HARCHANDA AND ETC. Vs. UNION OF INDIA

JUDGEMENT

(1.) These are appeals filed by the claimants/appellants under Sec. 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.77/83-84 passed by the Additional District, Delhi for public purpose under notification dated 19-3-1981 issued under Sec. 4 of the Act.

(2.) The Land Acquisition Collector under award No.77/83-84 dated 16-12-1983 determined the compensation for the acquired lands of the claimants/appellants in village Dhirpur at the rate of Rs.20,000.00 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 26-9-1988 enhanced the market value of the acquired land and determined the same at Rs.28,960.00 per bigha.