RAGHBIR SINGH DECD Vs. UNION OF INDIA

JUDGEMENT

(1.) For the first time in thesetwo appeals we are called upon to interpret the provisions ofthe Land Acquisition (Amendment) Act 1984.

(2.) These are the facts. The land of the appellants situatedin village Dhaka was compulsorily acquired by the respondent,Union of India. Notification under sec. 4 of the Land Acquisition Act 1894 (the Act) was issued on 13-11-59. In due coursethe Collector made the award (Award No. 1557). On a reference under section 18 of the Act the Additional District Judgeenhanced the compensation in this manner :

(3.) From the orders of the Additional District Judge dated10-6-68 the appellants appeal to this Court. They claim inthese two appeals enhancement of compensation. They claimthat market value of their entire land be fixed uniformly atRs. 15,000 per bigha except for Khasra No. 61315721206 forwhich they claim at the rate of Rs. 8,000 per bigha.