JAI SINGH 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 dated 26.4.1994 passed by the learned Additional District Judge, Delhi, determining the amount of compensation payable to the appellant for acquisition of their land situated in Village Kureni, Delhi.

(2.) The piece of land in question was acquired by notification under Section 4 of the Act dated 30.10.1963. Declaration under Section 6 of the Act was issued on 16.1.1969 and Award was made by the Land Acquisition Collector on 17.9.1986.

(3.) The question of market value of land in the same village, acquired by the very same notification, was the subject-matter of RFA No. 598/93; Mange Ram v. Union of India, which was decided by a Division Bench of this Court on 27.9.1996. In that case, the market value was assessed @ Rs. 25,000.00 per bigha.