Union Of India vs Bhole
1992 Latest Caselaw 344 Del

Citation : 1992 Latest Caselaw 344 Del
Judgement Date : 20 May, 1992

Delhi High Court

Union Of India vs Bhole on 20 May, 1992

Equivalent citations: 47 (1992) DLT 303

Author: R Gupta

Bench: D Wadhwa, R Gupta

JUDGMENT

R.L. Gupta, J.

(1) This appeal is directed against judgment and decree dated 31.5.76 of learned Additional District Judge, Delhi by which he enhanced compensation at the rate of Rs. 4225.00 per bigha of land in Block I, in Block Ii and Rs. 1200.00 per bigha of land situated in Block Iii in respect of lands belonging to the respondent and situated within the revenue estate of village Ali, Union Territory of Delhi. This was done on a reference under Section 18 of the Land Acquisition Act (Act for short) from the Collector. There are no cross-objections filed by the respondent in this appeal.

(2) In the case of acquisition of lands falling within the revenue estate of village Ali, compensation payable to the land owners have been enhanced by this Court in many appeals. Therefore, question of reduction in the compensation allowed by the learned Additional District Judge, Delhi to the respondents does not arise. The appeal, therefore, is dismissed with no order as to costs.