UNION OF INDIA Vs. GODHU

JUDGEMENT

(1.) -

(2.) THIS appeal has been filed by Union of India againstthe judgment and decree dated ?7.10.1977 by which the learned Additional DistrictJudge enhanced compensation payable to the respondents in respect of theirlands situated within the revenue estate of village Ali, Union territory of Delhi.As a result of the enhancement he fixed the market value of the land in Block Iat Rs. 7,000.00 per bigha, in block II at Rs. 5300.00 per bigha and in block IIIat Rs. 1800.00 per bigha at the time of the notification under Section 4 of theLand Acquisition Act (Act for short). THIS was done by him on a referenceunder Section 18 of the Act from the Collector. The appellant desires reversalof the impugned judgment and decree and maintenance of the compensationawarded by the Collector. There are cross-objections filed by the respondentsvide CM No. 949/91 claiming enhancement of compensation at the rate ofRs. 17,000.00 per bigha over and above the same fixed by the trial Court.