UNION OF INDIA Vs. HARKISHAN

JUDGEMENT

(1.) This is an appeal filed by the Union of India under S. 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. 1/1974 passed by the Additional District Judge, Delhi, for his land at village Bahapur, Delhi, acquired for public purposes under notification dated 13-11-1959 under S. 4 of the Land Acquisition Act.

(2.) By the aforesaid notification issued under S. 4 of the Land Acquisition Act, total land measuring 359 Bighas 13 Biswas was acquired and the declaration under S. 6 of the Act was made on 26/27-7-1961. The Land Acquisition Collector divided the entire land into four blocks and determined the market value of Rs. 6,000/-, Rs. 4,500.00, Rs. 3,500/and Rs. 2,500/- per bigha to the land placed in the said four blocks. The entire land in dispute was placed in Block II and was assessed at Rs. 4,500.00 per bigha. On reference the Additional District Judge through the impugned award enhanced the compensation amount and determined the same at Rs. 16,000.00 per bigha, thereby enhancing the market value @ Rs. 11,500.00 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.