RAJINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) These are appeals filed by the claimants/appellants under Section 54 of the Land Acquisition Act, 1894 hereinafter referred to as the Act) against the determination of compensation payable to the claimants/appellants in the award No-69/82-83 passed by the Additional District Judge, Delhi for public purpose under notification dated 4.09.1967 issued under Section 4 of the Act.

(2.) The Land Acquisition Collector under award No-69/82-83 dated 22.2.1983 determined the compensation for the acquired lands of the claimants/appellants in Village Dhirpur at the rate of Rs.1,400.00 per bigha.

(3.) On reference being made on the basis of the applications filed by the respective claimants/appellants, the reference court by its judgment and order dated 5.10.1988 enhanced the market value of the acquired land and determined the same at Rs.12,000.00 per bigha.