AVTAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) These two appeals filed under Section 54 of die Land Acquisition Act, 1894 (hereinafter referred as the Act), have been preferred by the claimants seeking further enhancement in the amount of compensation.

(2.) . The land of the claimants situated in the revenue estate of TIGRI, Delhi was notified under Section 4 of the Land Acquisition Act, 1894 on 13.11.1959 for being acquired for public purpose at public expense, for which declaration under Section 6 was made on 6.11.1968. Two separate awards were made by the Collector; namely Award No.34-A/73-74 dated 30.6.1977 and Award No.34-B/73-74 dated 12.11.1979, offering compensation to the claimants by fixing the market value at Rs. 1,700/- per bigha. Claimants felt dissatisfied and sought Reference under Section 18 of the Act, which was decided by the Reference Court separately. By the impugned award dated 24.7.1984 in L.A.C. No. 79/1977, reference was answered holding that the claimant had been adequately compensated. RFA 79/1985 is against the said award. The second reference was answered on 29.8.1986 holding that the fair market value of the land situate in TIGRI at Rs. 3,000/- per bigha, against the said award. RFA No. 609/1987 is against the said award.

(3.) . The claimants in both the appeals have prayed that they be awarded compensation at market value of Rs. 10,000/- per bigha.