PHOOL SINGH DECD Vs. UNION OF INDIA

JUDGEMENT

(1.) . This appeal is directed against the judgment of the Additional District Judge, Delhi dated 29th January 1971 in LAC No.47 of 1968. The land in question which was acquired by Union of India is situated in Village Khampur Ray a. Notification under Section 4 of the Land Acquisition Act was issued on 13th November 1959 and a declaration under Section 6 of the Land Acquisition Act was issued on 29th July 1963.

(2.) . It is submitted by the learned counsel for the appellants that in respect of the laid in the same Village acquired under the same notification, another Additional District Judge had fixed the market value of the land at Rs. 22,080.00 per bigha in LAC No.453 of 1965. An appeal being RFA 19/68 was filed by the Union of india against the said judgment and this Court had dismissed the appeal by order dated 14th April 1980. It is subnutted that the appellants are also entitled to get compensation at the same rate.

(3.) . We have perused the file of RFA No. 19 of 1968. Since the land in question is in the same village and acquired by the same notification, the appellants are also entitled to get compensation at the same rate of Rs.22,080.00 per bigha.