MOHINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This bunch of 35 L.P.A. Nos. 442, 634 and 538 to 570 of 1984 which concededly are directed against the same judgment of the learned Single Judge is being disposed of through this common judgment on account of similarity of facts and contentions raised therein. Vide this judgment, the market value of appellants' acquired land has been determined at a uniform rate of Rs. 50,000/- per acre. Undisputed facts are as follows :-

(2.) In pursuance of the notification published under section 4 of the Land Acquisition Act, 1894 (for short the Act) on 21st January, 1977, a huge chunk of land flling within the revenue estates of seven villages, including Kheri Gujran, Bir Kheri Gujran, Haji Majra, Pasiana and appellants' village, i.e., Sher Majra, was acquired by the Union of India for defence purposes. Through various judgments of this Court, the market value of the lands of villages Kheri Gujran and Bir Kheri Gujran was determined at Rs. 64,800/- per acre and the lands of villages Haji Majra and Pasiana were evaluated at Rs. 50,000/- per acre. Concededly, the acquired land of village Sher Majra falls in between the lands of the above noted villages. In other words, if one has to proceed from the municipal limits of Patiala City, the acquired land of villages Kheri Gujran and Bir Kheri Guran come first than that of Sher Majra and next to that are the lands of village Haji Majra and Pasiana.

(3.) While determining the market value of the appellants' land at the above-noted rate, i.e., Rs. 50,000/- per acre, the learned judge adopted the following process of reasoning :-