them at the rate of Rs. 7000.00 per bigha with 15% solatium and 6% interest on the enhanced compensation from the date ofdis-possession till payment.

(3.) Appellants have now filed these appeals seeking higher compensation. They are claiming Rs. 12,500.00per bigha in LPA No.139/80 and Rs. 15,000.00 per bigha in the other appeal. Their case is that a DB of this Court had already enhanced the compensation to Rs. 8,000.00 per bigha for the land acquired in village Asalatpur Khaddar pursuant to Section 4 Notification dated 24.10.61 in RFA 224/68 decided on 20.6.1993 and they were naturally entitled to higher compensation as their land in this village was acquired subsequently after over 5 years vide Section 4 Notification dated 20 6.66, given regard to rise in land prices in the area during the relevant period.