BHOORIA Vs. UNION OF INDIA

JUDGEMENT

(1.) These 37 appeals have been preferred by the claimants as well as by Union of India under Section 54 of the Land Acquisition Act. 1894 (hereinafter referred to as the Act) - Claimants have sought further enhancement in the amount of compensation whereas Union of India in the appeals filed by it is claiming reduction in the amount of compensation. Some of the claimants have filed cross objections also in the appeals filed by Union of India seeking further enhancement in the amount of compensation.

(2.) Considerable land situate in village Masoodpur was notified for being acquired for public 'purpose,, namely ; Planned Development of Delhi on the basis of notification issued under Section 4 of the Act on 24/10/1961. Declaration had not yet been made under Section 6 of the Act with respect to the land which was notified for being acquired on 24/10/61 when; another notification under Section 4 of the Act was issued on 23/1/965 notifying further land for being acquired for public purpose at public expense, namely. Planned Development of Delhi.

(3.) For part of the land notified on 24/10/1961 declaration under Section 6 was made on 5/5/1966 for which the Collector made his award No/1944 on 25/2/1967. For the remaining land declaration under Section 6 was made on 6/8/1966 and the Collector Land Acquisition made his award No.2040 on 2/12/1967. Under the second notification issued under Section 4 of the' Act on 23/1/1965 part of the land was included in notification issued on 6/9/1966 under Section 6 of the Act; and for that' land award No.2225 was made by the Collector on 26/3/1969. For the remaining land declaration under Section 6 of the Act was issued on 26/12/1968 and the Collector on 22/12/1980 made hiS award No.90/80-81.