STATE OF PUNJAB Vs. HARJINDER SINGH

JUDGEMENT

(1.) Pursuant to the notification published under Section 4 of the Land Acquisition Act on November 21, 1982, the State of Punjab sought to acquired 48.16 acres, of land from the revenue estate of village Saini Majra for public purposes at public expense; namely, for the construction of Sutlej-Yamuna Link Canal. The Land Acquisition Collector awarded compensation of the acquired land by treating it be agricultural land as follows :-

(2.) Being dissatisfied with the adequacy of the compensation as awarded by the Collector, different land-holders sought reference under section 18 of the above-said Act the Court of the District Judge, Rup Nagar. The learned District Judge, enhanced compensation of the acquired land as follows :-

(3.) Still being dissatisfied with the adequacy of the compensation awarded by the District Judge, the claimants in Regular First Appeals Nos. 760, 793, 794, 795, 797 to 799, 1232 to 1235, 1275 and 1613 of 1986 have approached this Court for enhancement of compensation. The State of Punjab has also filed Regular First Appeals Nos. 475 to 485, 487 to 495, 769 to 776 of 1986 being aggrieved the award of the District Judge. In R.F.A. No. 484 of 1986 Cross-objections No. 9-C of 1986 have also been filed by the claimants. All these appeals as well the cross-objections shall be disposed of by this order as they arise out of the similar awards of the District Judge and relate to a compact chunk of land of village Saini Majra which was acquired by the same notification.