HOSHIAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Applications for intervention are rejected.

(2.) These appeals are filed by the claimants, aggrieved by the refusal on the part of the High Court to enhance the compensation in respect of their lands acquired for the purpose of construction of Ranjit Sagar Dam. The Notification under Sec. 4(1) of the Land Acquisition Act, 1894 in these cases was issued in the year 1987. Looking at the nature of the land, the Land Acquisition Officer classified the land into eight categories. Reference Court enhanced the compensation at the following rates:- <FRM>JUDGEMENT_85_LAWS(SC)1_20171.htm</FRM>

(3.) Aggrieved, the appellants pursued the matter before the High Court. The High Court dismissed the appeals and thus, the appellants are before this Court.