JASWANT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of 13 Regular First Appeals bearing Nos. 737, 738, 842, 849 to 857 and 1588 of 2000 as all the appeals have arisen from a common award dated January 21, 2000 passed by the learned Additional District Judge, Ropar.

(2.) VIDE notification dated April 7, 1989, 185 kanals 7 marlas of land in village Tarf Kumbra was intended to be acquired for a public purpose, namely, for extension of Industrial Focal Point, Mohali. Subsequently, the said land was acquired. An award dated March 28, 1990 was passed by the Land Acquisition Collector assessing the market value of the acquired land for various categories. For the Chahi land, the market value was assessed at Rs. 1,00,000/- per acre, for Barani Rs. 80,000/- per acre and for Gair mumkin, the Land Acquisition Collector assessed the market value at the rate of Rs. 5500/- per acre.

(3.) DURING the course of reference proceedings, the parties led their evidence, in support of their respective claims. Without taking into consideration the various sale instances relied upon by the parties, the learned reference Court took into consideration the assessment of the market value by this Court for the acquired lands in villages Kambli and Kambala and thus, assessed the market value of the present acquired land at uniform rate of Rs. 5,20,000/-. Beside the aforesaid compensation, the landowners were also held entitled to statutory benefits as per provisions of the amended Act. The landowners still felt dis-satisfied and have approached this Court through the present Regular First Appeals claiming further enhancement.