MUNICIPAL COMMITTEE, SIRSA Vs. HAZARA RAM

JUDGEMENT

(1.) Vide order dated 16.3.1995, Sub Divisional Officer (Civil) with the powers of Land Acquisition Officer, Sirsa held Hazara Ram and Ram Chand entitled to 1/4th share of the amount of compensation.

(2.) Vide Order dated 10.11.1995, Sub -Divisional Officer (Civil) with the powers of Land Acquisition Officer, Sirsa ordered the dismissal of the application of Municipal Committee for revoking the attachment and Committee has assailed order dated 16.3.1995 and also the Order dated 10.11.1995.

(3.) No fault can be Found with these orders as through application, Hazara Ram and Ram Chand claimed the recovery of the amount which had been ordered as a result of apportionment between them and the land owner vide order of the Land Acquisition Collector dated 12.4.1989 land measuring 49 acres, 1 Kanal 15 Marias was acquired for the setting up of an auto vehicles and commercial market at Sirsa by Municipal Committee, Sirsa. Out of this land, 47 acres of land was owned by the Punjab Wakf Board and the remaining land was owned by the private owners. Land acquisition collector gave award. He awarded Rs.25,000/ - per acre for chahi and gair mumkin land and Rs.20,000/ - per acre for Nehri land. No compensation was awarded to the lessees.