BALDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS judgment of mine shall dispose of a bunch of 174 Revision Petitions Nos. 88, 313, 483 to 490, 625, 626, 682 to 700, 727 to 731, 741 to 754, 767 to 769, 780 to 782, 831, 832, 870 to 872, 991 to 993, 1103 to 1112, 1195 to 1199 to 1204, 1284 to 1287, 1497, 1760, 1761, 1763, 1926, 1990 to 2002, 2028 to 2032, 2071 to 2088, 2187 to 2192, 2218 to 2222, 2224, 2225, 2274 to 2277, 2338, 2339, 2485, 2523, 2543, 2629, 2685, 2686, 2854, 2855, 3274 to 3279, 3285, 3413, 3414, 3444 to 3446, 3475 to 3477, 3735 to 3737, 3791, 2413 and 3626 of 1991 involving the same questions of law and facts excepting the amount of compensation being awarded to the claimants in each of the petitions. The facts are being referred to from C. R. No. 624 of 1991. The revision petition has arisen out of the following facts.

(2.) LAND belonging to the petitioners situated in the revenue estate of Bhuchho Khurd, tehsil and district Bhatinda was acquired by the Union of India for setting up a cantonment at Bhatinda. The notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as " the Act " ), was published on May 10, 1979. The Collector gave his award on March 31, 1981. The petitioners filed a reference application under Section 18 of the Act which was decided by the Additional District Judge, Bhatinda, on November 6, 1985. The enhanced compensation was paid to the petitioners on their filing an execution application.

(3.) AGAINST the award of the Additional District Judge, the petitioners filed R. F. A. No. 1356 of 1986 which was allowed on May 21, 1987, by D. V. Sehgal J. , and the compensation amount payable to the petitioners was further enhanced. The respondents deposited the enhanced compensation payable to the petitioners under the orders of the High Court on December 21, 1990, in the executing court at Bhatinda along with the amount payable in some other case. The total amount payable to the petitioners was determined at Rs. 4,75,241. 39 which included solatium as well as interest. The interest amount was determined at Rs. 2,87,631. 70.