(1.) This appeal is preferred against the order made by the Reference Court on 23.05.2000 in a reference under Section 18 of the Land Acquisition Act, 1894 ( hereinafter to be referred to as, 'the said Act' ).
(2.) The land situated at Village Siraspur, Delhi was sought to be acquired vide notifications under Section 4 and 6 dated 13.02.1981 after following the procedure laid down in the said Act. The Land Acquisition Collector (LAC) made the award being Award No.27/84-85 fixing the market price @ Rs.6,000/- per bigha. Since the said amount was inadequate, a reference was made to the Reference Court and considering the material placed on record, the Reference Court held that the claimants are entitled to get Rs.15,500/- per bigha as the fair market value and all other consequential benefits as indicated in para 10 of the judgment. It is against the fair market value determined by the Reference Court, the present appeal has been preferred.
(3.) Our attention is drawn to decision of the Division Bench of this Court in Om Parkash & Ors. v. Union of India, 104 (2003) DLT 1024 (DB) wherein the land situated at Village Siraspur was sought to be acquired vide notification dated 26.03.1983 and the Court considering various aspects in para 14 of the judgment held that the land situated at Village Siraspur should be valued at Rs.42,000/- per bigha as a fair market value.