LAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The State of Punjab, vide Notification dated 25.11.1981 issued under Section 4 of the Land Acquisition Act (hereinafter referred to as the Act) acquired 258 kanals 12 marlas of land in village Basti Sheikh, District Jalandhar for a public purpose namely for providing sewerage in southern area of Jalandhar City and for providing link road from Pritam Place to Kapurthala with an object to remove congestion from existing city area. In furtherance to which Notification under Section 6 of the Act was issued on 25.11.1981. On actual measurement, land was found measuring 253 kanals 6 marlas and out of this, land measuring 4 kanals 15 marlas was again left from the acquisition. The total area, actually acquired and subject-matter before the Land Acquisition Collector was 248 kanals 11 marlas. The learned Acquisition Collector, vide Award No. 1 dated 15.9.1986 awarded the following compensation to the claimants, in addition to the compensation for super-structures in certain cases : <FRM>JUDGEMENT_4_CCC4_2001Html1.htm</FRM>

(2.) The claimants felt dissatisfied from the compensation granted to them and they approached the learned Additional District Judge by filing references under Section 18 of the Act, who, vide his Award dated 31st July, 1992, enhanced the compensation, while maintaining categorisation of the land as under :

(3.) The State appears to have filed no appeal against the judgment dated 31st July, 1992 passed by the learned Additional District Judge, but the claimants have preferred 21 Regular First Appeal Nos. 3273, 3464, 3469, 3463, 3578, 3465, 3591, and 3499 all of 1992; 146, 387, 3041, 3332, 2207, 3199, 3500, 3331, 288, 3200, 3333 and 3119 all of 1993 and of 1994; and Cross Objections Nos. 52-C/1 to 54 (sic.) of 1994, while the learned Additional District Judge had answered 26 references, vide impugned judgment. It will be appropriate to deal with all these appeals and cross-objections by a common judgment.