NAWAL KISHORE Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal filed by the claimant/appellant under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) against the determination of compensation payable to the claimant/appellant under the award No.l422 in L.A.C case No.515/68 passed by the Additional District Judge, Delhi dated 24.10.1986.

(2.) By the aforesaid notification under Section 4 of the Act a total land measuring 20 bighas and 2 biswas in all was acquired wherein the appellant/claimant had 1/3rd share. The declaration under Section 6 of the Act was made on 12.9.1962. The Land Acquisition Officer divided the land into 2 blocks and awarded the market value of Rs.2,000.00 and Rs.1,500.00 per bigha for the land placed in the said two blocks.. The disputed land was categoriesd in block 'A' and the Land Acquisition Collector assessed the market value of the disputed land at Rs.2,000.00 per bigha.

(3.) On reference the Additional District Judge, Delhi through the impugned award enhanced the compensation amount and determined the same at Rs.7,250.00 per bigha. Being aggrieved by the aforesaid determination of compensation in respect of the disputed land the present appeal has been preferred in this court claiming a higher compensation.