Teka (Deceased) Through Lrs. And ... vs Union Of India
1991 Latest Caselaw 161 Del

JUDGMENT

Anil Dev Singh, J.

(1) This judgment will dispose of seven appeals beingR.F.A. Nos. 43 to 49 of 1971 arising out of the award of the learned Additional District Judge dated 2/09/1970 in L.A.C. No. 216 of 1966.

(2) The land belonging to the appellants situate in village Ber Sera came to be acquired for the planned development of Delhi. A notification under Section 4 of the Land Acquisition Act, 1894 was issued on 1 3/11/1959 and declaration under Section 6 was published on 6/01/1964. Thereafter, notices were issued under Section 9 and ultimately the Land Acquisition Collector made his award on 9/12/1964 grantingRs. 2.000.00 per bigha as compensation. On matter being carried in reference under Section 18, the Additional District Judge, Delhi by his award dated 1 1/03/1970 enhanced the compensation from Rs.2,000.00 per bigha tors. 4.500.00 per bigha. The appellants, not being satisfied with the amount of compensation awarded in their favor, have filed this appeal.

(3) This Court in Kanahya and others v. The Collector, Delhi, Rfa 51of 1971 awarded Rs. 12,000.00 per bigha for the land situate in the same village,which was acquired in pursuance of notification under Section 4 of the Act dated 24/10/1961. The notification in the instant case was issued in1959. Therefore, there is a gap of two years between the notification issued in the present case and the notification pertaining to land, which was the subject matter of Rfa 51/71. Obviously market value of land fixed by the Court in1961 cannot be awarded for the land notified in 1959. While deciding RFA51/71, this Court relied upon the judgment, rendered in Mir Singh v. Union ofIndia, Rfa No. 173 of 1967 decided on 25/07/1984. This case pertained to land in village Munirka for which the notification under Section 4 of the Act was issued on 24/10/1961.

(4) In Mr. Justice A.N. Bhandari and others v. Union of India & another,LPA No. 81 of 1979, which also pertained to village Munirka, this Court assessed Rs. 10,000.00 per bigha as market value of the land, which was acquired pursuant to notification under Section 4 dated 8/03/1957.

(5) Consequently, we are of the view that a just and fair market value for the land acquired in this case would be Rs. 11,000.00 per bigha. We accordingly fix that to be the market value of the land to which the appellants would be entitled.

(6) In addition the appellants will be entitled to solarium at the rate of15 per cent on the market value of the land and interest at the rate of 6 percent per annum from the date of taking possession of the land by the Collector to the date of payment into Court of the amount in excess of the sum which the Collector awarded as compensation.

(7) This apart, since there is a difference of more than three years between the notification under Section 4 and the declaration under Section 6 of the Act, the appellants will also be entitled to interest at the rate of 6 per cent per annum on the market value of the land under Section 4(3) of the Land Acquisition (Amendment and Validation) Act, 1967 provided there is no overlapping in the payment of interest under Section 28 of the Act and Section 4(3)of the Amendment Act of 1967.

(8) The appellants are entitled to proportionate costs.