SADHU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment would dispose of above mentioned seven appeals filed by land owners as the same arise out of a common acquisition.

(2.) These appeals are directed against the judgments/Awards dated June 7th, 1993 and April 11th, 2008 passed by the Additional District Judge/Court of Reference, Ropar (Here in after referred to as "the Court of Reference")

(3.) Pursuant to the notification dated September 16th, 1988 under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act'), the Punjab Government acquired 12.51 acres of land situated in village Khunni Majra Tehsil Kharar, District Ropar for construction of Kharar Distributories under the SYL Canal Project, Punjab. The Land Acquisition Collector (for short 'the Collector') by Award dated February 24th, 1999 determined the compensation at the rate of Rs. 60,000/- per acre for chahi lands and Rs. 45,000/- per acre for Barani lands and Rs. 36,000/- for Gair Mumkin lands. Dis-satisfied therewith, land owners filed references under Section 18 of the Act. By impugned judgments/Awards dated June 7th, 1993 and April 11th, 2008, the Court of Reference assessed the market value of the acquired land at the rate of Rs. 1 lac per acre for chahi and Rs. 80,000/- for the Baraini land.