SOBHA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Some of the appeals filed by the claimants are for further enhancement in the amount of compensation for the land acquired in revenue estate of Beharipur and Karawal Nagar. Other appeals are by Union of India seeking reduction in the amount of compensation and in some of the appeals of Union of India cross objections have been filed by the claimants. All are being decided by a common judgment since questions of law and fact are same and similar.

(2.) By notification issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter called the Act) on 26.8.1967 land situate in village Beharipur was notified for being acquired at public expense for public purpose, namely. Planned Development of Delhi. It was followed by declaration under Section 6 of the Act on 28.5.1968. The Collector Land Acquisition made his award No.15/83-84 on 30.6.1983 offering compensation @ Rs.3,500/- and Rs.3,230/- per bigha respectively for category A and B lands. Feeling dis-satisfied the claimants sought references. The reference court by the impugned awards held them entitled to compensation @ Rs.5,280/- and Rs.5010/- per bigha respectively for category A and B lands. Still feeling dis-satisfied these appeals have been filed under Section 54 of the Act seeking further enhancement in the amount of compensation.

(3.) By notification dated 16.9.1968 issued under Section 4 of the Act land situate in village Karawal Nagar, Delhi was sought to be acquired for Planned Development of Delhi. It was followed by declaration under Section 6 on 13.9.1971 and the Collector on 30.6.1983 made his award No.16/83-84 offering compensation @ Rs-3,500/- and Rs.1,500/- per bigha respectively for category A and B lands. Feeling dis-satisfied references were sought. The reference court by the impugned awards held the claimants entitled to compensation @ Rs.5,640/- per bigha. Still feeling dis-satisfied further enhancement has been sought in the appeals filed under Section 54 of the Act.