MAYA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment will dispose of R.F.A. Nos. 358/78, 359/78, 361/78, 363/78, 364/78, 374/78, 391/78, 400/78, 128/79, 155/79, 263/79, 361.79, 370/79, 486/79 and 223/80.

(2.) Land of the appellants which was situated in the Village Rangpuri Malikpur Kohi was acquired under the provisions of the Land Acquisition Act (for short, the 'Act') and in the present appeals the claim of the appellants is that the amount of compensation which has been awarded should be enhanced.

(3.) A notification under Section 4 of the Act was issued on 3rd December, 1971 seeking to acquire the land in this village for planned development (development of Palam Airport). By the said Notification, apart from the Village in question there was land in a number of other villages also which was sought to be acquired and those villages were Nangal Dewat and Shahbad Mohammedpur. The land Acquisition Collector divided the land into two different blocks viz.. Block A and Block B. In respect of Block A, the market value of the land was assessed at Rs. 3300.00 per Bigha while in respect of Block B, the market value was Rs. 2200.00 per bigha.