MADAN LAL MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant is aggrieved by the order dated 29.07.2004 of learned Additional District Judge fixing the value of land situated in Village Ladha Sarai in pursuance to proceedings under the Land Acquisition Act, 1894 ( hereinafter to be referred to as, 'the said Act' ). A notification under Section 4 of the said Act was issued on 23.01.1965 and the declaration under Section 6 of the said Act was made on 07.12.1966. These notifications resulted in Award No. 67/83-84 pronounced on 27.10.1983 whereby the market value of the acquired land was fixed at Rs.3,300/- per bigha.

(2.) The appellant being dissatisfied with the said fixation of the market value preferred a reference under Section 18 of the said Act before learned Additional District Judge. In terms of the impugned judgment, the land value has been fixed at Rs.20,000/- per bigha.

(3.) It is not in dispute that in Dula Ram v. Union of India, 99 (2002) DLT 564 (DB), the value of land situated in Village Ladha Sarai for different years was fixed including in respect of the very notification under Section 4 of the said Act as in the present case. The land value was fixed at Rs.20,000/- per bigha. It is this judgment, which has been taken note of in the impugned judgment.