JAIMAL 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. 21/1980-81 passed by the Additional District Judge, Delhi for public purpose under notification dated 15.2.1979 issued under Section 4 of the Act.

(2.) The Land Acquisition Collector under Award No. 21/1980-81 dated 6.5.1980 determined the compensation for the acquired lands of the claimants/ appellants in Village Dhirpur at the rate of Rs. 7,000.00 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 18.8.1986 enhanced the market value of the acquired land and determined the same at Rs. 26,000.00 per bigha.