- (1.)Leave granted.
(2.)These appeals arise from the common judgment passed by the learned Single Judge of the High Court of Delhi in LA App. No. 115/2011 and connected appeals wherein the learned Single Judge had dismissed the appeals preferred by the claimants and allowed the appeals preferred by Union of India.
(3.)Be it noted, a notification under Sec. 4 of the Land Acquisition Act, 1894 (for short Act ) was issued on 04.11.2004. The Land Acquisition Collector categorized the plots into Block A and Block B. As far as Block A is concerned, it awarded Rs. 15,70,000.00 per acre and in respect of Block B, it passed an award of Rs. 14,13,000.00 per acre. On a reference being made Signature Not Verified Digitally signed by under Sec. 18 of the Act, the Reference Court did not make any distinction between Blocks A and B and passed an award for determining the compensation at Rs. 17,45,000.00 per acre.