STATE OF PUNJAB AND ANOTHER Vs. BALDEV SINGH

JUDGEMENT

(1.) This judgment of mine will dispose of Regular First Appeal Nos. 1046, 1047 and 1048 of 1983, as all the three have arisen out of a common award rendered by District Judge Gurdaspur.

(2.) The land in dispute measuring 1.63 acres was acquired under section 4 of the Land Acquisition Act (for short, the Act) by issuance of Notification published in the official gazette on 30th Nov., 1979, The land is situate in village Aliwal, Had Bast No. 270, Tehsil Batala. The Land Acquisition Collector assessed the market value of the acquired land as follows:- <FRM>JUDGEMENT_80_LAWS(P&H)2_1990.html</FRM>

(3.) The respondent/land-owners claimed reference under section 18 of the Act. The District Judge by the award under challenge determined the market value of the acquired Nehri and Chahi lands at the rate of Rs. 26,500.00 per acre.