UNION OF INDIA Vs. BHOLE

JUDGEMENT

(1.) -

(2.) THIS appeal is directed against judgment and decreedated 31.5.76 of learned Additional District Judge, Delhi by which he enhancedcompensation at the rate of Rs. 4225.00 per bigha of land in Block I,Rs.3450.00perbighaofland in Block II and Rs. 1200.00 per bigha of landsituated in Block III in respect of lands belonging to the respondent and situated within the revenue estate of village Ali, Union Territory of Delhi. THISwas done on a reference under Section 18 of the Land Acquisition Act (Actfor short) from the Collector. There are no cross-objections filed by the respondent in this appeal.