HARPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Impugned judgment of 14 th August, 2000 determines the compensation payable @ Rs. 1,39,500/- per bigha in respect of land situated in the Revenue Estate of Village Bijwasan, New Delhi acquired vide Notification of 31 st December, 1993 under Section 4 of the Land Acquisition Act, 1894.

(2.) In the amended appeal, enhanced compensation @ Rs. 6 lakhs per bigha is sought by ascertaining that rapid development in the entire area of this village is taking place and apart from the acquired land being fertile and ideally situated, it is in the vicinity of developed residential colonies like Dwarkapuri, Palam Vihar, DLF Colony and very close to the main road leading to Najafgarh, Nangal Dewat, Samhalka and just opposite Indian Oil Corporation, having other amenities like DTC Bus Service, Hospitals, Schools, Post Office etc.

(3.) Learned counsel for appellant had placed reliance upon decisions in Krishi Utpadan Mandi Samiti, Sahaswan, District Badaun, Through its Secretary vs. Bipin Kumar and Anr., 2004 2 SCC 283; Rameshwar Solanki vs. Union of India, 1995 AIR(Del) 358; Union of India vs. Pramod Gupta (Dead) by LRs and Others, 2005 12 SCC 1; Land Acquisition Officer, Kammarapally Village, Nizamabad District, A.P. vs. Nookala Rajamallu and Ors., 2003 12 SCC 334; General Manager, Oil and Natural Gas Corporation Ltd. vs. Rameshbhai Jivanbhai Patel and Anr., 2008 14 SCC 745; Anjani Molu Dessai vs. State of Goa and Anr., 2010 13 SCC 710; Haryana State Industrial Development Corporation vs. Pran Sukh and Ors., 2010 11 SCC 175; Trishala Jain and Another vs. State of Uttaranchal and Another, 2011 6 SCC 47; Kapil Mehra (Major General) & Ors. vs. Union of India & Anr., 2011 176 DLT 361; Hari Chand vs. Union of India, 2001 91 DLT 602 (DB); Municipal Corporation of Delhi vs. Dalmia Dairy Industries Ltd. and Anr., 1987 32 DLT 390; National Fertilizers Ltd. vs. Jagga Singh (Deceased) Through LRs and Another, 2012 1 SCC 74, to contend that the potentiality aspect has been ignored in the impugned judgment and in the light of the aforereferred decisions, while taking into consideration the potentiality aspect of the acquired land in question the reasonable market value of the acquired land would not be less than Rs. 6 lakhs per bigha which ought to be granted to the appellant.