KARNAL IMPROVEMENT TRUST Vs. SURINDER KUMAR AND ORS

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The cases have had a chequered history. Way back on 7.9.1973, by the issuance of notification under Section 36 of the Punjab Town Improvement Act, 1922, the acquisition of the land had been initiated. The relevant date for determining compensation was 7.9.1973, the date of issuance of said Notification.