SH. JAI KRISHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a reference made by the Land Acquisition Collector (hereinafter referred to as 'LAC') under section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'LA Act'). The reference was initiated on a petition made by the petitioner who was aggrieved by the amount of compensation awarded by the LAC vide above-referred award.

(2.) As per the reference, a large tract of land measuring 70 bigha 18 biswa of village Holambi Khurd, Delhi, was acquired by the Government for a public purpose namely "Development of Narela - Bawana Phase-II, under planned development of Delhi. A notification under Section 4 of The LA Act was issued on 27-01- 2003 A Declaration under Section 6 was made on 23-01-2004. Thereafter, above-referred award was announced by the LAC. The LAC determined the market price of the acquired land as Rs. 15,70,000/- per acre for category A Land and Rs. 14,00,000/- Lacs for Category B land.

(3.) The petitioner, being dissatisfied with the market value determined by the LAC, filed the present petition u/s 18 of the LA Act, seeking reference to this court. The LAC forwarded the same to this Court for adjudication.