STATE OF PUNJAB Vs. MANJINDER SINGH KANG

JUDGEMENT

(1.) The landowners have approached this Court by filing the cross objections in the appeal filed by the State seeking enhancement of compensation for the acquired land.

(2.) Briefly the facts are that vide notification dated 17.7.1997 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') State of Punjab acquired land situated in village Lodhipur, Tehsil Anandpur Sahib, District Rupnagar, for setting up of new Urban Area. The Land Acquisition Collector (for short, 'the Collector') determined the market value of the acquired land at the following rates: <FRM>JUDGEMENT_414_LAWS(P&H)12_2010.htm</FRM>

(3.) Dissatisfied with the award of the Collector, the land owners filed objections. On reference under Section 18 of the Act, the learned court below assessed the market value of the acquired land @ 14,100/-per Marla. It is this award which is impugned by the landowners by filing the cross-objections.