DAVINDER SINGH Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) The landowner is in appeal before this court against the award of the learned court below passed under Section 18 of the Land Acquisition Act, 1894 (for short, 'the Act') seeking further enhancement of compensation for the acquired land.

(2.) Briefly, the facts of the case are that Union Territory, Chandigarh vide notification dated 3.8.1999 issued under Section 4 of the Act, acquired the land situated in revenue estates of Village Kajheri U.T Chandigarh, for development as third phase of Chandigarh. The Land Acquisition Collector vide his award dated 21.3.2003 assessed the compensation of the acquired land @ Rs. 13,05,776/- per acre and Rs. 3,00,000/- per acre for khadans. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ Rs. 16,40,500/- per acre. It is this award which is impugned in the present appeal.

(3.) Learned counsel for the appellant submitted that the claim of the appellant in the present appeal is squarely covered by judgment of this court in RFA No. 4238 of 2006 Mrs. Avtar Sachdev and others vs Union Territory, Chandigarh, decided on 2.4.2009 whereby the compensation for the acquisition in question was further enhanced to Rs. 20,78,400/- per acre.