UNION OF INDIA Vs. PRABHU DAYAL BHARGAVA

JUDGEMENT

(1.) This is an appeal filed by the Union of India under Section 54 of the Land Acquisition Act, 1894 (hereinafter called the Act) against the enhancement of compensation payable to the claimant/respondent under the award dated 8.7.1975 in LAC No.183/68-527/1972 passed by the First Additional District Judge, Delhi, for his land at Village Bahapur, Delhi, acquired for public purposes under notification dated 13.11.1959 under Section 4 of the Land Acquisition Act.

(2.) By the aforesaid notification issued under Section 4 of the Land Acquisition Act, total land measuring 145 Bighas 3 Biswas was acquired and the declaration under Section 6 of the Act was made on 24.3.1962. The Land Acquisition Collector divided the entire land into two blocks and awarded the market value of Rs.3,500.00 and Rs.2,500.00 per bigha to the land placed in the said two blocks. On reference the Additional District Judge through the impugned award enhanced the compensation amount and determined the same at Rs.6,415.00 per bigha, thereby enhancing the market value @ Rs.2,915.00 per bigha so far as the land of the claimant/respondent is concerned.

(3.) Being aggrieved by the aforesaid enhancement the Union of India has filed the present appeal in this court. The claimant/respondent has filed the cross-objections in the present appeal claiming compensation for the acquisition of his land at Rs.20,000.00 per bigha.