Union Of India vs Sh. Chet Ram (Deceased) Thr. Lrs
2008 Latest Caselaw 1553 Del

*             HIGH COURT OF DELHI : NEW DELHI

             Date of order: September 04, 2008

                      R.F.A. No.68 of 2000

%    Union of India                 ...          Respondent
                 Through:    Mr. S.S. Dalal, Advocate.

                               versus

     Sh. Chet Ram (Deceased)
     Through his LRs.               ...          Respondents
                 Through:    None

CORAM:

HON'BLE MR. JUSTICE PRADEEP NANDRAJOG
HON'BLE MR. JUSTICE SUNIL GAUR

1. Whether the Reporters of local papers may
  be allowed to see the judgment?

2. To be referred to Reporter or not?

3. Whether the judgment should be reported
  in the Digest?

PRADEEP NANDRAJOG, J. (Oral)

1. Pertaining to a notification dated 14.2.1978 issued under

Section 4 of the Land Acquisition Act, 1894 acquiring lands in

Village Ziauddinpur, Delhi, in R.F.A. No. 282/1992 Jagmal

(deceased) through LRs vs. UOI a Division Bench of this Court

determined fair market value of the land for all categories of

lands in the said village at Rs.30,000/- per bigha. Said decision

has attained finality.

2. In the instant appeal, for land acquired in village

Ziauddinpur pursuant to the same notification issued under

Section 4 of Land Acquisition Act, 1894 compensation awarded

by the learned Additional District Judge is Rs.20,000/- per bigha.

3. It is obvious that the respondents have got less.

4. The appeal is dismissed.

5. No costs.

PRADEEP NANDRAJOG, J

SUNIL GAUR, J

September 4, 2008 PKB