IMPROVEMENT TRUST, HOSHIARPUR Vs. LAND ACQUISITION TRIBUNAL, HOSHIARPUR

JUDGEMENT

(1.) These 18 Civil Writ Petition Nos. 1778, 2212 to 2216, 2386 to 2388 and 3032 to 3040 of 1984 filed by the Improvement Trust, Hoshiarpur, are directed against the same common award of the Land Acquisition Tribunal, and are, thus, being disposed of together.

(2.) As per the impugned award, the Tribunal has determined the market value of the land acquired for the Trust on the basis of its categorisation into 'A', 'B' and 'C' Blocks in the light of their location vis-a-vis the Hoshiarpur-Garhshankar Road. For 'A' Block it awarded compensation at the rate of Rs. 1000/- per marla, for 'B' Block Rs. 850/- per marla and for 'C' Block Rs. 700/- per marla. Besides this the claimants have also been held entitled to solatium and interest at the rate of 15 per cent and 6 per cent respectively.

(3.) As already indicated above, the respective land references under Section 18 of the Land Acquisition Act, 1894 (for short, the Act) were consolidated by the Tribunal and it recorded the evidence of the parties at one place for the trial of the following two primary issues :-