REGENT COMPUTRONICS PVT. LTD.

RANBIR SHARMA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JUDGEMENT

(1.) Since the grounds on which enhancement of the compensation is sought by the appellants in these bunch of appeals are identical, therefore with the consent of learned counsel for the parties present at the hearing of these appeals, these bunch of appeals pertaining to Notification No. F.10(30)96-L& B/LA/13417 dated 13.12.2000, relating to geographically contiguous Villages Bharthal, Bijwasan and Pochanpur are being disposed of by this common order.

(2.) Acquisition process for planned development of "Dwarka Phase-II? in Delhi, commenced with the issuance of Notification of 13th December, 2000 under Section 4 of the Land Acquisition Act, 1894, pertaining to vast tract of agricultural land in one compact block comprising of thirteen Revenue Estates including villages in question, i.e., Bharthal, Bijwasan and Pochanpur.

(3.) Agricultural land of the appellants herein in the aforesaid three villages stood acquired by the Respondents vide three separate Awards, i.e., Award No. 26/2002-2003; Award No. 28/2002-2003; and Award No. 30/2002-2003 granting compensation @ Rs,13.82 lacs per acre for Block 'A' (level field - with top soil) and @ Rs,12.32 lacs per acre for Block 'B' (without top soil).

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RANBIR SHARMA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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