UNION OF INDIA Vs. LEO RAM

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 27.3.85 passed by the learned Additional District Judge, Delhi, determining the amount of compensation and other statutory benefits payable to the respondent herein for acquisition of his land situated in Village Bhalsawa Jahangirpur, Delhi.

(2.) The piece of land in question was acquired by notification under Section 4 of the Act dated 25.3.1977. Declaration under Section 6 of the Act was issued on 26.4.78 and Award was made by the Land Acquisition Collector on 29.12.78.

(3.) RFA No.306/85 was filled by the respondent herein asking for enhancement of compensation, which was allowed by judgment dated 15.7.96.