CHAKAS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Question as to what would be proper, adequate, just and reasonable compensation to be awarded to the Appellant for the land acquired by the Respondent State, has once again cropped up for our consideration in this and the connected appeals.

(3.) In this appeal, the land owner, whose land has been acquired by the State of Punjab is before us for enhancement of compensation awarded to him by the High Court and the beneficiary Respondent No. 3 M/s. Nahar Industries Infrastructure Corporation Ltd. (hereinafter shall be referred to as the Corporation) has preferred separate appeals for reduction of the compensation awarded to the Appellant by the High Court. Since both set of appeals arise out of the common judgment and order pronounced by the learned Single Judge in Regular First Appeal No. 1072 of 1999 in the High Court of Punjab and Haryana at Chandigarh on 03.05.2006, they have been heard analogously and are being disposed of by this common judgment and order.