CHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the award of the District Court, Kapurthala, whereby the market value of the appellant's acquired land has been determined at Rs. 9600/- per acre. The sole claim of the learned counsel for the claimant is that sale instances Exhibits A. 1 and A. 2, the details of which are as follows, have been ignored for no justifiable reasons and these as a matter or fact should have been taken as the basis for the determination of the market value of the acquired land :- Sr.No . Exhibit Date of sale Area sold K. M. Sale price 1. A.1 4.4.1975 O-10 Rs. 10000/- 2. A.2 4.4.1975 O-10 Rs. 1000/-

(2.) For the reasons recorded above, the market value of the appellant's acquired land is determined at Rs. 1000/- per marla. Besides this he is also held entitled to the benefits of sections 23 (1-A), 23 (2) and 28 of the Act as these stand after amendment vide Act No. 68 of 1984. He would also have the proportionate costs of this appeal. Order accordingly.