STATE OF PUNJAB Vs. RAJINDER PALL

JUDGEMENT

(1.) THIS judgment shall dispose of six appeals i.e. R.F.A. Nos. 269, 438, 439, 256, 270 and 271 of 1989 as common question of law and fact arises in all these cases.

(2.) BRIEFLY the facts of the case are that the Punjab Government vide notification dated August 2, 1982 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') intended to acquire 34 kanals 3 marlas of land situated with the revenue estate of Siri Pandain in district Hoshiarpur for the public purpose, namely, for construction of the Kandi Canal. Declaration of the acquisition was issued on September, 6, 1982 under Section 6 of the Act and the same was published in the Punjab Government Gazette on September 7, 1982. The Land Acquisition Collector vide his award dated August 30, 1983 allowed the compensation as follows :-

(3.) THE claimants were also held entitled to the statutory benefits under the Act. It is against this judgment that the present appeals have been filed.