BHULAN Vs. LAND ACQUISITION COLLECTOR AND OTHERS

JUDGEMENT

(1.) This application has been filed by the appellants seeking amendment/review of the judgment and order dated 22-8-1995 passed in R.F.A. 385/1978.

(2.) The aforesaid appeal was preferred by the appellants under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) against the award passed by the Additional District Judge, Delhi on 28-3-1978 determining the amount of land acquisition compensation payable to the appellants for their land situated at village Nangal Raya. The notification under Sec. 4 of the Act for acquisition of the aforesaid land was issued on 26-6-1966.

(3.) We have heard the learned counsel for the parties. During the hearing of the aforesaid appeal our attention was drawn to a decision of this court in R.F.A. 213/1967 titled Shri Prabhu Dayal Vs. Union of India, disposed of on 19-4-1984. In that case this Court for the land situated at Nangal Raya and acquired under notification dated 13-11-1959 issued under Sec. 4 determined the market value at Rs. 9,000.00 per bigha.