UNION OF INDIA Vs. SHIBU RAM MITTAL

JUDGEMENT

(1.) These applications have been filed by the respondents in the main appeal with the object of claiming enhancement in the compensation awarded to them for their acquired land. The necessary facts are :-

(2.) The (Late) Shri Shibu Ram Mittal, father of the Applicants/Respondents and Shri Sukhbir Saran were co-shares/co-owners of undivided agricultural lands comprising Khasra Nos. 146(12-0), 148(5-5), 149(4-13), 150(4-0), 151(10-1), 152(4-19), 153(4-3), 154(6-6), 155(0-6), 156(1-10) and 157(3-5), total measuring 56 bighas 8 biswas, village Chandrawali, Shahdara, Delhi, to the extent of half share each.

(3.) The aforesaid land was notified u/s 4 of the Land Acquisition Act on 13/11/1959 and was acquired under award No. 1542 of village Chandrawali. References under Section 18 of the Land Acquisition Act were filed by both the aforesaid co-sharers of the land. The two references, being LAC No. 709/65 and 651/1964 were decided by Shri. F.S. Gill, the then A.D.J., Delhi by a common judgement dated 26/3/1968. The learned A.D.J. enhanced rate of the compensation from Rs. 1250.00 per bigha as awarded by the Collector to Rs. 5000.00 per bigha.