JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE appeals have been filed by the land holders- claimants for enhancement of compensation for their land which was acquired for expansion of New Grain Market, Amloh.

(2.) IN view of the fact that a common question of law arises for adjudication in all the appeals, we are deciding them by one order.

(3.) THE claimants remained dissatisfied and, therefore, they filed regular appeals. The learned Single Judge enhanced the compensation from Rs. 1,00,000/- per acre to Rs. 1,55,500/- per acre. He also directed the grant of benefit of the Land Acquisition (Amendment) Act, 1984 to the claimants.