Full Judgment Text
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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.