- (1.) Delay condoned. Substitution application allowed. Leave granted. Heard learned counsel for the parties.
(2.) The landowners/claimants have come up in the appeal for enhancement of the compensation for the land which has been acquired for the village Mundka and Bakkarwala. Notification under Section 4 of the Land Acquisition Act, 1894 had been issued on 25.2.1997. The High Court had determined the valuation for the land of category "A" at the rate of Rs. 2,49,408/- per bigha i.e. at the rate of Rs. 11,97,162/- per acre. For the land of "B" category the High Court had determined the valuation at Rs. 2,01,117/- per bigha i.e. Rs. 9,65,361/- per acre.
(3.) The High Court has also determined the valuation by the impugned judgment and order for the notification issued on 21.3.2003 at the uniform rate of Rs. 4,03,425/- per bighas i.e. Rs. 19,36,440/- per acre.;