RAM KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants Ram Kumar and others arc bhumidars of Khasra Nos. 67/2,67/3, 67/8 67/9 67/13, 67/18,67/23, and 54/31, in all measuring 25 bighas 8 biswas, situated in the revenue estate of Narela.

(2.) The above said land of the appellants was acquired by notice of acquisition under section 4 of the Land Acquisition Act (hereinafter called as "the Act"), which was issued on 30.10.1963. Section 6 notification in connection with the acquisition of the appellants' land was issued on 16.1.1969. The award with respect thereto was made on 22.9.1986, and possession taken on 23.9.1986.

(3.) The notice of acquisition was issued as the land of the appellants was likely to be acquired for the public purpose of planned development of Narela Township. By his award dated 22.9.1986, the Land Acquisition Collector awarded a sum of Rs. 6650.00 per bigha to the appellants.