DALBIR SINGH Vs. UOI

JUDGEMENT

(1.) These appeals are directed against the impugned judgment of the learned Addl.District Judge. These appeals are disposed of by this common judgment.

(2.) After issuance of the notification under Section 4 of the Land Acquisition Act on 31.12.1993 followed by a declaration under Section 6 of the Act issued on 3.5.1994 about 84 bighas 8 biswas land was acquired by the Government for the purpose of building of oil depot for the planned development of Delhi. Appellants' lands were also acquired for the same scheme. The Land Acquisition Collector after completing the requisite formalities awarded compensation award No.2/96/97 @ Rs.96,875/- per bigha besides other statutory benefits.

(3.) The appellants dissatisfied with the quantum of compensation awarded by the Collector filed reference petition under Section 18 of the Act before the Reference Court. The appellants claimed enhancement of compensation @ Rs.10 lacs per bigha besides other statutory benefits. The learned Addl.District Judge on the basis of pleadings of the parties framed following issues:-