NIRMALA DEVI Vs. PUNJAB STATE AND ANOTHER

JUDGEMENT

(1.) This order will dispose of RFA Nos. 305, 306, 387, 431, 475 and 549 of 1995, as common questions of law and facts are involved.

(2.) The land owners are in appeal seeking enhancement of compensation awarded to them by the learned court below for the acquired land.

(3.) Briefly, the facts of the case are that vide notification dated 9.3.1988, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Punjab sought to acquire 10.58 acres of land, situated in village Janauri, Tehsil and District Hoshiarpur for construction of Janauri Irrigation Distributory from RD No. 0 to 5000. The same was followed by notification dated 20.5.1988, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 23.5.1990, assessed the compensation of the acquired land.