GURU GOBIND SINGH REFINERIES LTD Vs. PUNJAB STATE

JUDGEMENT

(1.) Leave granted.

(2.) These appeals by M/s. Guru Gobind Singh Refineries Ltd. (hereinafter referred to as, the Company), which is now known as HPCL - Mittal Energy Limited, and the land owners are directed against judgment dated 22.10.2008 of the learned Single Judge of the Punjab and Haryana High Court whereby he declined to interfere with the valuation of the land and belting method adopted by the Reference Court but remanded the matter for reconsideration of the issue relating to categorization of the acquired land.

(3.) The Government of Punjab acquired various parcels of land situated in villages Phulokhari, Kanakwal, Ramsra and Raman, Tehsil Talwandi Sabo, District Bhatinda for setting up Oil Refinery and Liquid Fuel based Power Plant. Notification under Section 4 read with Section 17 of the Land Acquisition Act, 1894 (for short, the Act) was issued on 27.8.1997 in respect of 1995.82 acres land, but declaration under Section 6 was published only for 1992.575 acres land.