MIR SINGH Vs. U O I

JUDGEMENT

(1.) ADMIT.

(2.) WITH the consent of parties, matter is taken up for final disposal.

(3.) THE petitioner had 1/5th share in land comprised of Khasra No. 6216 (4-a), 7 (4-16), 15 (4-9) referred to first parcel of land admeasuring 13-14 and 1/4th share in the land comprised in Khasra No. 6 1/1 (4-8), 2 min (1-8), 9 min (4-15) 10 (4-16), 11 (4-16), 12 (4-16), 18/2 (1-12), 66/19 (4-16), 20 (4-16), 21 (3-19), 22 (2-16), 23 (1-14), 24/1 (0-b), 28 (0-5), 29 (0-4), 62/16 (4-9), 24/2 (1-3), 25 (4-9), 64/5 (0-10), 65/1 (0-3) total 56 " 1 bigha and referred to as second parcel of land in village Dhool Siras. This land was acquired vide notification under Sections 4 and 17 of the Land Acquisition Act, 1894 (hereinafter referred to as "l. A. Act") issued on 9th January, 1987 and followed by declaration U/s 6 of L. A. Act on 18th September, 1987. The Land Acquisition Collector (hereinafter referred to as "lac") assessed the compensation by award no. 17/1989-90.