DHARAM PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal under Section 54 of the Land Acquisition Act, 1984 (hereinafter referred to as "the Act) against award and decree dated 2.8.1984 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 Badii, Delhi.

(2.) The piece of land in question was acquired by notification under Section 4 of the Act dated 24.10.1961. Declaration under Section 6 of the Act was issued on 6.12.1966 and Award was made by the Land Acquisition Collector on 10.11.1981.

(3.) The question of market value of the land in the same village, acquired by the very same notification, was the subject-matter of RFA No. 208/1993: Bhoop Sittgh v. Union of India, which was decided by a Division Bench of this Court on 12.12.1984. In that case, market value was assessed @ Rs. 7,000.00 per bigha.