RATTAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr.Vobra is challeoging only two of the findings of the Additional District Judge, Delhi. He says that he is not challenging the determination of compensation but contends that the appellants land should have been indicated in Block A as it is abutting on the Delhi Kanjhwala Road; further the land is shown as "Banjar Kadim " therefore it is not "dug up".

(2.) The learned Additional District Judge by his order dated 8th February, 1984 has determined the market value of the land as follows : <FRM>JUDGEMENT_450_DLT44_1991Html1.htm</FRM>

(3.) Therefore, it is apparent that the compensation for land in Block A is Rs. 6000.00 per bigha, if the land is on the Delhi Kanjhawala Road. But the Additional District Judge did not award this compensation to the appellants as he opined that the appellants had not proved that their land is "on pacca road coming from Delhi".