BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of Regular First Appeal Nos. 141 to 153,168,234, 494, 549, 685 and 895 of 1988 filed against the judgment of the Addl. District Judge dated 03.12.1987.

(2.) Feeling dissatisfied with the award of the Land Acquisition Collector, the claimants sought reference under Section 18 of the Act and so the matter came up before the Additional District Judge, Kapurthala, for determination.

(3.) The respondents put in appearance, filed written statement and controverted the various averments made in the application. It was further urged that the market value has been determined by the Collector after going on the spot and after keeping in view the entire relevant factors. As regards the averment of the claimants that the land, subject matter of acquisition, is in dose proximity of the Coach Factory at Hussainpur, or near the new vegetable market, were denied. Rather, it was averred that the Coach Factory as well as the new vegetable market were situated at a distance from the acquired land.