(1.) CONCERNED with a notification dated 13.10.1980 issued under Section 4 of the Land Acquisition Act which resulted in an award No.12/82-83, learned Land Acquisition Collector determined market value of agricultural lands in village Neelwal @ Rs.2,500/- per bigha.
(2.) A perusal of the award would reveal that the learned Land Acquisition Collector had no evidence of any sale transaction in the village as also the adjoining village Hiran Kudna. He had one sale deed pertaining to the next adjoining village i.e. Dichaun Kalan, and treating the same to be the evidence, the Land Acquisition Collector opined that value of agricultural land in village Dichaun Kalan would be Rs.2,000/- per bigha, which was opined to be the fair market value of agricultural land in the adjoining village Hiran Kudna as well. But, keeping in view the situational and locational advantage of the revenue estate of village Neelwal, the learned Land Acquisition Collector determined Rs.2,500/- per bigha as the fair market value of land in village Neelwal as of 13.10.1980.
(3.) WHEN the reference was pending, LAC No.14/1986 was decided by Sh.Padam Singh ADJ. Delhi on 31.5.1989 in which, with reference to the lands of village Mundka, which adjoins village Hiran Kudna, fair market value of land in village Hiran Kudna as of 31.10.1980 was determined at Rs.10,750/- per bigha.