KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS judgment shall dispose of Regular First Appeals No. 2408, 982 and 1557 of 1990 filed by the claimants-land owners and Regular First Appeals No. 822 to 832 of 1991; 2672 to 2682 of 1992 filed by the State of Punjab against the same award dated 1.9.1989 passed by District Judge, Patiala.

(2.) VIDE notification dated 28.2.1983 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'), the Government of Punjab acquired a big chunk of land situated in the revenue estate of Village Chalheri, Tehsil Rajpura, District Patiala, for a public purpose, namely construction of SYL Canal. For the said acquisition, two different awards were made by the Land Acquisition Collector. The first award, pertaining to the land measuring 105.77 acres of land, was made on 31.3.1984 and the second award, pertaining to 11.16 acres of land, was made on 30.6.1986. These appeals are arising from the second award. Vide the first award dated 31.3.1984, the Land Acquisition Collector assessed the market value of the acquired land, by dividing the same in five categories, at the following rates :-

(3.) THE claimants-land owners were also awarded all the statutory benefits under the Act.