JAGAT SINGH Vs. IMPROVEMENT TRUST

JUDGEMENT

(1.) The land owners have filed these two Letters Patent Appeals to claim that the learned single Judge has erred in dismissing their writ petitions for enhancement of the compensation as assessed by the Tribunal.

(2.) A few facts may be noted.

(3.) On June 10, 1975, the Improvement Trust, Jind, issued a notice regarding Development Scheme No. 19 for which land measuring 1890 square yards was proposed to be acquired. After consideration of the objections, the Scheme was notified on September 7, 1976. The Land Acquisition Collector assessed and awarded compensation to the land-owners at the rate of Rs. 7.50 per square yard. The land-owners were not satisfied. They claimed higher compensation. The Tribunal, as constituted under the Punjab Town Improvement Trust Act, 1922, held that the market value of the land was Rs. 40/- per square yard. The landowners were still not satisfied. They approached this Court through two separate petitions under Article 226 of the Constitution. These two petitions having been dismissed, they have filed these two appeals.