UNION OF INDIA Vs. AMRIK SINGH

JUDGEMENT

(1.) THE State government acquired 137. 11875 acres of land situated within the Revenue Estate of village Halwara, Tehsil Jagraon, District Ludhiana, for purposes of the Union of India, that is for the construction and extension of Halwara Airfield, through notification dated Nov. 26, 1968, published under S. 4 of the Land Acquisition Act (hereinafter referred to as the Act ). The land Acquisition Collector determined the rate of compensation payable to the claimants after hearing them, at the following rates: 1. Khalas Chahi. . . Rs. 9228/- per acre.

(2.) NIAI, Nehri. Khalas Nahri Niai. . . Rs. 9528/- per acre.

(3.) DAKAR Rosli. . . Rs. 5400/- per acre.