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PETITIONER: NAWAL SINGH & ORS. ETC. ETC.

       Vs.

RESPONDENT: UNION OF INDIA ETC. ETC.

DATE OF JUDGMENT25/07/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1995 SCC  Supl.  (3) 315 JT 1995 (6)   100  1995 SCALE  (4)695

ACT:

HEADNOTE:

JUDGMENT:                  THE 25TH DAY OF JULY, 1995 Present:               Hon’ble Mr. Justice K. Ramaswamy               Hon’ble Mr. Justice K. S. Paripoornan Mr. U.N.Bachawat and Mr. K.Madhava Reddy, Sr. Advs. Mr.  Ranbir  Yadav,  Mr.  P.  Gaur,  Mr.  Rishi  Kesh,  Mrs. Hemantika Wahi, Advs., (Mr.  Manoj Prasad,  Mr. H.M.Singh,  Mr.  Anis  Ahmed Khan, and Mr.  J.D.Jain, Advs.  (Not Present)  Advs. with them for the appearing parties.                            ORDER The following Order of the Court was delivered: Nawal Singh & Ors. etc. etc.                             Vs. Union of India etc. etc.                             And C.A. NOS 2525, 2524, 2970, 2823, 1895/80, 1577, 3112 1376/81 3151/80 3758/82 1784/81 1375/81 AND 7048/95 (Arising out of SLP (C) No. 2161/81)                            ORDER C.A. No.2130 of 1980      Notification under  s.4(1) of  the Land Acquisition Act was published  on November  13, 1959 acquiring 1876 Bighas 9 Biswas land  situated in  Jwalaharior planned development of Delhi. The  Land Acquisition  Collector classified the lands as A,B,  C block  and awarded @ Rs. 1400/- and Rs.1000/- per bigha respectively.  On reference under s.18 of the Act, the Additional District  Judge by  his Award  and  Decree  dated September 8,  1979  further  enhanced  the  compensation  to Rs.4250/- 3200/- and 2150/- per bigha respectively. The High Court, on  appeal,  further  enhanced  the  compensation  to Rs.5250/-  4000/-   and  3000/-   respectively.  Not   being satisfied with the enhanced compensation awarded by the High Court, the  claimants have filed these appeals under s.54 of

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the Act     claiming enhanced  compensation @ Rs.9.000/- per bigha.      The  High   Court  found   that  there   are  no   sale transactions in  the village  Jwalahari other  than one sale transaction in  village Madipur which is said to be adjacent to the  village Jwalahari that sale deed was dated April 20, 1959 just  before the Notification. An extent of 1472.22 sq. yards was  sold in  Khasra No.828  for  a  consideration  of Rs.7726/- which  worked out  at Rs.5250/-  per bigha.  Based thereon, the High Court has enhanced the compensation. It is now a  settled principle that the price of a small extent of land cannot  form the  sole basis  for  fixation  of  higher compensation when  a large  track of land is acquired. Since the State  did not  file any appeal. we need not go into the correctness of  the finding  recorded  by  the  High  Court. Suffice it  to state  that there  is no  other  evidence  on record for us to further enhance the compensation.      It is  next contended that the High Court having made a distinction between the owner and the mortgagee and enhanced 25% extra compensation to the owner, committed a grave error of law  in not  awarding the same to the appellants. We find no discernible  principle made  by the High Court to further enhance 25%  more to  the owner  while awarding  the  market value to the mortgagee. Under these circumstances, we do not find any  legal principle  warranting further enhancement of 25%  extra   compensation.  The   appeals  are   accordingly dismissed but, in the circumstances, without costs.      All application  for  substitutions  consolidation  and reduction of security are allowed. C.A. Nos. 2525, 2524, 2970, 2823, 1895/80, 1577, 3112, 1376/81 3151/80 3758/82 1784/81 1375/81 and  C.A.      Leave granted in S.L.P. No. 2161 of 1981.      Following the order made just now in C.A. 2130/80 these appeals shall stand dismissed. NO costs.