JAGBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application seeking condonation of delay in filing the present appeal.

(2.) In the present appeal the notification under Section 4 of the Act was issued on 15.11.1996 and the declaration under section 6 of the Act was made on 21.11.1996 in respect of village Bawana. Thereafter award No. 01/97-98 was drawn by the Land Acquisition Collector. The Land Acquisition Collector placed the acquired land in two categories. The land placed in category A was accessed @ Rs. 1,86,500/- per bigha and the land placed in category B was assessed @ Rs. 1,61,500/- per bigha. The appellant (claimant) was not satisfied.

(3.) There is no dispute that exactly similar appeals pertaining to same notification, declaration, award and the final taking over of the possession of the acquired land in village Bawana have been disposed in L.A. Appeal No. 866/2005 titled Mahender Singh Vs. UOI and Ors. decided on 11.5.2006 and the issues involved in the present appeal is covered by the judgment. We have gone through the said judgment in which all the aspects have been dealt with extensively and the entire evidence produced before the Addl. District Judge has been re-appreciated. Reliance has been placed on several High Court and Supreme Court judgments and the appeal has been allowed.