DHARAM SINGH & OTHERS Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment of ours will dispose of L.P.A. Nos. 245 and 611 of 1982,938,939,944,945,947 and 935 of 1981, as common question of law and facts arise in all these cases.

(2.) In pursuance of the notification, published under Section 4 of Land Acquisition Act. 1984 (hereinafter referred to as the Act) on February 23. 1978, land measuring 98.12 acres, situated within the revenue estate of Maloya, was acquired by the Union Territory Administration for the purpose of water supply scheme, Chandigarh. The Land Acquisition Collector after hearing the claimants, determined the market price of the acquired land on the basis of agricultural Kind and quality at the following rates vide his award dated March 22, 1978.

(3.) The learned Single Judge, on consideration of the entire matter, enhanced the rate to Rs. 40,000/-per acre. As the appellants were still aggrieved, they preferred Letters Patent Appeals against the judgment of the Learned Single Judge, which were dismissed in limine on December, 17, 1981. The appellants preferred Special Leave Petitions in the Supreme Court which were allowed and the cases were remanded reme Court remanding the cases reads as under :-