NET RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal filed by the appellant/claimant under Section 54 of the Land Acquisition Act, 1894 (hereinafter called the Act) against the determination of compensation payable to the claimant/appellant under the award dated 14.1.1980 in LAC No. 207/1975 passed by the Additional District Judge, Delhi for his land at Village Bahapur, Delhi, acquired for public purpose 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 a total land measuring 25 bighas 14 biswas was acquired and compensation was assessed as per award No. 1294. The Land Acquisition Collector divided the entire land into 4 blocks and determined the market value at Rs. 6,000.00 , Rs. 4,500 .00 , Rs. 3,500.00 and Rs. 2,500.00 per bigha with the land placed in the aforesaid 4 blocks. The land acquired and involved in the present appeal was categorised in blocks 2 & 4 respectively.

(3.) 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 for block 2 land and Rs. 12,000.00 per bigha for block 4 land, following the ratio of the decision in the case of Chhajju v. Union of India, RFA No. 463 /1979 decided on 3.12.1979.