STATE OF PUNJAB Vs. BAIJ NATH

JUDGEMENT

(1.) THIS judgment shall dispose of R.F.A. Nos. 2718 to 2724 of 1989 filed by the State of Punjab as well as the Cross Objection Nos. 135- CI to 141-CI of 1995 filed by the claimants as these arise out of the common judgment passed in all these cases passed by the District Judge, Jalandhar, dated April 29, 1989.

(2.) BRIEFLY , the facts, which are common in all these cases are that vide notification dated 27.11.1981 under Section 4 of the Land Acquisition Act (for short 'the Act') the State of Punjab intended to acquire land in the revenue estate of village Apra, Tehsil Phillaur, District Jalandhar, for a public purpose, i.e., widening of the road. The Land Acquisition Collector, Jalandhar (for short 'the Collector') vide his award dated 15.3.1985 awarded compensation to the landowners in the following manner :-

(3.) NOW we are left with only the appeals filed by the State of Punjab, wherein it has been prayed that the compensation, as awarded by the Collector, be upheld.