RANJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) All these four appeals can be disposed of by one judgement as they arise out of the common Award given under Land Acquisition Act 1894 (For short 'the Act') RFA Nos. 811/88, 191/89 and 193/89. I have been filed by the claimants and RFA 188/89 by the Union of India. All these appeals have been filed under Section 54 of the Act and are against the judgement dated 26.9.1988 of the learnned Additional District Judge, Delhi on a reference made to him under Section 18 of the Act.

(2.) Land in question is situated in village Ghewra. Notifications under Sections 4, 6 and 17 of the Act were all issued on 18.3.1985. The purpose for acquisition of the land given was for construction of LPG bottling plant. Land measured 463 bighas 5 biswas. The Land Acquisition Collector gave his award on 19.7.85. it being Award No. 12/1985-86. He deivided the land into three categories A,B and C and fixed market value at the rate of Rs.l4,000.00 , Rs.l2.000.00 and Rs.l0,000.00 per bigha irespectively in these three Blocks. He stated that land in Block B had pits of about one to one and a half feet deep and in Block C the pits of about two and a half feet to three feet deep.

(3.) A reference was sought under Section 18 of the Act. Learned Addl. District Judge maintained the division of the land in three Blocks but enhanced the compensation fixing the market value at Rs.23,97.00 , Rs.21,970.00 and Rs. 19.970.00 per bigha respecting Blocks A,B and C. Not satisfied, the appellants in RFAs.811/88, 191/89 and 193/89 have filed the appeals claiming further compensation while Union of India in RFA 188/89 has sought reduction of the market value of the land as fixed by the learned Additional District Judge.