UNION OF INDIA Vs. RAM CHANDER

JUDGEMENT

(1.) This appeal filed by the Union of India under section 54 of the Land Acquisition Acl,1894(for short 'the Act') arises out of the judgment dated 28/11/1969 of the learned Additional District Judge. Delhi, passed on a reference under section 18 of the Act.

(2.) The acquired land is situated in village Bagrola. Notification under section 4 of the Act was issued on 26/9/1964 and declaration under section 6 on 25/1/1965. The Land Acquisition Collector made his award No. 1835. He bifurcated the land in the village in Blocks 'A' and 'B'. For Block 'A' he fixed the market value at Rs.700.00 per bigha and for Block 'B' at the rate of Rs.400.00 per bigha. It is stated that the land in the present appeal forms part of Block 'A'. On a reference made under section 18 of the Act, the learned Additional District Judge by his judgment dated 28/11/1969 enhanced the market value of the land in question to Rs. 4,800.00 per bigha.

(3.) Respondent has filed his cross-objections (C.M.No. 1088/91) claiming further enhancement in coinpensation at the rate of Rs.5,500.00 per bigha and has confined his appeal only for his acquired land measuring 12 bighas.