STATE OF PUNJAB AND ANR Vs. SANT SINGH

JUDGEMENT

(1.) The appellants have challenged the award of the learned court below seeking reduction in the amount of compensation awarded to the land owners for the acquired land.

(2.) Briefly, the facts are that land measuring 313.41 acres, situated in the revenue estate of village Kumbra, Hadbast No. 6, Tehsil Kharar, District Ropar was acquired vide notification dated 10.12.1973, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'). The Land Acquisition Collector (for short, 'the Collector') awarded compensation @ 23,000/- per acre.

(3.) Aggrieved against the same, the land owner filed objections which were referred to the learned court below, who keeping in view the material placed on record by the parties, determined fair value of the acquired land @ 30,000/- per acre. Learned counsel for the appellants submitted that the claim made by the appellants in the present case is squarely covered by a Division Bench judgment of this court in R.F.A. No. 296 of 1977- State of Punjab v. Sarjit Singh and others, decided on 24.9.1979, whereby the compensation payable for the acquired land was further enhanced. In view of that fact, the claim made in the present appeal does not survive.