RISAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) rsuant to a notification dated 24-10-61 issued under section 4 of the Land Acquisition Act, 1894 (the Act) the Union of India, respondent, compulsorily acquired the land in village Hashtsal. Notification under section 6 of the Act was issued on 16-4-66. In due course the Land Acquisition Collector made the award (Award No. 1959). He offered compensation to the appellant, the owner of the land, at certain rates, according to the situation and quality of the land which he divided into 4 Blocks -A, B, C and D. The appellant did not accept his award. He asked for a reference. On reference under section 18 of the Act the learned additional district judge enhanced the compensation. From the following table will appear at a glance the prices fixed by the Collector and the leaned judge: <FRM>JUDGEMENT_830_ILR(DEL)2_1984Html1.htm</FRM>

(2.) Being disatisfied with the conclusion of the court below the appellant appeals to this court. He seeks further enhancement in this appeal. He claims Rs. 8.50 per sq. yard for all his land.

(3.) The appellant's land is situated in Blocks A, B and D. The dispute is over compensation. The real question i,s what is the market value of the land on the valuation date i.e. 24-10-61.