(1.) This judgment is meant to dispose of these group of appeals filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") since they arise out of same award of the Collector Land Acquisition.
(2.) A big chunk of land situate within Revenue Estate of village Tughlakabad was notified for being acquired, at public expense for public purpose, namely Planned Development of Delhi through notification issued under Sections 4 and 17(1) of the Act on 1.6.1992. It was followed by declaration under Section 6 of the Act made on 29.7.1992. As Section 17(1) of the Act was invoked, compliance of Section 5A of the Act was waived off. Actual physical possession of the land admittedly had already been taken over on 4.7.1988.
(3.) Pursuant to notices issued under Sections 9 and 10(1) of the Act claims were invited. The Collector Land Acquisition on 17.5.1994 made his award No.4/94-95 offering amount of compensation to the claimants at the rate of Rs.118.00 per sq.yard as against the claim of Rs.5,000.00 per sq.yard. Feeling dissatisfied references were sought by the claimants. The Reference Court through the impugned awards determined the amount of compensation holding the claimants to be entitled to compensation at the rate of Rs.223.00 per sq.yard. Still feeling dissatisfied further enhancement has been sought by the claimants in these appeals. Though the claims initially were up to Rs.5,000.00 per sq.yard but in the appeals the claims have been restricted their claim up to Rs.3,000.00 per sq. yard because of paucity of finance to pay for the requisite amount of court fee.
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