APAR SINGH Vs. SPECIAL LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) The order of the learned Judge cannot be sustained. It has been held in Shankar Singh and others v. The Union of India, 1988 1 RentLR 286that a land-owner whose land has been acquired under the Requisitioning and Acquisition of Immoveable Property Act, 1952, is entitled to the benefits of the Land Acquisition (Amendment) Act, 1984 .

(2.) The Court is under an obligation to allow the benefits of the amended Act to the land-owners. It has been settled that even if the acquisition has been made under the Requisitioning and Acquisition of Immoveable Property Act, 1952, even then the land-owner is entitled to the benefits of the amended Act.

(3.) This revision petition is accordingly hereby accepted and I direct the learned Judge to redetermine the compensation in the light of the observations made above.