STATE OF PUNJAB Vs. SUKH RAM SINGH

JUDGEMENT

(1.) This judgment shall dispose of State RFA Nos. 458 of 1988, 2832 to 2834 of 1987, 226 and 227 of 1988, 140 & 141 of 1985,1541 of 1986 and 1696 & 1697 of 1986; and Claimants RFA Nos. 2714 of 1987,3 of 1988,409,408,1020, 228, 229, 993, 1656, 1021 to 1024 of 1988, 824 & 825 of 1986, 704, 705, 706, 710, 711, 712, 593 and 594 of 1988; and Cross-Objection Nos. 59/C-1 of 1990 in RFA No. 1537 of 1986, No. 70-CI of 1990 in RFA No. 1166 of 1988, No. 57-CI of 1990 in RFA No. 1538 of 1986, No. 58-Cl of 1990 in RFA No. 1539 of 1988 and No. 60-CI of 1990 in RFA No. 1540 of 1988.

(2.) The Government of Punjab acquired land for setting up of Diesel Locomotive Components Workshop and its residential colony and so issued notification for acquiring land approximately measuring 151.22 acres of land situate in the revenue estate of village Alipur Arian Hadbast No. 26. Notification under section 4 of the Act was issued on August 29, 1981 followed by the notification under section 6 of the Act on 4.2.1983.

(3.) The Collector after issuing notices under section 9 of the Act invited claims and objections, and determined the compensation payable to the claimants at the uniform rate of Rs. 35,000/- per acre. However, the Financial Commissioner Revenue, Punjab, Chandigarh, after consulting and taking into consideration the recommendations of the Commissioner, fixed the compensation payable to the land-owners at the following rates :-