REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

QABOOL SINGH Respondents

Referred Judgements :-

P. ARUNACHALA AIYAR V. THE COLLECTOR OF TANJORE [REFERRED]
STATE OF MADRAS V. MANI BHARATHI ALIAS K. BALASUBRAMANIAM [REFERRED 5.]
MARWADI PADMAJI MIACHAND V. DEPUTY COLLECTOR OF ADENI [REFERRED]
COLLECTOR OF LAKHIMPUR V. BHUBAN CHANDRA DUTTA [REFERRED]
RADHAKISAN LAXMINARAYAN VS,THE COLLECTOR OF AKOLA [REFERRED]
SECRETARY OF STATE FOR FOREIGN AFFAIRS V. CHARLESWORTH PILLINGAND CO. [REFERRED]
PRIBHU DIYAL V. SECRETARY OF STATE [REFERRED]
ASSTT. DEVELOPMENT OFFICER V. TAYABALLI ALLIBHOY BOHORI [REFERRED]
STATE OF KERALA V. MARIAMMA ABRAHAM [REFERRED]
C.R.M.A. V. SPECIAL COLLECTOR [REFERRED]
GOVERNMENT OF BOMBAY V. KARIM TAR MAHOMED [REFERRED]
AMBALAL MANSUKHRAM JOSHI V. ADDITIONAL SPECIAL LAND ACQUISITION OFFICER [REFERRED]
BOMMADEVARA VENKATA NARASIMHA NAIDU BAHADUR V. ATMARISUBBARAYUDLI [REFERRED]
KUSUMGAURI RAMRAY MUNSHI SMT VS. SPECIAL LAND ACQUISITION OFFICER AHMEDABAD [REFERRED]
KOMPALLI NAGESWARA RAO VS. SPECIAL DEPUTY COLLECTOR LAND ACQUISITION BAPATLA [REFERRED]
MOHINI MOHAN SAHA VS. PROVINCE OF BENGAL [REFERRED]
NARESH CHANDRA BOSE VS. STATE OF WEST BENGAL [REFERRED]
KASINATH MUKHERJI VS. COLLECTOR OF PURI [REFERRED]
COLLECTOR JABALPUR VS. NAWAB AHMAD YAR JAHAGIR KHAN [REFERRED]
BOMBAY IMPROVEMENT TRUST VS. MERVANJI MANEKJI MISTRY [REFERRED]
SECY OF STATE VS. BHUPATI NATH DEB [REFERRED]

JUDGEMENT

(1.) The Union of India is aggrieved with the order dated 9-4-1963 of the Additional District Judge, Delhi enhancing the amount of compensation awarded by the Landi Acquisition Collector; the claimants tiave filed a Memorandum of Cross-objections praying for further enhancement of compensation.

(2.) The Land Acquisition Collector had awarded compensation at a flat rate of Rs. 5,600.00 per bigha in respect of the entire area, namely, 40 bighas 16 biswas situate in Khampur; the notification under section 4 of the Land Acquisition Act was issued on 4-1-1956. The acquisition was made for enabling construction of Delhi Transport Service Staff Quarters.

(3.) On a reference made under section 18 of the Act the learned Additional District Judge fixed the compensation payable in respect of the lands abutting the Patel Nagarroad (which are described as Block 1) at Rs. 15,600.00 per bigba and those not abutting the road (Block II) at Rs. 10,600.00 per bigha. The claim now made, in the Memorandum of Cross-objections is at the flat rate of Rs. 17.00 per sq. yard (I bigha being 1008 sq. yards) at the lowest; it is also claimed that the benefit of higher price should, in any case, be extended to some other lands as well.

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M PARKASH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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