DHANPAT Vs. PUNJAB STATE

JUDGEMENT

(1.) THIS order shall dispose of Civil Revision Nos. 760 and 761 of 1992. Facts, as stated below, are taken from Civil Revision 760 of 1992.

(2.) PETITIONER has impugned the order of the Additional District Judge, Gurdaspur, dated 1. 10. 1991, vide which his evidence was ordered to be closed. On the same date, arguments in the main case were heard and the petitioner's application under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') was disposed of holding that the applicant was not entitled to enhanced compensation.

(3.) PETITIONER , whose land had been acquired and compensation awarded by the Land Acquisition Collector, felt dissatisfied with the quantum of compensation. He filed an application under Section 18 of the Act for enhancement of the compensation regarding his land measuring 4 kanals 1 marla. Land Acquisition Collector made a reference to the District Judge, Gurdaspur, in accordance with law.