REGENT COMPUTRONICS PVT. LTD.

Madan Lal and Others Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

LAKHMI DASS V. STATE OF PUNJAB [REFERRED TO]
SUNDER V. UNION OF INDIA [REFERRED TO]
BHAGWAT SARUP V. HARYANA STATE [REFERRED TO]
GIAN CHAND V. STATE OF HARYANA [REFERRED TO]
GURVINDER SINGH V. HARYANA STATE [REFERRED TO]
RAGHUBANS NARAIN SINGH VS. UTTAR PRADESH GOVERNMENT [REFERRED TO]
BANGARU NARASINGHA RAO NAIDU VS. REVENUE DIVISIONAL OFFICER VIZIANAGARAM [REFERRED TO]
SURESH KUMAR VS. TOWN IMPROVEMENT TRUST BHOPAL [REFERRED TO]
LAND ACQUISITION OFFICER REVENUE DIVISIONAL OFFICER NALGONDA A P VS. MORISETTY SATYANARAYAN [REFERRED TO]
UNION OF INDIA VS. SAVJIRAM [REFERRED TO]
RANVIR SINGH VS. UNION OF INDIA [REFERRED TO]
LARSEN AND TOUBRO LTD VS. FERTILIZER AND CHEMICALS TRAVANCORE LTD [REFERRED TO]
REVENUE DIVISIONAL OFFICER VS. SHAIK AZAM SAHEB [REFERRED TO]
SUBH RAM VS. HARYANA STATE [REFERRED TO]
HARIDWAR DEVELOPMENT AUTHORITY VS. RAGHUBIR SINGH [REFERRED TO]
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION VS. PRAN SUKH [REFERRED TO]
CHAKAS VS. STATE OF PUNJAB [REFERRED TO]
CHANDRASHEKAR VS. LAND ACQUISITION OFFICER [REFERRED TO]
ASHRAFI VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The present judgment shall dispose 15 appeals i.e RFA Nos.3154 of 2003, 2580 to 2584, 2999, 3000, 4556, 5560 of 2001 and 853, 1286, 2716 to 2718 of 2002, which arise out of the Award dated 30.11.2000 passed under Section 18 of the Land Acquisition Act, 1894 (for short 'the Act') by the Additional District Judge, Bathinda. The facts are being taken from RFA No.3154 of 2003 'Madan Lal and others v. State of Punjab'.

(2.) Vide the impugned Award, the market value of the land which was acquired vide notification dated 15.12.1988 under Section 4(1) of Act measuring 227 kanals 2 marlas in village Maur Mandi for setting up of a Cattle Fair Ground, the assessment was made as under:-

(3.) However, an exception was also made regarding the landowners Ashwani Kumar and Ravi Kumar who are appellants in RFA Nos.2580 of 2001 and 853 of 2002 and who were vendees of two sale deeds dated 05.07.1982 (Ex.A5 and A6) and they were given the benefit of compensation of Rs. 10,000/- (Rs.100/- per square foot), which was on the basis of granting 12% increase on the sale deed in which the value had been assessed @ Rs. 6,000/- (Rs.60/- per square foot)

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MADAN LAL AND OTHERS Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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