MADAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 22.01.2018 passed by the High Court of Punjab and Haryana at Chandigarh in RFA Nos.3154 of 2003 (O&M), 2580, 2581, 2582, 2583, 2584, 2999, 3000, 4556, 5560 of 2001 (O&M), and 853, 1286, 2716, 2717 and 2718 of 2002 (O&M).

(3.) While dealing with appeals arising out of land acquisition proceedings initiated pursuant to Notification issued under Section 4 of the Land Acquisition Act, 1894 on 15.12.1988, the High Court concluded that the base value of the land ought to be Rs.92.56 per sq. yd. While arriving at this conclusion, the High Court relied upon the decision of this Court in General Manager, Oil and Natural Gas Corporation Limited v. Rameshbhai Jivanbhai Patel & Another, (2008) 14 SCC 745 and applied rate of 7.5% as yearly appreciation. The tabular chart in that behalf was under: <FRM>JUDGEMENT_134_LAWS(SC)9_2021_1.html</FRM>