HANS RAJ BHALLA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment of the additional District Judge. Delhi, dated March 20, 1972.

(2.) The land in dispute comprised of Khasra No. 350/135 and 342/135 measuring 3 bighas and 11 biswas situate in village Kalu Sarai, was acquired by the Delhi Administration tor the planned development of Delhi, in pursuance to Notification No. F. 4 2/62-L&H, dated August 3. 1963 and consequently Award No. 1947 of village Kalu Sarai ensued whereby the land in dispute was assessed at the rate of Rs. 7.300.00 per bigha.

(3.) According to the appellant, the compensation as evaluated by the Land Acquisition Collector is totally indequate and did not represent true and correct market value of the land The appellant further submitted that in no case the market value of the land in dispute can be evaluated less than Rs. 125.00 per square yard.