MANI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal under Section 54 ohhe Land Acquisition Act, 1984 (hereinafter referred to as "the Act") against award and decree dated 3.10.94 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 Palam, Delhi.

(2.) The piece of land in question was acquired by notification under Section 4 of the Act dated 27.1.84. Declaration under Section 6 of the Act was issued on 26.9.84 and Award was made by the Land Acquisition Collector on 28.4.1986.

(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.718/90 : Rameshwar Solanki & Anr. Vs. Union of India & Anr. reported as 57 (1995) DLT 410, which was decided by a Division Bench of this Court on 3.2.1995. In that case market value was assessed @ Rs.47,224.00 per bigha.