BHOOP SINGH Vs. UNION OF INDIA
LAWS(DLH)-1984-12-21
HIGH COURT OF DELHI
Decided on December 12,1984

BHUP SINGH Appellant
VERSUS
UNION OF INDIA Respondents


Referred Judgements :-

RAGHVIR V. UNION OF INDIA [REFERRED TO]
VYRICHERLA NARAYANA GAJAPATIRAJU VS. REVENUE DIVISIONAL OFFICER, VIZAGAPATAM [REFERRED TO]


JUDGEMENT

Avadh Behari Rohatgi, J. - (1.)These are two appeals from the orders of the Additional District Judge. Both the appeals relate to village Badli where the appellants claim enhancement of compensation. First we state the facts of RFA 200 of 1983.
(2.)In this case notification under Sec. 4 of the Land Acquisition Act 1894 (the Act) was issued on 24.10.1961. In due course the Land Acquisition Collector made the award. He divided the land into garden land and blocks A, B and C and fixed Rs. 2500.00 for garden land. Rs. 2000.00 for block A, Rs. 1600.00 for block B and Rs. 1200.00 for block C per bigha respectively.
(3.)On a reference under Sec. 18 of the Act the Additional District Judge raised the market value. For garden land he fixed the market value at Rs. 3000.00 , for block A land Rs. 2500.00 , for block B, Rs. 2000.00 and for block C land Rs. 1500.00 per bigha. The appellants in this appeal claim further enchancement. They claim that the market value of their land be fixed at Rs. 8000.00 per bigha.


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