RATTAN LAL AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellants have preferred the present appeal against the award/order dated 14. 7. 1992 passed by the Additional District Judge, Delhi in LAC No. 51/1991.

(2.) THE brief facts of this present appeal are that the land of the appellant situated at village Khichripur, Delhi was acquired vide award No. 97/83/84 by the Government. The Government acquired total land measuring 30 bighas 7 biswa as per details given in Section 19 statement of the Land Acquisition Act, 1894. The land had been acquired by the LAC by awarding the compensation with reference to notification u/s 4 of the Act, dated 07. 07. 79, @ Rs. 2500/- per bigha. That in reference petition u/s 18 of the LA Act vide LAC No. 51/1991, the Ld. ADJ Vide the judgment under appeal dated 14. 7. 1992 fixed the market value of the land in question @ Rs. 18,460/- per bigha along with solatium at 30% pa and other statutory benefits the market value of the acquired by the appellant was determined by the learned ADJ by placing reliance on the judgment of this Hon'ble Court, being RFA No. 241/1982, pertaining to the land of village Ghajipur, wherein the compensation has been awarded @ Rs. 6500/- with reference to Section 4 notification dated 03. 03. 1964 by allowing 12% increase per annum by taking into consideration the escalation of the land prices between the year 1964 to 1979. Section 4 notification in the instant case is dated 07. 07. 1979.

(3.) LEARNED counsel for the appellant had initially claimed enhancement in compensation for the land in question in the petition u/s 18 of the Land acquisition Act @ Rs. 250/ per sq yd. Learned Additional District Judge vide order and judgment dated 14. 7. 1992 enhanced the compensation to Rs. 18,460. 00 per bigha and also granted other statutory benefits in accordance with law.