HARBANS KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These three appeals have been filed by the landowners with the grievance that their claim for enhancement of compensation has been wrongly rejected by the learned Single Judge. A perusal of the grounds of appeal indicates that the primary claim of the appellants is that the market value of the land was Rs. 65,000/- per acre instead of Rs. 35,000/- which has been assessed by the learned District Judge.

(2.) No one has appeared on behalf of the appellants.

(3.) Mr. Chhinna, who appears for the respondents, contends that the learned Single Judge has categorically observed in the order that the appellants had only urged that they should have been allowed solatium, interest and additional amount under the provisions of Sections 23(2),28 and 23(1-A) of the Land Acquisition Act as amended by Act No. 68 of 1984. On this basis, the learned counsel submits that the challenge to the fixation of market value was never made by the landowners.