PUNJAB WAKF BOARD Vs. CHAMBA RAM

JUDGEMENT

(1.) THE controversy here is with regard to the compensation payable for the land acquired and the share if any, payable out of it; to persons holding a part of such acquired land as lessees, at the time of its acquisition.

(2.) IT was on September 20, 1982, that the notification under Section 4 of the Land Acquisition Act (hereinafter referred to as the Act') was published for the acquisition of 49 Acres 1 Kanal and 15 Marlas of land in Sirsa, for the Municipal. Committee, Sirsa for setting up an Auto Vehicle and Commercial Market. The major portion of this land a little over 47 Acres, belonged to the Punjab Wakf Board.

(3.) THE Land Acquisition Collector by his a ward of March 18 1985, assessed compensation payable for the land acquired at the rate of Rs. 5,000/- per acre for Chahi and Gair Mumkin land and Rs. 20,000/- per Acre for Nehri Land.