HARI CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of the Additional District Judge, Delhi dated 13.5.1980 whereby the market value of the land of the claimants in village Ali was fixed at Rs. 5000.00 per bigha for Block A.

(2.) After the reference was decided in the preseat case by the Additional District Judge, this Court in RFA 383/1976 (Jagmal & Another v. Union of India Etc.) decided on 9.1.1985 has fixed the market value of the land in Village Ali at Rs. 17,000.00 . The notflication under Section 4 of the Land Acquisition Act in that case was dated 12.6.1969.

(3.) In the present case, the notifications under Sections 4, 6 and 17 of the Land Acquisition Act were issued on the same date i.e. on 27.7.1973. Since this Court has fixed the market value of the land in Village Ali at Rs. 17,000.00 per bigha in respect of the notification issued in the year 1969, the appellants herein are entitled to get compensation Rs. 21,000.00 per bigha taking into consideration the lapse of 4 years between the notification issued in RFA 383 of 1976 and the present appeal. The market value of the appellant's land is fixed at Rs. 21.000.00 per bigha.