Taimur Jehan Begum vs Union Of India
1991 Latest Caselaw 469 Del

JUDGMENT

(1) This is not a routine kind of land acquisition matter because only the appellant's building was acquired for a specific purpose which was situated in the heart of the city. Neither any other building in the same area has been acquired nor any commercial transaction had taken place in the immediate past to provide us any basis or guideline on which a reasonable market value of the land and building acquired can be satisfactorily determined. In the absence of any tangible evidence on record, it is difficult to evaluate the value of the land and building acquired. We have also taken into consideration the fact that the land and building acquired was situate in the heart of the city and its proximity - with Chitli Qubar, Jama Masjid and Daryaganj. The additional District Judge has awarded Rs. 55.00 per square yard whereas the appellant has prayed for Rs. 150.00 per squire yard. We have also taken into consideration the architectural value of the building, and after giving careful consideration to the facts and circumstances, we have come to the conclusion that just and fair compensation of the land and building in dispute would be Rs. 100.00 per squire yard. The appellant is entitled to compensation at the rate of Rs. 100.00 per squire yard. The appellant will be entitled to solarium at the rate of 15 percent and interest at the rate of 6 percent per annum on the enhanced amount from the date of dispossession till payment