THAKUR DASS Vs. UNION OF INDIA

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 17.4.1980 passed by the learned Additional District Judge, Delhi, determining the amount of compensation payable to the appellants for acquisition of their land situated in Village Bharola, Delhi.

(2.) The piece of land in question was acquired by notification under Section 4 of the Act dated 13.11.1959. Declaration under Section 6 of the Act was issued on 12.7.1966 and Award was made bythe Land Acquisition Collector on 6.11.1968.

(3.) The question of market value of tend acquired by the very same notification in respect of the same village was the subject-matter of RFA No. 16/86 :Sahibzada Nassiruddin Ahmad Vs. Union of India, which was decided by a Division Bench of this Court on 11.10.1974. In that case the market value was assessed @ Rs.9,000.00 perbigha.