RAM NARAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) In this Regular First Appeal, the appellants seek enhancement of compensation for acquisition in respect of land measuring 130 bighas 14 biswas and in addition, half share in 14 biswas of land, all of which was located in village Pausangipur.

(2.) Land measuring 1669 bighas 18 biswas in the revenue estate of Pausangipur was acquired for planned development of Delhi vide notification under Section 4 of the Land Acquisition Act. 1894 on 24th October, 1961. The Land Acquisition Collector gave his awards No. 1698 dated 31st March, 1964 and assessed compensation of land of Block 'A' at Rs.1,400.00 per bigha and Block 'B' at Rs. 1,200.00 per bigha.

(3.) The appellants received the awarded amount under protest and filed a reference undersection 18 of the Land Acquisition Act. While deciding the reference, the Addl. District Judge enhanced compensation of land measuring 33 bighas 10 biswas to Rs. 3,050.00 per bigha, 53 bighas 10 biswas to Rs. 3,250.00 per bigha and 44 bighas 1/2 biswa to Rs. 3,3000.00 per bigha.