RADHEY SHYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the facts in these applications are almost similar, the same are taken up for decision jointly.

(2.) For the planned development of Delhi, land situated in Kilokri was acquired by virtue of notification issued under Section 4 on 13.II.1959. Declaration under Section 6 was made on 6.6.1966. For the land which is subject matter of RFA 137/83, Collector, Land Acquisition made his award No. 12/69 in the year 1969. A reference was sought to Court and ultimately the reference Court made its award on 24.12.1982. Appeal was carried to this Court and the said appeal, RFA 137/83 was decided on 8.3.1984.

(3.) In the other RFA 274/84 the Collector, Land Acquisition made his award No. 34/1979-80 on 21.2.1980. The reference Court made its award on 14.2.1984 and this Court decided RFA 274/84 arising therefrom on 28.8.1984. ,