DLF UNITED LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) By this common judgment, we would be disposing of the above four letters patent appeals for enhancement of compensation in respect of land at Village Bahapur, which had been acquired. The present Letters Patent Appeals are against the judgments of the learned Single Judge of this Court in Regular First Appeals.

(2.) The land in question at village Bahapur was acquired pursuant to the notification under Section 4 dated 13-11-1959, issued under the Land Acquisition Act. In due course, the Land Acquisition Collector made awards of compensation. Compensation was awarded @ Rs.2,000 per bigha. On reference under Section 18 of the Land Acquisition Act to the Additional District Judge, the compensation was increased ranging between Rs.4,500.00 tos.11,000.00 per bigha. Dissatisfied with the enhancement in compensation, the appellants had filed Regular First Appeals in this Court. In case of land which is the subject matter of L.P.As 230/79 and 190/79, compensation was enhanced to Rs.7,000.00 and Rs.7,500.00 per bigha respectively. In respect of land which is the subject matter of L.P.As 65/80 and 34/80, the Regular first appeals were dismissed. In the above two cases, the Additional District Judge had already awarded compensation at the rate of Rs.11,000.00 per bigha.

(3.) For facility of reference, we are giving below the area covered under the appeals preferred, the rate of compensation as awarded by the Land Acquisition Collector and the enhancement granted in reference by the Additional District Judge and in appeal by the learned Single Judge. The rate at which compensation was originally sought in the L.P.A. when filed is also given in the table. <FRM>JUDGEMENT_681_DRJ40_1997Html1.htm</FRM>