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PETITIONER: PEHLAD SINGH & ANR. ETC.

       Vs.

RESPONDENT: UNION OF INDIA

DATE OF JUDGMENT21/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. PARIPOORNAN, K.S.(J)

CITATION:  1996 SCC  (1) 310        JT 1995 (8)   498  1995 SCALE  (6)697

ACT:

HEADNOTE:

JUDGMENT:                             WITH                 CIVIL APPEAL NO.171 OF 1985                          O R D E R      The  notification   under  Section  4(1)  of  the  Land Acquisition Act,  1894 (for  short, ‘the Act’) was published on March 8, 1957 for planned development of Delhi. The lands acquired for  the development  are 8.40  acres out  of which the land  of appellants are small in extent. In Justice A.S. Bhandari vs.  Union of India, (LPA No.81 of 1979) decided on May 1, 1980, the Division Bench of the High Court determined the market-value at Rs.10 per square yard, i.e., Rs.10,000/- per bigha.  The appellant,  aggrieved by  that,  filed  this appeal. The  only question  is whether  it is  a fit case to enhance the  compensation to  Rs.12/- per square yard, i.e., Rs.12,000/- per  bigha as  claimed  by  the  appellant.  Sri Juneja,  learned   counsel  appearing   for  the   claimants contended that  the lands  in Justice  Bhandari’s  case  are brick-kiln  land   while  the   lands   of   appellant   are agricultural lands.  Therefore, the  appellants are entitled to higher  compensation. It  is further  contended that  the notification under  Section 4(1)  was quashed  in subsequent proceedings which was ultimately upheld on November 8, 1968. No further  notification under  Section 4(1)  was published. Had  it   been  so   published,  further   increase  of  the compensation at  Rs.12/- per  square yard  would be just and fair  compensation.   Having  given   consideration  to  the contention of  Shri Juneja,  we find  it difficult to accept the  same.   On  the   facts,  evidence  relied  in  Justice Bhandari’s case  is a sale deed of 560 square yards in which admittedly the  market-value was fixed at Rs.12/- per square yard. Since  it is  a small extent of land, which formed the basis of  the case  to determine compensation at Rs.10/- per square yard,  the same  price would  not commend  when large extent of  land is  offered for sale to a willing purchaser. Keeping that  yard-stick in  view, we think that it is not a

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fit case for further increase.      The  appeals  are  accordingly  dismissed  but  without costs.