PALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE 28 appeals have been mentioned by the claimants against the judgment and award of the learned Additional District Judge, Patiala, dated 8.6.1992. The land measuring about 259 Bighas 11 Biswas was acquired vide notification under Section 4 of the Land Acquisition Act, hereinafter referred to as the Act, dated 14.6.1988, for setting up an industrial focal point at Dera Bassi. The learned Additional District Judge had enhanced the compensation from Rs. 75,000/- per acre as awarded by the Collector to Rs. 1,00,000/- per acre. 28 references were answered by the learned Additional District Judge vide the impugned judgment and the lead case being Palwinder Singh's case. The only documentary evidence in this case was Exhibits A.1 to A.10, copies of the sale deeds tendered by the claimants and Exhibits R.1 to R.6 again copies of the sale deeds tendered on record by the respondents. There was no oral or any other documentary evidence on record.

(2.) FROM the judgment of the learned Additional District Judge it appears that he did not take into consideration any of the sale deeds tendered on record by either party for varied reasons like post notification relating to other village, not giving proper location and value etc.

(3.) FOR the reasons stated in the said judgment of even date, pronounced in the case of Baksha Singh v. State of Punjab, the judgment of the learned Additional District Judge, Patiala, dated 8.6.1992, impugned in all these 28 appeals is hereby set aside and the case is remanded to the learned Court below, with the following directions :-