SARWAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE appeals under Section 54 of the Land Acquisition Act, 1894 (for short, 'the Act') arise out of awards dated 13.1.1997, 14.1.1997, 16.1.1997 and 20.1.1997 passed by Additional District Judge, Ropar in relation to acquisition of land falling in the revenue estates of Villages Singhpura and Chanalon, Tehsil Kharar, District Ropar. While the landowner (hereinafter described as 'the claimants') have prayed for further enhancement of the compensation, the Punjab Small Industries and Export Corporation Limited, Chandigarh (for short, 'the Corporation'), on whose behalf the land was acquired by the State Government, has prayed for setting aside the enhancement granted by Additional District Judge, Ropar.

(2.) FOR the sake of convenience, the facts are being noticed from R.F.A. No. 1461 of 1997 - Nasib Singh and others v. State of Punjab and others, because arguments were addressed by learned counsel for the parties with reference to that appeal.

(3.) FEELING dissatisfied with the award of the Land Acquisition Collector, the claimants filed application under Section 18 of the Act and prayed for grant of compensation at the rate of Rs. 10 lacs per acre. They also claimed enhanced compensation for fruit and timber trees in the following terms :