KHAZAN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This is an appeal under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) against the award passed by the Additional District Judge, Delhi dated 4-3-1978 determining the amount of compensation payable to the appellant/claimant for their land at Village Malikpur Kohi/Rangpuri, under notification dated 23-1-1965 issued under Sec. 4 of the Act.

(2.) The Land Acquisition Collector categorised the land acquired under the aforesaid notification into three blocks namely - blocks I, II, & III and determined the land acquisition compensation at Rs. 800.00 per bigha in respect of block I and at Rs. 600.00 per bigha in respect of block II and at Rs. 400.00 per bigha in respect of block III respectively. Admittedly, the land belonging to the appellants tall in all the three blocks.

(3.) On reference application preferred by the appellant/claimant the learned Additional District Judge enhanced the land acquisition compensation in respect to. the land of the appellant situated in Block A @ Rs. 3,400.00, per bigha at Rs. 2,700.00 per bigha in respect of block B land and at Rs. 1,000.00 per bigha in respect of block C land.