UNION OF INDIA Vs. JAI NARAIN

JUDGEMENT

(1.) This appeal is directed against the judgement of the Additional District Judge,Delhi dated 25th March,1972 in a reference under Section 18 of the Land Acquisition Act,1894. The land in question which is situated in Village Gokalpur, Shahdara, Delhi was acquired vide notification under Section 4 of the Land Acquisition Act dated 24th October, 1961.

(2.) The Land Acquisition Collector had placed the land acquired by said notification into four blocks and assessed the market value of the land according to blocks. Being aggrieved, the land owners and tenants filed a reference petition and the Additional District Judge fixed the market value of the land of the respondents at Rs.2,395.00 per bigha. The Union of India i.e. appellant herein is aggrieved by this assessment of market value.

(3.) The appeal was listed before the Lok Adalat which was held on 7th July,1991 and parties were represented through their counsel before the Lok Adalat They arrived at a settlement and it was agreed that the appellant/Union of India would pay compensation on the basis of market value of Rs.3,000.00per bigha with solatium at the rate of l5% and interest at the rate of 6% per annum from the date of possession. It was also agreed that 25% of the enhanced, compensation alongwith solatium and interest shall be paid in cash within one month and the balance 75% shall be paid in equal quarterly instalments to end by 31st March,1993.