TEHAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of R.F. As Nos. 858 to 868 of 1986 filed by the land-owners and R.F.As Nos. 720 to 730 of 1986 filed by the State of Punjab as all of them are directed against the award dated 14.9.1985 made by the learned Disrrict Judge, Patiala, while disposting of ten land reference made to him under section 18 of the Land Acquisition Act, 1894 (for short 'the Act').

(2.) Land measuring 15.38 acres was acquired within the revenue estate of village Bibipur in pursuance of Punjab Government notification dated 13.12.1982 under Section 4 of the Act for a public purpose. i.e. construction of the Sutlej Yamuna Link Canal (for short 'the S.Y.L. Canal). The Collector, Land Acquisition, made an award by which he determined the following market price of the land acquired :-

(3.) The land-owners being dissatisfied made the references under section 18 of the Act which have been disposed of through the award under appeal by the learned District Judge.