AMARJIT KAUR Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS order shall disposed of two appeals being RFA Nos. 944 and 1826 of 1990.

(2.) VIDE notification dated January 15, 1985 issued under Section 4 of the Land Acquisition Act, the land situated in Village Bhul Chak, Tehsil Pathankot, District Gurdaspur, was acquired by the State for a public purpose at public expense namely, for the construction of a power house. Vide award dated September 11, 1985, the learned Land Acquisition Collector assessed the market value of the acquired land by classifying the same into two categories. The Nehri land was assessed @ Rs. 10,280/- per acre, whereas the Barani land was assessed @ Rs. 10,000/- per acre. There were certain trees also standing in the acquired land. The trees were also assessed.

(3.) DURING the course of reference proceedings, the parties led their evidence. Besides the oral evidence, the land owners also relied upon the sale deeds Exhibits A-5, A-6, A-7 and A-8 and copies of the Khasra Girdawaris as Exhibits A-9, A-10 and A-11. Copies of jamabandis were produced as Exhibits A-12 and A-13.