STATE OF PUNJAB Vs. MEHAR SINGH

JUDGEMENT

(1.) BY this judgment, I dispose of as many as 11 appeals filed by the State of Punjab against the respondents, i.e. RFA Nos. 133 to 143 of 1999, and these appeals have been directed against the judgment dated 4.11.1996 passed by the learned Distt. Judge, Rupnagar, under section 18 of the Land Acquisition Act, vide which he awarded compensation @ Rs. 1.75 lacs for all types of land besides the grant of statutory benefits and interest u/ss. 23 (1-A), 23(2) and 28 of the Amended Act.

(2.) THE brief facts of the case are that the land of the land owners situated in Village Nanu Majra, Tehsil Kharar, District Rupnagar, was acquired by the Govt. for the construction of lower Branch Canal and notification No. 1522/SYL/Const. 88 under section 4 of the Act was issued on 24.3.1988. The notification under section 6 of the Act was issued on 15.4.1988. Vide order dated 19.6.1990, the Collector awarded compensation @ Rs. 60,000/- per acre for Chahi land, Rs. 45,000/- per acre for Barani land and Rs. 36,000/- per acre for Gair Mumkin Land. Regarding trees, fruit trees etc., the Collector observed as under :-

(3.) IN support of their case, the claimants-land owners examined Mehar Singh, PW-1, and tendered into evidence copy of judgment, Ex. PA, and closed their evidence. On the other hand, the respondents tendered into evidence copies of sale deeds, Ex. R-1 and R-2.