BHAJAN SINGH Vs. COLLECTOR LAND ACQUISITION AND OTHERS

JUDGEMENT

(1.) This order will dispose of RFA Nos. 2323 to 2329 of 2007, 213 to 217 of 2008 and 352 to 354 of 2009, as the same arise out of one acquisition.

(2.) The landowners are in appeal seeking enhancement of compensation for the acquired land.

(3.) Briefly, the facts of the case are that vide notification dated 22.3.1994, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Punjab acquired 102 acres, 2 kanals and 11 marlas of land, situated in the revenue estates of villages Abohar and Alamgarh, Tehsil Abohar, District Ferozepur for construction of Industrial Focal Point. The same was followed by notification dated 25.1.1995, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 15.4.1996, determined the market value of the acquired land @ Rs. 3,50,000/- per acre pertaining to revenue estate of village Abohar and Rs. 2,00,000/- per acre pertaining to revenue estate of village Alamgarh. Dissatisfied with the award of the Collector, the landowners filed objections, which were referred to the learned court.