PAL SINGH Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) THE Judgment of the court was delivered by

(2.) AS these are petitions directed against the common judgment dated 27/03/1979 in land acquisition regular first appeals before the High court of Punjab and Haryana, they could be disposed of by this common judgment.

(3.) THE submission of learned counsel for the petitioner-claimants was that the claimants (appellants before the High court) are entitled to higher compensation for their acquired lands as the High court had subsequent to the judgment in their appeals, awarded higher compensation for a parcel of land in the vicinity of acquired lands, in deciding an appeal before it. According to them, as a judgment of a court in a land acquisition case determining the market value of a land in the vicinity of acquired lands, even though not inter partes, is admissible in evidence either as an instance or one from which the market value of the acquired land could be deduced or inferred as is held by the Calcutta High court in H.K. Mallick v. State of W.B. the reported judgment of the High court to which our attention was invited, should be made the basis for enhancement of compensation for the acquired lands of the petitioners.