HARJIT SINGH @ KAKA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of 14 appeals being RFA No. 958 of 1987, RFA No. 988 of 1987, RFA No. 1119 of 1987, RFA No. 1120 of 1987, RFA No. 1121 of 1987, RFA No. 1122 of 1987, RFA No. 1123 of 1987, RFA No. 1124 of 1987, RFA No. 1125 of 1987, RFA No. 1126 of 1987, RFA No. 1127 of 1987, RFA No. 1128 of 1987, RFA No. 1129 of 1987, and RFA No. 1130 of 1987. Whereas two appeals being RFA No. 958 of 1987 and RFA No. 988 of 1987 have been filed by the claimant-land owners, the remaining 12 appeals have been filed by the State of Punjab. All the appeals are directed against the award dated November 14, 1986 passed by the Additional District Judge, Bathinda and as such common questions of law and facts are involved. Whereas the claimant- land owners in the two appeals are aggrieved against the rejection of the reference applications by the learned Additional District Judge, the State of Punjab has filed the appeals aggrieved against the extension of benefits under the provisions of Section 23(1-A) of the Land Acquisition Act (for short, 'the Act'), as amended.

(2.) FOR the sake of convenience, the facts are being taken from RFA No. 958 of 1987.

(3.) THE claimants felt aggrieved. They claimed references for enhancement of the market value. The matter was duly referred under Section 18 of Act.