S TEJ PARTAP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The claimant/appellant has filed this appeal seeking further enhancement in the amount of compensation. The appeal has been preferred under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") against the award of learned Additional District Judge dated 4/5/1998 in LAC No.459/93 (110/72).

(2.) Claimants land situate in village Mandauli, Illaqa Shahdara, Delhi was acquired for public purpose, namely, Planned Development of Delhi through notification issued under Section 4 of the Act on 6/3/1965 for which declaration under Section 6 of the Act was issued on 19/10/1966. Collector, Land Acquisition made his award No. 41/71-72 on 29/1/1972. Dissatisfied with the amount of compensation offered by the Collector, the claimant sought reference. The Reference Court by the impugned award enhanced the amount of compensation by assessing market value of land as on the date of notification under Section 4 of the Act at Rs. 20,000.00 per bigha. In appeal the claimant/Appellant has sought further enhancement at the rate of Rs. 30,000.00 per bigha.

(3.) We have heard learned counsel for the parties and been taken through the record.