SOHAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This is ah appeal under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") against award and decree dated 3.10.1989 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 Gharauli, Delhi.

(2.) The piece of land in question was acquired by notification under Section 4 of the Act dated 17.11.1980. Declaration under Section 6 of the Act was issued on 2.9.1981 and Award was made by the Land Acquisition Collector on 2.7.1983.

(3.) The question of market value of land acquired by the very same notification in respect of the same village, was the subject-matter of RFA No. 185/93:'Karan Singh & Ors. Vs. Union of India, which was decided by a Division Bench of this Court on 11.8.1994. In that case, the market value was assessed @ Rs.76,550.00 per bigha.