SITA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) A notification under Section 4 of the Land Acquisition Act (hereinafter called the Act) was issued on 27th January,1984 in order to acquire land situated in Villages Amberhai, Matiala, Palam, Togan Pur, Shahbad Mohd. Pur. Sahupur, Bharthal, Loharheri and Bagrola, for the planned development of Delhi known as Pappankala Residential Scheme.

(2.) In the present appeal we are concerned with the acquisition of land in Village Amberhai. The Land Acquisition Collector determined the market value of the land of A-Block land in Village Amberhai at Rs.13,000.00 per Bigha and at Rs.11,000.00 per Bigha for B-Block land, beside other statutory benefits. The appellant felt aggrieved and preferred reference under Section 18 of the Act.

(3.) Appellants have felt aggrieved by the determination of the market value of the land at Rs.36,400.00 and preferred this appeal primarily on the ground that for the land acquired by the same notification of Village Shahbad Mohd. Pur, Division Bench of this Court in RFA No.724/95, in Balak Ram & Ors. Vs. Union of India, decided on 2nd November, 1998, enhanced the compensation and determined the market value at Rs.47,224.00 , irrespective of the category of land.