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PETITIONER: MIR SINGH & ORS.

       Vs.

RESPONDENT: UNION OF INDIA

DATE OF JUDGMENT21/11/1995

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

CITATION:  JT 1995 (8)   558        1995 SCALE  (6)697

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      In this  case, notification  under Section  4(1) of the Land Acquisition  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.  vs. 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’s case is July 13, 1959, 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. yd. We do not find  any much  justification to  distinguish the  other cases  from   that  of  the  appellants  to  grant  enhanced compensation. The appeal is, therefore, dismissed. No costs.