UNION OF INDIA Vs. RANJIT SINGH

JUDGEMENT

(1.) This appeal has arisen out of judgment dated 30th September, 1976 of the Court of Shri C.D. Vasishta, learned Additional District Judge, Delhi answering a reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') in respect of award No. 1976 of village Mithepur announced on 26th July, 1967.

(2.) Land measuring 44 bighas 12 biswas in the revenue estate of Mithepur was notified for acquisition under a preliminary notification under Section 4 dated August 23, 1966. The provisions of Section 17 were invoked as the land was required urgently for the construction of Gurgaon Canal along Agra Canal The declaration under Section 6 was issued also on August 23,1966. The Land Acquisition Collector gave his award No. 1976 dated July 26, 1967 and offered a compensation at the rate of Rs. 1,500.00 per bigha. The claimants were not satisfied with the compensation "offered <PG>130</PG> and made a petition under Section 18 of the Act for determination of the compensation by the Court. The reference was answered by the learned Additional District Judge in the order under the appeal. He determined the market value of the acquired land at the rate of Rs. 4,445.00 per bigha.

(3.) The appellant, Union of India, in the appeal pray for setting aside the determination of the market value of the land by the learned Additional District Judge and for restoration of the value as assessed by the Land Acquisition Collector at Rs. 1.500.00 per bigha. Ranjit Singh s/o Anant Ram has filed cross-objections under Order 41 Rule 22 of the Code of Civil Procedure and claims the determination of compensation at the rate of Rs. 20,000.00 per bigha. The appeal as well as the cross-objections are disposed of by this common order.