RAM KISHAN AND SONS Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal by the claimants/appellants under Sec. 544 the Land Acquisition Act, 1894 (herein called the Act) against the determination of compensation payable to the claimants/respondents under the award dated 13-11-1975 in L.A.C. No. 252/1969 passed by the 7th Additional District Judge, Delhi, for their land at Village Garhi Piran, Delhi, acquired for public purposes under notification dated 13-11-1959 under Sec. 4 of the Land Acquisition Act.

(2.) By the aforesaid notification issued under Sec. 4 of the Land Acquisition Act, total land measuring 487 Bighas 17 Biswas was acquired. The Land Acquisition Collector divided the entire land into two blocks and awarded the market value of Rs. 1,500.00 and Rs. 1,000.00 per bigha to the land placed in the said two blocks. The land in dispute measuring about 14 bighas 14 biswaswas placed in block and assessed to compensation at Rs. 1,500.00 per bigha. On reference the Additional District Judge through the impugned award enhanced the compensation amount and determined the market value at Rs. 48,200.00 for the entire disputed land.

(3.) Being aggrieved by the aforesaid determination the appellants/claimants have filed the present appeal in this court claiming higher compensation on the basis of higher market value of the land in dispute.