T.P.S.CHAWLA - (1.) The eleven appellants were joint owners of some land which has been acquired by the Government. They are dissatisfied with the compensation awarded by the Collector and the Additional District Judge. Therefore, in this appeal they have sought enhancement of the compensation.
(2.) The land comprised 25 bighas 8 biswas (5.29 acres) situated in the revenue estate of Yakutpur in the South of Delhi. It lay on the right side of Link Road, after about two-third of the way from Lajpat Nagar to Kalkaji colony. Roughly, the outline of the land formed a rectangle. One of the shorter sides, measuring 354'-6", abutted East on Link Road. On the South and West, the land was bounded by Greater Kailash Colony No. 1. On the North there was Kailash Colony.
(3.) The notification under section 4 of the land Acquisition 1894 was issued on 4th February 1964. It stated that the land was required for the Planned Development of Delhi. The Collector awarded compensation at the rate of Rs. 5,000 per bigha. On a reference being made, the Additional District Judge increased it to Rs. 30,000 per bigha. The appellants have throughout claimed Rs. 60,000 per bigha, and that is their claim in this appeal.;