Dharam Pal Vs Union of India

Delhi High Court 19 May 1997 Regular First Appeal No. 128 of 1985 (1997) 70 DLT 596
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

Regular First Appeal No. 128 of 1985

Hon'ble Bench

S.N. Kapoor, J; A.B. Saharya, J

Advocates

Rishikesh and M.K. Sharma, for the Appellant;

Acts Referred

Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)#Land Acquisition Act, 1894 — Section 23(2), 28

Judgement Text

Translate:

Arun B. Saharya, J.

(1) This is an appeal u/s 54 of the Land Acquisition Act, 1984 (hereinafter referred to as ""the Act) against award and decree dated 2.8.1984

passed by the learned Additional District Judge, Delhi, determining the amount of compensation payable to the appellants for acquisition of their

land situated in Village Badii, Delhi.

(2) The piece of land in question was acquired by notification u/s 4 of the Act dated 24.10.1961. Declaration u/s 6 of the Act was issued on

6.12.1966 and Award was made by the Land Acquisition Collector on 10.11.1981.

(3) The question of market value of the land in the same village, acquired by the very same notification, was the subject-matter of Rfa No.

208/1993: Bhoop Singh v. Union of India, which was decided by a Division Bench of this Court on 12.12.1984. In that case, market value was

assessed @ Rs. 7,000.00 per bigha.

(4) Accordingly, we hold that market value of the land of the appellants in the present case also should be determined @ Rs. 7,000.00 per bigha.

(5) In addition to the market value, the appellants/claimants shall be entitled to payment of solarium at the rate of 30% per annum of the aforesaid

market value, in consideration of the compulsory nature of the acquisition u/s 23(2) of the Act. The appellants/claimants shall also be entitled to

interest at the rate of 9% per annum from the date of dispossession till expiration of one year from that date and thereafter @ 15% per annum till

the date of payment in Court on the compensation in excess of the sum awarded by the Collector in terms of Section 28 of the Act.

(6) As there is a difference of more than 3 years between the notification u/s 4 (24.10.1961) and declaration u/s 6 (6.12.1966) of the Act, the

appellants shall also be entitled to interest @ 6% per annum on the market value of the land u/s 4(3) of the Land Acquisition (Amendment and

Validation Act) 1967, provided that there is no overlapping in the payment of interest u/s 28 of the Act and Section 4(3) of the Amending Act.

(7) The appellants/claimants shall be entitled to proportionate cost.

(8) The appeal is accordingly allowed.

From The Blog
SC: Written Arrest Grounds Mandatory, Oral Explanation Insufficient
Oct
18
2025

Story

SC: Written Arrest Grounds Mandatory, Oral Explanation Insufficient
Read More
SC Raps Insurers for Unnecessary Appeals, Delaying Payouts
Oct
18
2025

Story

SC Raps Insurers for Unnecessary Appeals, Delaying Payouts
Read More