KIRPAL SINGH GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This regular first appeal had been preferred by the appellant. After his death, now, it is being pursued by his LRs. They are seeking compensation for tubewell, trees and higher compensation for superstructure standing on the acquired land.

(2.) The land of the appellant Kirpal Singh (since deceased) located in village Alipur Arayian was acquired for construction of diesel locomotive component workshop and for developing residential colonies. Requisite notifications under Section 4 dated 28.8.1981 and under Section 6 dated 4.2.1982 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) were made.

(3.) The award assessing compensation for the acquired land was passed by the Land Acquisition Collector, Industries Department, Punjab (hereinafter referred to as Collector), wherein no compensation for the tubewell and the pipes thereof was made and compensation only for an amount of Rs.12,250/- vide award dated 18.3.1983 was made for the superstructure standing on the land in the shape of a house on the acquired land.