- (1.) The present group of appeals of the landowners seeks to challenge a common order dated 29th May, 2013 passed by the High Court of Delhi by which the claim for enhanced compensation for acquisition of land of the appellants in village Aali has been refused. The compensation awarded is at the rate of Rs.12,000/- per bigha.
(2.) By a notification dated 6th April, 1964 under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") the land of several villages including Tehkhand, Bahapur, Jasola, Tuglakabad and Aali was proposed for acquisition for a public purpose i.e. "Planned Development of Delhi". Insofar as acquisition of land belonging to the appellants in village Aali is concerned, the Land Acquisition Collector and the learned Reference Court had awarded compensation at the rate of Rs.12,000/- per bigha. In an appeal under Section 54 of the Act by the landowners the same rate of compensation has been maintained giving rise to the present set of appeals.
(3.) We have heard the learned counsels for the parties.;