UNION OF INDIA Vs. ADIL SINGH

JUDGEMENT

(1.) The subject matter of the above captioned six appeals is the apportionment of compensation in respect of acquisition of land at Jantar Mantar, Delhi in the first above captioned appeal and in remaining appeals, at Mall Road, Delhi vide Notification of 31 st March, 2000 under Section 4 of Land Acquisition Act, 1894. Since the subject matter of above captioned appeals is identical, therefore these appeals were heard together and are being disposed of by this common judgment.

(2.) Reference Court's order in proceedings under Section 30 & 31 of Land Acquisition Act, 1894 grants compensation to respondents herein while granting to appellant capitalized value of rent of subject land which was leased out in perpetuity by appellant to respondents.

(3.) Appellant in these appeals claims apportionment of compensation awarded in the ratio of 25%: 75%. That is, out of the compensation awarded 25% is claimed by appellant by virtue of being the Lessor/owner of the subject land and the remaining 75% of the compensation to the respondents.