BUTA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The appeals 5286, 5289, 5290, 5292-92/95 arising out of S.L.P. (C) Nos. 1672/94, 1716/94, 3052/94, 6581 /94 and 5004-05/89 are filed against the orders of the Division Bench of the Punjab and Haryana High Court dated January 30, 1989 in C.M. No. 1519/89 and batch dismissing their applications for permission to pay additional Court-fee claiming enhanced compensation. Appeals 5287-88/95 arising out of S.L.P. 2380-81/94 filed by the Union of India arise against an order of the Division Bench dated 15-9-1992 made in C.M. No. 425 of 1992 etc. permitting the claimants to pay the additional Court-fee.

(3.) The admitted facts are that notification under Section 4(1) of the Land Acquisition Act was published on June 8,1979. The Land Acquisition Officer made his award on March 13, 1981 determining the compensation. On references under Section 18, the Additional District Judge in his award and decree dated November 6, 1985 enhanced the compensation varying between Rs. 32,772/- to Rs.6,250/- per acre depending upon the quality of the land. Dissatisfied therewith, the claimant filed appeal in the High Court under Section 54 of the Land Acquisition Act. The learned Single Judge further enhanced the compensation by judgment and decree dated May 21, 1987. On that, a further appeal was filed and the Division Bench still enhanced the compensation varying between Rs. 90,000/- to Rs. 30,000/- per acre depending upon the quality of the land.