RAJ KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common order, we propose to dispose of three connected L.P.A. Nos. 395 of 1989, 396 of 1989 and 397 of 1989 as common questions of law and facts arise in all these matters. Learned counsel for the parties also suggest likewise. All these appeals arise from a common judgment dated August, 25, 1988 rendered by learned Single Judge dealing with land acquired vide notification issued under Section 4 of the Land Acquisition Act, 1894, dated February 10, 1982. The bare minimum facts that need a necessary mention have, however, been extracted from L.P.A. No. 395 of 1989.

(2.) BRIEF facts of the case reveal that area measuring 23 Kanals 19 Marlas belonging to the claimant-appellants was acquired by the State Government for the construction of 66 K.V. Grid Station by the Electricity Board vide notification under Section 4 of the Land Acquisition Act, 1894, dated February 10, 1982. The Land Acquisition Collector assessed the market value of the land at the rate of Rs. 13,000/- per acre, which, on reference by the claimants was enhanced to Rs. 40,000/- per acre by learned District Judge vide his order dated 6.3.1986. Learned Single Judge vide judgment dated August 25, 1988 has further enhanced market value of the acquired land at the rate of Rs. 50,000/- per acre. The claimants are still not satisfied and have filed these Letter Patent Appeals.

(3.) LEARNED counsel for the appellants, during the course of arguments, for the purpose of determining market value of the acquired land, has relied upon the following sale deeds :-