SHRI HAWA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal under Sec. 54 of the Land Acquisition Act, 1894, (hereinafter referred to as the Act) against the award in Rs.A C. No. 623/1973 passed by Shri Harikishan Malik., Additional District & Sessions Judge, Delhi dated 7-8-1978, determining the amount of compensation payable to the appellant/claimant for their land at village Malikpur Kohi (Rangpuri) Delhi, acquired for public purposes, i. e. the planned development of Delhi under notification dated 3-12-1971 issued under Sec. 4 of the Act.

(2.) The Land Acquisition Officer divided the land acquired for the purpose of determining the compensation in two blocks namely-Blocks A and B. For Block A land the Land Acquisition Officer determined the compensation at Rs. 3,300.00 per bigha, whereas for block B land the compensation was determined at Rs. 2,200.00 per bigha.

(3.) On reference the District Judge,through the impugned award enhanced the land acquisition compensation and determined the same at Rs. 4,800.00 per bigha in respect of block A land and Rs. 3,200.00 per bigha for block Bland.