HAZURA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been preferred against against award of the Reference court determining market value of the acquired land.

(2.) DATE of notification under Section 4 of the Land Acquisition Act, 1894 (for short, the Act) in respect of the land in question, is 9.7.1979. The land was acquired for water supply project. The Collector gave his award dated 24.7.1980, determining market value of acquired land in four categories - Rs. 15,000/- per acre for Chahi, Rs. 9,600/- per acre for Rousli and Bagh Rousli, Rs. 3,998.40 for Gair Mumkin and Rs. 8,001.60 for Bhudd.

(3.) ON behalf of the State, Hari Singh, Kanungo, appeared as RW1 and stated that the land was at a distance of 6 kms. from village Manakpur and 7 kms. from Morinda; there was no town within the area of 6 kms. from the acquired land; Ludhiana-Chandigarh road was at a distance of 1 km. from the acquired land, Abadi of village Manakpur was at a distance of 4 kms. from the acquired land and there was no commercial establishment or any residential building in the vicinity of the acquired land. He proved Aks-Shajra Ex.P1 and mutations Exhibits R2 and R3. Besides, other evidence was also led.