MALKIAT SINGH Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) This order shall dispose of the above mentioned 27 appeals, as the same arise out of a common acquisition. The land owners are in appeal seeking further enhancement of compensation for the acquired land.

(2.) The facts have been extracted from R.F.A. No. 3304 of 2006. Briefly, the facts of the case are that the State of Punjab vide notification dated 7.10.1985, issued under Section 4 of the Land Acquisition Act, 1894 (for short, `the Act'), acquired 74.99 acres of land situated in the revenue estate of village Doomchheri for construction of Sutlej-Yamuna Link Canal. The same was followed by notification dated 10.10.1985 issued under Section 6 of the Act. The Land Acquisition Collector (for short, `the Collector') assessed the market value of the acquired land as under: Chahi Rs. 72,500/- per acre Barani Rs. 50,000/- per acre Banjar Kadim Rs. 45,000/- per acre Gair Mumkin Rs. 40,000/- per acre. The land owners/claimants feeling dissatisfied with the quantum of compensation awarded by the Collector, filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land as under:

(3.) Chahi Rs. 1,05,000/- per acre Barani Rs. 80,000/- per acre Banjar Kadim Rs. 60,000/- per acre Gair Mumkin Rs. 47,000/- per acre. It is this award of the learned Reference Court which is impugned in the present set of appeals.