PHIRA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment is meant to dispose of 22 appeals arising out of various awards made by the reference courts determining the amount of compensation payable for acquisition of the claimants' lands situated in village Gharoli, which were acquired for public purpose, namely, 'Dairy Colony in Shahdara' by virtue of notification dated 19th August, 1976 issued under Section 4 of the Land Acquisition Act, 1897 (hereinafter referred to (is the Ait.)

(2.) 881 bigha 6 biswas of land was notified tor being acquired for the a forementioned public purpose at the behest of Delhi Municipal Corporation. Actual acquisition took place with respect of 873igha 9 biswas only for which Collector, Land Acquisition (ME), Delhi on 31.1.1979 made his award No.740/78-79. The Collector considerod Rs.1,550.00 per bigha to be the fair and reasonable market value of the acquired land. finding compensation award to be inadequate, claimants sought references for determination of amount of compensation payable to them which were duly made.

(3.) In 1.1 cases the reference courts by virtue of awards dated 30.7.1982, 31.8.1982, 29.9.1982, 30.9.1982 and 31.10.1982 determined the amount of compensation by enhancing the market value from Rs.l,550.00 to Rs.2,160.00 per bigha. These awards have given rise to II separate appeals being R.F.As. 72, 92, 93, 103, 111, 117, 122, 123, 127, 131 and 204 of 1983.