MAYA DEVI Vs. PUNJAB STATE

JUDGEMENT

(1.) This appeal has been filed against the order dated 25.2.1985 of the District Judge, Hoshiarpur.

(2.) Reference under Section 18 of the Land Acquisition Act (hereinafter referred to as "the Act") was made. The District Judge, Hoshiarpur vide his order dated 25.2.1985, decided Award No. 41 dated 26.8.1983. This award was passed by the Land Acquisition Collector, Punjab State Electricity Board. Land measuring 3 kanals 8 marlas situated in the revenue estate of Garshankar was acquired vide notification No. 8/4/82/IW (6)/1512 dated 1.2.1982. Notification dated 12.2.1982 under Section 6 of the Act was issued. The Land Acquisition Collector gave his award and assessed the market value of the land at the rate of Rs. 185/- per merla.

(3.) An application under Section 18 of the Act was moved.