JAGAN SINGH AND CO Vs. LUDHIANA IMPROVEMENT TRUST

JUDGEMENT

(1.) The dispute about the non-payment of acquired land under the Land Acquisition Act, 1984 (hereinafter referred to as the 'LA Act') has spanned over more than three decades.

(2.) Respondents no. 2 to 5 were the original owners of the land, measuring 8 Kanals and 11 1/2 Marlas, which was acquired by Ludhiana Improvement Trust, Respondent no.1 (hereinafter referred to as "the Respondent Trust").

(3.) The compensation determined by the Respondent Trust was not acceptable to the land owners, thus, reference was sought in terms of Sec. 18 of the LA Act. The Land Acquisition Tribunal made an award enhancing the compensation to the owners by determining the compensation as Rs.4,27,068.00 along with future interest at 9%, per annum, from the date of the application. The Respondent Trust, however, did not pay the amount while it continued to enjoy the land.