Ram Kumar & Anr. vs Union Of India & Anr.
2014 Latest Caselaw 5375 Del

$~R-30, 126 & 127 (Part-C)
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                        Date of Decision: 30th October, 2014
+ (i) LA.APP. 152/2007
       RAM KUMAR & ANR.                                    ..... Appellant
                   Through:              Mr. Inder Singh, Advocate

                             versus

       UNION OF INDIA & ANR                                .....Respondents
                     Through:            Mr. Sanjay Kumar Pathak and
                                         Ms.K. Kaomudi Kiran Pathak,
                                         Advocates for respondent-UOI

+ (ii) LA.APP. 201/2010
       BALBIR SINGH                                        ..... Appellant
                             Through:    Mr. N.S. Chechi, Advocate

                             versus

       UNION OF INDIA & ORS                                 .....Respondents
                     Through:            Mr. Sanjay Kumar Pathak and Ms.
                                         K. Kaomudi Kiran Pathak,
                                         Advocates for respondent-UOI
                                         Ms. Sriti Bisoi, Advocate for Mr.
                                         Kunal Sharma, Advocate for
                                         respondent No.3-DDA

+ (iii) LA.APP. 943/2010
       UNION OF INDIA & ANR.                               ..... Appellants
                     Through:            Mr. Sanjay Kumar Pathak and
                                         Ms.K. Kaomudi Kiran Pathak,
                                         Advocates for appellant-UOI

                             versus

LA.APPS. 152/07, 201/10 & 943/10                                       Page 1
        BALBIR SINGH                                       ..... Respondent
                             Through:   Mr. N.S. Chechi, Advocate

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             JUDGMENT

ORAL With the consent of learned counsel for parties, the above captioned three appeals are taken up together for hearing and by this common judgment, they are being disposed of as these three appeals relate to acquisition of land in Village Kotla Mahigram by Notification of 6th April, 1964 under Section 4 of the Land Acquisition Act, 1894.

The Land Acquisition Collector had assessed the compensation for the acquired land at `3,000/- per bigha and the Reference Court had enhanced it to `10,547/- per bigha. Thus, the market value of the acquired land has been assessed at `13,547/-.

At the final hearing of these appeals, learned counsel for appellant- Balbir Singh has placed on record certified copy of the Apex Court's order of 27th November, 2013 in Civil Appeal No.749 of 2007 titled Shri Mangla Ram etc. v. Union of India & Anr. alongwith an application for early hearing. Apex Court in Shri Mangla Ram (supra) has assessed the market value of the acquired land in question at the rate of `28,000/- per bigha with all statutory benefits.

In view of aforesaid, on parity basis, these three appeals are allowed and the compensation for the acquired land is enhanced from `13,547/- per bigha to `28,000/- per bigha with all statutory benefits.

LA.APPS. 152/07, 201/10 & 943/10 Page 2 In aforesaid terms, the above captioned three appeals and the applications are disposed of.

                                                  (SUNIL GAUR)
                                                     JUDGE
       OCTOBER 30, 2014
       s




LA.APPS. 152/07, 201/10 & 943/10                               Page 3