LEKH RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The land belonging to the appellant, i.e.,Khesra No. 74/1,514/76,513/73,485/75/1/2,70,71,78/ 3,77,485/75/2 totalling 84 bighas 10 biswas was acquired by notification dated 13.11.1959 under Section 4 of the Land Acquisition Act. The land of the appellant is situate in village Jasola, which is close to village Bahapur in the Southem part of Delhi beyond Okhla.

(2.) Section 6 notification was issued on22.2.1961.

(3.) By the award made by the Land Acquisition Collector, Rs. 3,600.00 per bigha was awarded to the appellant, and in reference under Section 18 of the Act, the learned Additional District Judge awarded Rs. 4,100.00 per bigha.