JIT SINGH AND OTHERS Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) This order will dispose of the following appeals:-

(2.) By filing appeals and cross-objections, the landowners are seeking enhancement of compensation for the acquired land, whereas by filed appeals, Union Territory, Chandigarh, is seeking reduction of compensation.

(3.) Briefly, the facts are that vide notification dated 19.3.1999, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the Chandigarh Administration sought to acquire 30.78 acres of land situated in village Hallo Majra, Hadbast No.219 and 32.92 acres of land situated in village Behlana, Hadbast No.231, Union Territory, Chandigarh, for use by Defence Security Forces. Notification under Section 6 of the Act was issued on 23.3.1999. The Land Acquisition Collector (for short, 'the Collector') vide award dated 18.1.2000 assessed the market value of the acquired land of both the villages @ Rs. 6,87,837/- per acre. Dissatisfied with the award of the Collector, the landowners filed objections. On reference, the learned court below determined the market value of the acquired land of both the villages @ Rs. 9,65,000/- per acre. This award has been impugned in the present set of appeals.