LAL CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE claimants have filed the present appeal against the judgment dated 29.7.1992 passed by Addl. District Judge, Patiala by which the claimants were held entitled to receive compensation at the rate of 1,24,000/- per acre for Chahi land and Rs. 74,000/- for Gair Mumkin land. The claimants were also held entitled to severance charges and all the statutory benefits under the Land Acquisition Act.

(2.) THE brief facts of the case are that the Government of Punjab vide notification dated 28.8.1985 issued under Section 4 of the Land Acquisition Act intended to acquire 15.50 acres of land situated in village Khera Gajju, Tehsil Rajpura, District Patiala for the purposes of the construction of SYL Canal. Declaration under Section 6 of the Land Acquisition Act was issued vide notification dated 30.9.1985. The Land Acquisition Collector, SYL Project vide his award dated 5.8.1987 awarded compensation at the following rates:-

(3.) BEING dis-satisfied with the award of Land Acquisition Collector, the claimants filed applications under Section 18 of the Land Acquisition Act before the Land Acquisition Collector for referring their case to the District Judge. On reference, the Addl. District Judge, Patiala vide his award dated 29.7.1992 awarded compensation at the rate of Rs. 1,24,000/- per acre for Chahi land and Rs. 74,000/- per acre for Gair Mumkin land. Apart from the above, compensation for severance of land was also awarded. It is against this judgment that the present appeal has been filed.