RATTAN LAL Vs. STATE OF PUNJAB & ANR.

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) It is seen that in a similar matter in Paramjit Panag and Ors. v. State of Punjab, this Court vide order dated 15.01.2015 has enhanced the compensation by Rs.1,00,000/- (Rupees One Lac only). Therefore, on the principle of parity these appeals are disposed of declaring that the appellants shall be entitled to an additional amount of Rs.1,00,000/- (Rupees One Lac only) per acre, over and above the amount granted by the High Court.