HANS RAJ Vs. PUNJAB STATE

JUDGEMENT

(1.) THIS judgment shall dispose of letters patent appeals 436 and 437 of 1980 as these arise out of the same judgment of the learned Single Judge dated 10.3.1980.

(2.) GOVERNMENT vide notification issued under Section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act') dated 20.2.1976 sought acquisition of land for setting up an Industrial Focal Point at Jalandhar. Land Acquisition Collector applied the belting and awarded the compensation as :- 1. First belt Rs. 210/- per marla; 2. Second belt Rs. 165/- per marla;

(3.) FOURTH belt Rs. 105/- per marla;