BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of L.P.A. Nos. 135 to 153, 513 and 777 of 2001, as they arise from the same acquisition proceedings.

(2.) These appeals have been filed, praying for enhancement of compensation, determined by the learned single Judge, vide his judgment dated 17-2-2000.

(3.) The State of Punjab issued a notification, under Section 4 of the Land Acquisition Act, 1894, (hereinafter referred to as "the Act"), on 7/10/1985 for acquiring 101.54 acres of land, for the public purpose of constructing Satluj Yamuna Link canal, in the revenue estate of village Mehdudan, Tehsil Rajpura, District Patiala. This was followed by a notification, under Section 6 of the Act, dated 10/10/1985.