LAWS(DLH)-2004-4-93

HUKUM SINGH Vs. UOI

Decided On April 06, 2004
HUKUM SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This appeal has been filed under Section 54 of the Land Acquisition Act (in short `the Act') against the judgment of the reference court with regard to the land acquired under award No.1/95-96 vide notification under Section 4 dated 19.3.1993 and notification under Section 6 dated 29.4.1993.

(2.) The appellants land located in village Singhola was acquired vide award No.1/95-96 on 19.3.1993. The Land Acquisition Collector (in short 'LAC') fixed the market value of the acquired land @ Rs.96,875/- per bigha. The appellants aggrieved by the judgment of the learned LAC filed a reference petition under Section 18 of the Act on the ground that the lands inferior in situation and around the village was sold in open market at much higher rate as compared to the rates awarded by the learned LAC. They also stated that the learned LAC ignored the fact that all amenities and facilities of life like water, electricity, metaled roads, market, posts office, bank, hospital, schools, etc. were quite near to the Narela Township Project of the DDA. It is also stated that the land of the appellants was also levelled and without incurring much development charges, can easily be converted into residential as well as commercial colonies. The land of the appellants is located on G.T.Karnal Road and is quite adjacent to Narela Township Project. They also claimed compensation to the extent of Rs.18,000/- per bigha for his standing crops and Rs.5 lacs for tube-well, structure, trees, etc. For the market value of the land, he claimed that it should not be less than Rs.10,000/- per sq. yard.

(3.) The learned Additional District Judge framed the following issues:-