LEKH RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) THE land belonging to the appellant, i.e., Khasra 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 southern part of Delhi beyond Okhla.

(2.) SECTION 6 notification was issued on 22.2.1961.

(3.) BY this appeal under Section 54 of the Act, the appellant originally claimed compensation at the rate of Rs. 5,100/- per bigha, which was later on enhanced by amendment, and additional court fee was paid, and the claim in the appeal was fixed at Rs. 10,000/- per bigha.