UNION OF INDIA Vs. AJAIB SINGH

JUDGEMENT

(1.) Special leave granted.

(2.) This is a case of acquisition of land under the Requisitioning and Acquisition of Immovable Property Act, 1952. The short question that falls for determination is whether the arbitrator had erred in enhancing the amount of compensation to the flat rate of Rs.300/- per Marla and awarding solatium @30% per annum and interest @ 9% per annum for the first year and thereafter 15% per annum for the subsequent years from the date of possession of the property.

(3.) Land measuring 26.08321 acres in village Daulatpur, Tehsil Pathankot, District Gurdaspur was acquired under the Requisitioning and Acquisition of Immovable Property Act, 1952 by the Special Land Acquisition Collector by a notification issued on 30th October, 1969. The competent authority awarded compensation for the acquired land @ Rs.60/- per Marla. After a long lapse of time, the question of compensation was referred to an arbitrator.