SHRI MOHAN WAHEE Vs. UNION OF INDIA ETC.

JUDGEMENT

(1.) This is an appeal filed by the claimant/appellant under Sec. 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 dated 30-9-1986 in L.A.C. case No. 54/1965 passed by the Additional District Judge, Delhi dated 13-11-1959.

(2.) By the aforesaid notification under Sec. 4 of the Act a total land measuring 20 bighas and 2 biswas in all was acquired wherein the appellant/claimant had ⅓rd share. The declaration under Sec. 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 categorised 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.