PREM CHAND Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) APPELLANT is aggrieved against the award rendered by the Additional District Judge, Kapurthala, dated 27.2.1982 whereby the compensation of Rs. 140/- per marla was assessed for 41 kanals 19 marlas of the land acquired.

(2.) VIDE notification dated 9.8.1976 under Section 4 of the Land Acquisition Act, (hereinafter referred to as the Act), the State Government intended to acquire land measuring 41 kanals 19 marlas situated in village Phagwara Sharki District Kapurthala for the Punjab State Electricity Board for public purpose. The Land Acquisition Collector announced its award on 21.2.1978 and assessed the market value of the land at Rs. 140/- per marla.

(3.) TO controvert the evidence led by the claimant, the respondents have produced mutations Exs. R2 to R8.