HARI SINGH Vs. LAND ACQUISITION COLLELCTOR

JUDGEMENT

(1.) THIS common judgment will dispose of the above mentioned three appeals under Clause X of the Letters Patent, which, although, have been preferred against different orders of the learned Single Judge, but the lands belonging to all the appellants situated within the revenue estate of village Thali, Tehsil and District Ropar, was acquired by the same notifications dated26.11.1982/27.11.1982 and 7.12.1982 issued by the Government of Punjab under Sections 4 and 6 of the Land Acquisition Act, 1894, respectively, (hereinafter referred to as 'the Act') for the construction of S.Y.L. Canal.

(2.) AFTER following the procedure laid down under the Act, the Land Acquisition Collector, (S.Y.L.), Patiala (for short, 'the Collector'), by his award dated 22.3.1984, had determined the market value of the acquired land per acre at the following rates :- Chahi = Rs. 2,05,000/- Barani = Rs. 1,16,000/- Gair Mumkin = Rs. 30,000/-

(3.) THE learned Single Judge, while deciding R.F.A. No. 743 of 1986 filed by Hari Singh and another vide his order dated 25.5.1989, maintained the compensation awarded qua chahi land, but enhanced the compensation qua barani land to Rs. 1,53,750/- per acre.