A
MIR SINGH AND ORS.
v.
UNION OF INDIA
NOVEMBER 21, 1995
B
[K. RAMASWAMY AND K.S. PARIPOORNAN, JJ.)
Land Acquisition Act, 1894 :
Award of compensation-Unifonn rate detennined by High Court for
C all lands-Held, no justification to grant higher rate in respect of some of the
lands.
D
E
F
For certain lands acquired the compensation was ultimately deter-
mined by the High Court @ Rs. 12 per sq. ft. Dissatisfied the appellants
have preferred the present appeal.
It was contended that the decision based on which the High Court
determined the compensation @ Rs. 12 per sq. ft. related to 1959 notifica-
tion and since in the present case the notification was of 1961, the appel-
lants were entitled to higher compensation due to lapse of time.
Dismissing the appeal, this Court
HELD : The High Court has awarded the uniform rate to all the
lands at Rs. 12,000 per bigha, i.e., Rs. 12 per sq. yd. There is no justification
to distinguish the other cases from that of the appellants to grant en-
hanced compensation. [539-B-C]
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 282 of
1985.
From the Judgment and Order and Decree dated 23.7.84 of the Delhi
G High Court in RF.A. No. 16 of 1978.
P.P. Juneja for the Appellants.
Ms. Shashi Kiran for B.K. Prasad for the Respondent.
H
The following Order of the Court was delivered :
538
MIR SINGH v. U.0.1.
539
In this case, notification under section 4(1) of the Land Acquisition A
acquiring a large extent of land of 966 bighas was published on October
24, 1961. Ultimately, the High Court granted @ Rs. 12 per sq. yd. i.e., Rs.
12,000 per bigha. The High Court followed the decision in Sanwalia & Ors.
v. Union of India. It is stated by Mr. P.P. Juneja, learned counsel for the
appellants, that the notification of the lands covered in the Sanwalia' case
is July 13, 1959. Since the notification of the appellants' land is of October
19, 1961, they are entitled to higher compensation due to lapse of time. We
find it very difficult to accept the contention. The High Court has awarded
the uniform rate to all the lands at Rs. 12,000 per bigha, i.e., Rs. 12 per sq.
B
yd. We do not find any much justification to distinguish the other cases
from that of the appellants to grant enhanced compensation. The appeal C
is, therefore, dismissed; No costs.
G.N.
Appeal dismissed.
Lex