JAGDISH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay in filing the special leave petition and substitution applications is condoned. All the substitution applications are allowed.

(2.) Leave granted in all the matters.

(3.) Notification under Section 4 (1 of the Land Acquisition Act was published in the Gazette on 21/1/1977 acquiring a large extent of land comprising of seven villages, including Kheri Gujran, Bir Kheri Gujran, Haji Majra, Pasiana and Sher Majra in Tehsil and District Patiala for defence purposes. The Collector made his award under Section 11 on 11/4/1980. On reference under Section 18, the Additional District Judge, Patiala, enhanced the compensation on 4/9/1980 and on 9/2/1982. On further appeals, the High court enhanced the compensation between Rs. 57,400. 00 to 78,000. 00 per acre. The lands in question relate to Sher Majra. For these lands Rs. 57,400. 00 per acre was awarded. Still not being satisfied, the claimants have filed these appeals claiming compensation at Rs. 78,000. 00 as allowed in respect of village Malo Majra.