UNION OF INDIA Vs. MAHA SINGH

JUDGEMENT

(1.) This is an appeal under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") against award and decree dated 8.12.90 passed by the learned Additional District Judge, Delhi, determining the amount of compensation @ Rs.36,400.00 per bigha and other statutory benefits payable to the respondents herein for acquisition of their land situated in Village Palam, Delhi.

(2.) The piece of land in question was acquired by notification under Section 4 of the Act dated 27.1.84. Declaration under Section 6 of the Act was issued on 26.9.84 and Award was made by the Land Acquisition Collector on 19 9.1986.

(3.) The appellant-Union of India has challenged determination of compensation in excess of the sum which the Collector did award and the direction for payment of interest @ 15% per annum under the proviso to Section 28 of the Act.