SURINDER SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) OUR this judgment will dispose of LPA Nos. 454, of 1992, 63, 717,718, 719,720, 721, 722 15/16, 766,833, 834 and 835 of 1993 together as they relate to same acquisition proceedings.

(2.) THE land in dispute was acquired vide notification dated 18.11.1982. The learned Single Judge, after appreciation of the evidence on the record and taking into consideration the sale deeds Ex. P.3, Ex. P -4 Ex. P -7 and Ex. P.8 as well as the award given by the Court below in RFA No. 541 of 1983 (State of Punjab v. Gurdev Singh and Ors.) wherein the land was acquired on 25.5.1981, came to the conclusion that the market value of the acquired land is at the rate of RS. 1267 per marla with respect to the land situated in Nawanshahar and Rs. 1100/ - per marla for the land in village Karyam.

(3.) WE find no force in the submission of the learned counsel for the appellant, inasmuch as taking into consideration sale deeds Ex. P -3, Ex. P.4., Ex. P.7 and Ex -P.8 as well as R.F.A. cited, there was no appreciable or even noticeable increase in the prices of land in the locality. Thus, even by applying the usual cut of 1/4th as suggested by the learned counsel for the appellant on account of the plots being small, the price would approximately come to Rs. 1267/ - per marla. No substantial reason has been pointed out to disturb the finding of the learned Single Judge.