BEDI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) These appeals have been preferred under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") seeking determination of the amount of compensation payable to the claimants whose lands situate in village Kondii, Delhi were acquired through two separate Notifications issued under Section 4(1) of the Act on 8.2.1973 and 19.8.1976.

(2.) Under the general notification issued under Sub-section (1) of Section 4 of the Act, on 13.11.1959 considerable land situate at village Kondii, Delhi was acquired for public purpose, namely. Planned Development of Delhi. Land was also acquired for Planned Development of Delhi in the adjoining villages, Dallupura, Mandaoli Fazalpur, Karkardoma, Khureji-Khas, Khichripur, Ghazipur etc. In RFA No. 128/82 (Om Prakash v. Union of India) decided on 11.4.1991 by this Court for village Kondii the claimants whose lands were acquired through Notification issued under Section 4(1) of the Act on 13.11.1959 were held entitled to compensation at the rate of Rs. 8.064/- per bigha irrespective of the classification of land.

(3.) For the lands situate at village Chilla Saroda Bangar acquired through Notification dated 13.11.1959, compensation was finally determined by this Court also at Rs. 8,064/- per bigha in RFA No. 250/94 (Babu Ram Sharma & Ors. v. Union of India) decided on 12.9.1996.