STATE OF PUNJAB Vs. KIRPAL SINGH & OTHERS

JUDGEMENT

(1.) The present appeal, under Section 54 of the Land Acquisition Act, 1894, filed against the award of the Addl.District Judge, Amritsar dated 12.04.2016, is barred by 688 days.

(2.) The land which is acquired vide notification dated 25.06.2010 measures 25901 sq.ft., as per the award of the Land Acquisition Collector dated 05.05.2011, which is for the purpose of widening the road from the Gurudwara Sahib and for beautification of Gurudwara Baba Bakala Sahib.

(3.) The award disposed of as many as 51 reference petitions.