DULA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) These three appeals preferred under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) are for further enhancement in the amount of compensation. Though the notifications under which claimants lands were acquired were issued on different dated but appeals can conveniently be disposed of by a common Judgment.

(2.) In RFA 404/84 the claimants land situate in village Ladha Sarai was acquired for public purpose, namely. Planned Development of Delhi through notification issued under Section 4 of the Act on 23.9.1968. The Collector Land Acquisition made his award No.26/74-75 dated 28.3.1975. Compensation was offered @ Rs.3,000/- per bigha. Feeling dis-satisfied reference was sought. The reference court by the impugned award dated 24.4.1984 assessed market value of part of the land at Rs.4,000/- per bigha and for remaining part @ Rs.3,500/- per bigha.

(3.) In RFA 227/88 subject matter of appeal is land situate in village Ladha Sarai, Delhi acquired for Planned Development of Delhi through notification issued on 23.1.1965 under Section 4 of the Act which was followed by declaration dated 6.1.1969 under Section 6 of the Act. The Collector Land Acquisition on 7.3.1981 made his award No.122/80-81 offering compensation @ Rs.3,300/- per bigha. On reference the reference court by the impugned award dated 18.9.1987 held the appellant entitled to compensation @ Rs.4,445/- per bigha. Still feeling dis-satisfied appeal has been preferred for further enhancement in the amount of compensation.