DEEP CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "to Act") against award and decree dated 11.11.1986 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 Nilothi, Delhi.

(2.) The piece of land in question was acquired by notification under Section 4 of the Act dated 30.5.1979. Declaration under Section 6 of the Act was also issued on 30.5.1979 and Award was made by the Land Acquisition Collector on 22.7.1982.

(3.) The question of market value of the land in the same village, acquired by the very same notification, was the subject-matter of RFA No. 137/87: Rampat Ors. Vs. Union of India, which decided by a Division Bench of this Court on 25.7.1995. In that case, the market value was assessed @ Rs. 10,250.00 bigha.