UNION OF INDIA Vs. MANGAT

JUDGEMENT

(1.) This regular first appeal under Section 54 of the Land Acquisition Act is directed against the order passed by the learned Additional District Judge, Delhi dated 27th July, 2005 in LAC No. 1213/1993.

(2.) The appropriate Government had issued a notification under Section 4, 6 and 17 of the Land Acquisition Act in relation to acquisition of land in the revenue estate of village Samalka on 22nd January, 1982. The land had been acquired for a public purpose namely 'Construction of Rajokri Bund No.II'. After following the procedure prescribed in law and in furtherance to the said notification, the Land Acquisition Collector made and pronounced the award under Section 11 of the LAC being Award No. 5/1984-85 on 24.5.84. The Collector awarded a compensation of Rs.5,700/- per bigha to the owners of the land covered under the said notification. The claimants were dissatisfied with the determination of the market value of the land, thus, they preferred references under Section 18 of the Land Acquisition Act for enhancement of compensation. These references were referred to the Court of Additional District Judge, Delhi. Keeping in view the pleadings of the parties, following issues were framed:

(3.) The Court answered both the issues in favour of the claimants and granted the following relief to the claimants :