PUNJAB STATE Vs. GURCHARAN SINGH

JUDGEMENT

(1.) THE State of Punjab is in appeal against the award dated March 22, 1983 passed by the learned District Judge, Gurdaspur.

(2.) A land measuring 10.28 acres was acquired by the State Government vide notification dated December 15, 1978 under Section 4 of the Land Acquisition Act. After the land was acquired, an award was given by the Land Acquisition Collector. Vide the aforesaid award, the Land Acquisition Collector fixed Rs. 7,000/- per acre as the market value of the Chahi land, Rs. 7,000/- per acre of Gair Mumkin Abadi, Rs. 5,000/- per acre of Barani land and Rs. 2,000/- per acre of Gair Mumkin Rasta.

(3.) THE learned District Judge agreed with the claim made by the land owner. Accordingly, he awarded a compensation of Rs. 4,000/- per acre for the left- over lot of land.