UNION OF INDIA Vs. BHAJAN SINGH

JUDGEMENT

(1.) Vide this order, I shall decide a bunch of 58 appeals, for, these arise out of the same notification, and the question involved for determination is common in all the appeals. However, the facts are being culled out from RFA No.1589 of 2002.

(2.) and other connected matters 13 Vide notification issued under Sec. 4 of the Land Acquisition Act,1894 (for short 'the Act'), dtd. 19/3/1990, a land measuring 4044 kanals 18 marlas, which formed part of the revenue estate of village Haripur, was sought to be acquired by the Central Government for defence purposes. Declaration under Sec. 6 of the Act was made on 7/9/1990. However, subsequently, the area proposed to be acquired was revised to 2851 kanals 11 marlas only. The Special Land Acquisition Collector (for short 'the Collector'), vide award, dtd. 18/2/1993, assessed the market value of the land that was recorded as chahi and nehri @ Rs.70,000.00 per acre. Whereas, the land that was categorised as barani and ghair mumkin, was assessed @ Rs.32,000.00 per acre. Additionally, the landowners were also held entitled to the statutory benefits as admissible in law.

(3.) Being aggrieved by the assessment and the compensation awarded by the Collector, the landowners filed objections under Sec. 18 of the Act and sought a reference to the Civil Court.