UJAGGAR SINGH Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) This order will dispose of R.F.A. Nos. 1790, 2138, 2140, 2147, 2148, 2149 and 2173 of 1986 filed by the claimants, as well as R.F.A. Nos. 2297 to 2306, 2417 and 2418 of 1986 filed by the State, as these pertain to the contiguous land of village Naggal, which was acquired vide same notification published under section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) and for the same purpose, i.e. for setting up for Sutlej Yamuna Link Canal.

(2.) In brief, the fact relevant for the disposal of these appeals are that the State of Punjab sought to acquire land measuring 84.55 acres, situate in the revenue estate of village Naggal, for the construction of Sutlel Yamuna Like vide notification published on 27th November, 1982 under section 4 of the Act. Ultimately 83.50 acre of land was acquired. The Land Acquisition Collector classified the land according to its agricultural value as under :-

(3.) Kanals 8 Marlas. Gair Mumkin