DELHI SIMLA CATHOLIC ARCHILOCESS Vs. UNION OF INDIA

JUDGEMENT

(1.) These are two appeals by the owners in land acquisition cases. This judgment will govern them both.

(2.) On reference the Additional Judge fixed the market value of the acquired land at Rs. 40.00 per square yard. Now the owner appeals for fur ther enhancement and claims Rs. 7000.00 per bigha.

(3.) The Additional District Judge found as afact that the land in question abuts on the railway line on the western side and was specially suited for industrial purposes. It was an excellent site for industrial activity because the appellant's land had the special advantage of a railway siding. The land also abutted on a kucha road, 'a cart road' as it was called.