JALLA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment, the abovementioned three appeals are being disposed of as the same involve common points of law and facts. For convenience facts are taken from RFA No.3941 of 1998.

(2.) Briefly stating, the land owned by the appellant(s), situated in Village Kamwal, Tehsil and District Pathankot was sought to be acquired vide notification dtd. 16/12/1993 issued under Sec. 4 of Land Acquisition Act, 1894 (hereinafter referred to as 1894 Act) followed by notification dtd. 31/3/1994, issued under Sec. 6 thereof. At the time of acquisition of land, certain fruit bearing trees as well as non-bearing trees existed over the same and a supplementary award No.12 dtd. 9/5/1996 was passed by the Land Acquisition Collector in exercise of its power under Sec. 11 of the 1894 Act, in this regard.

(3.) Being dissatisfied, the appellant(s)-landowner(s) filed reference seeking enhancement of compensation by invoking Sec. 18 of the 1894 Act. The aforementioned reference petition(s) came to be dismissed vide judgment dtd. 4/2/1998 under the orders of Reference Court-cum-Addl. District Judge, Gurdaspur.