PUNJAB STATE THROUGH THE COLLECTOR Vs. MANGAT RAM

JUDGEMENT

(1.) THIS order shall dispose of RFA No. 2179 of 1986, RFA No. 2180 of 1986 and Cross Objection No. 152-CI of 1986 in RFA No. 2180 of 1986, as they arise out of a common judgment passed by the learned District Judge, Hoshiarpur.

(2.) A Notification under Section 4 of the Land Acquisition Act was issued on January 27, 1984. Land measuring 22 kanals 10 marlas owned by Khushi Ram and land measuring 22 kanals 18 marlas owned by Mangat Ram was acquired for a public purpose. The Land Acquisition Collector vide award dated March 29, 1984 assessed the market value of the land Rs. 4,976/- per acre was assessed as the market value of Barani land, whereas the Banjar Qadim land was assessed at Rs. 1,792/- per acre.

(3.) THE learned District Judge on the basis of the evidence led by the parties came to the conclusion that Rs. 10,000/- was adequate market value for the acquired land and as such held that the claimants were entitled to the compensation @ Rs. 10,000/- per acre for their acquired land. Additionally, the claimants were also held entitled to the statutory benefits.