CHAJJU Vs. UNION OF INDIA

JUDGEMENT

(1.) By a notification dated 27th January, 1984 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the Delhi Administration expressed its intention to acquire large tracts of land covering nine villages in Delhi. The proposed acquisition was for a public purpose, viz., Planned Development of Delhi. The villages were:

(2.) Thereafter, by another notification dated 18th September, 1984 issued under Section 6 of the Act, the Delhi Administration declared that the land notified by it under Section 4 of the Act was required for a public purpose. This declaration included 4798 bigha 17 biswa of land in village Matiala with which the present appeal is concerned.

(3.) For determining the amount of compensation to be given to the land-owners, the Land Acquisition Collector, by his Award No.164/86-87 divided the acquired land into three blocks being Block A, B and C With respect to Block A, which is level land, he awarded compensation at the rate of Rs.17,800.00 per bigha; with respect to Block B, which consisted of land having pits at a depth of 2 to 4 feet, he awarded compensation at the rate of Rs.15,000.00 per bigha; and Finally wilh regard to Block C, which consisted of land having pits at a depth of 5 to 8 feel, he awarded compensation at the rate of RS.14,000.00 per bigha.