GAINI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment will disposeof aforementioned appeals filed against the judgment of the learned Additional District Judge, pertaining to award No. 39/84-85 of village 'Bijwasan'. The land of this village was acquired by a notification under Section 4 of the Act on 18th June, 1984. The learned Additional District Judge decided a large number of appeals. Devender Singh's case was taken as a lead case by the trial Court, therefore, we would briefly recapitulate the facts of Devender Singh's case only in deciding these appeals.

(2.) The Land Acquisition Collector gave compensation to Devender Singh & Ors. @ Rs, 17,000/- per bigha. Dissatisfied with the said judgment, they preferred appeals for enhancing the compensation before the Reference Court and the Reference Court by a comprehensive and a detailed judgment, enhanced the amount of compensation to Rs. 21,076/- per bigha.

(3.) The appellants aggrieved by the said judgment have preferred appeals before this Court. Number of appellants have preferred appeals against similar impugned judgments of the learned Additional District Judge. These aforementioned appeals are being disposed of by this judgment. It may be pertinent to mention that the appellants in the cases of 'Bijwasan' village in support of their cases have filed three sale deeds, Exs. P-1, P-2 and P-3 pertaining to the adjacent land. Ex. P-1 is the sale deed of 12th May, 1983. Learned Counsel for the appellants submitted that according to the said sale deed, the compensation works out to Rs. 1,20,800/- per bigha and the appellants are entitled to the same amount of compensation for their land.