MOHINDER SINGH Vs. LAND ACQUISITION COLLECTOR, PATIALA

JUDGEMENT

(1.) This judgment disposes of R.F.A. No. 2077 of 1989 filed by Mohinder Singh and the other R.F.A. No. 2699 of 1989 filed by the State of Punjab and another as both these appeals are against the same judgment dated 12.6.1989 of the District Judge, Ropar.

(2.) In pursuance of the Notification published on 20.3.1985 under Section 4 of the Land Acquisition Act (hereinafter called 'the Act'), the State of Punjab sought to acquire the land of village Ropar Hadbast No. 44 measuring 22.34 acres which came out to be 23.62 acres after measurement for public purpose of construction of Sutlej Yamuna Link at public expense. The Land Acquisition Collector vide its award No. 129 dated 3.7.1986 awarded separate compensation for the trees grown in the land acquired. The Land Acquisition Collector awarded compensation for the following trees as indicated below :-

(3.) Being dissatisfied with the adequacy of compensation awarded by the Collector the appellant successfully sought reference under Section 18 of the Act in the Court of District Judge, Ropar. The learned District Judge, vide his judgment dated 12.6.1989 enhanced the compensation of trees which is described as under :-