STATE OF PUNJAB Vs. JAMNA DASS

JUDGEMENT

(1.) THIS judgment shall dispose of R.F.A. Nos. 2270 to 2275 of 1985, which have arisen from the common award and relate to the same acquisition.

(2.) THE State of Punjab vide two separate notifications dated 19.3.1981 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') acquired certain land for public purpose, namely, the construction of Dholbaha Dam Reservoir Area in district Hoshiarpur. In the aforesaid two notifications, two different awards were passed by the Land Acquisition Collector while determining the market value and compensation payable to the land owners. These awards were Award No. 34 dated 4.9.1981 and Award No. 40 dated 25.2.1982. In Award No. 34 dated 4.9.1981, the compensation was assessed by the Land Acquisition Collector at the following rates :-

(3.) FEELING dissatisfied against the aforesaid awards, the land owners sought reference under Section 18 of the Act for enhancement of the compensation. Those references were sent to the learned District Judge, Hoshiarpur. All those references were consolidated by the learned District Judge vide order dated 19.9.1984 and the evidence were recorded in reference of Jamna Dass v. State of Punjab. The learned District Judge vide his award dated 18.3.1985 allowed the references of the land owners and determined the market value of the acquired land at the following rates :-