RAM KUSHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal under Section 54 of the Land Acquisition Act, 1894 directed against the judgment dated 4.4.1990 passed in Land Acquisition Case No. 659/89 by the Add l District Judge, Delhi.

(2.) By notification undersection 4 of the Land Acquisition Act, 1894 published on 27.7.1984, Delhi Administration acquired 2123 Bighas and 5 biwas of land in village Samaipur for planned development of Delhi, in particular for setting up an industrial estate. The Land Acquisition Collector awarded compensation against which several land owners sought for references. The Addl District Judge has enhanced the compensation directing, it to be assessed () Rs. 25,000.00 per Bighas for the levelled land and Rs. 21,000.00 or Rs.22,000.00 per Bighas for the land in depression.

(3.) Several appeals were filed. A number of them have been disposed of by judgment dated 30.11.1991 passed by a Division Bench of this Court in RFA 810/88. At the time of hearing of this appeal it was conceded by the counsel for the parties that inasmuch as the land belonging to the appellant herein was acquired under the same notification and compensation was determined by the same award followed by reference this appeal too deserves to be disposed of in the same terms in which RFA 810/88 was disposed of.