UOI Vs. POPI (DECD) THR LRS

JUDGEMENT

(1.) The present appeal has arisen out of the award/order passed by the Additional District Judge, Delhi in LAC No. 11/1997 on 25.11.1997.

(2.) The brief facts of the case are that the respondents were the owner of land bearing khasra no. 829/440(1-3), 828/441(1-12), 846/460(3-6), 847/461(1-19) total measuring 8 bighas and 10 biswas situated in village Mandoli.

(3.) On 06.3.1965 and 19.10.1966 vide notification issued under Sections 4 & 6 of the Land Acquisition Act, 1894 (for short "the Act"), the Land Acquisition Collector acquired the land vide award no. 61/80-81 dated 30.11.1981. The LAC classified the said land into three categories and awarded compensation of Rs.4000/- per bigha for first category, Rs.3000/- per bigha for second category and Rs.1500/- per bigha for third category. The land of the respondents fell in the second and third category.