STATE OF PUNJAB Vs. BHAG SINGH

JUDGEMENT

(1.) LAND of the respondent and others measuring 303. 42 acres was acquired by the State of Punjab for a public purpose i. e. for the development and utilisation of land as residential and commercial area in the Urban Estate Of Village Mataur by issuing notifications under Sections 4 and 6 of the Land Acquisition Act. Notification Under Section 4 of the Act was published on 20. 11. 1980. Award in the matter was given by the Land Acquisition Collector on 12. 7. 1984. After the references were disposed of by learned District Judge, the State of Punjab filed Regular First Appeals in this Court not only in the case of the present-applicant but of other Landowners also. The applicant-respondent did not file appeal but preferred cross-objections seeking enhancement of compensation and restricted his claim in the cross-objections to the price of Rs. 1,20,000.00 per acre. Some appeals and the cross-objections were taken up for disposal by this Court. Appeals filed by the State of Punjab were dismissed but the appeals of the landowners and the cross-objections filed by them were allowed. The claimants were held entitled to compensation at the rate of Rs. 90,000.00 per acre. The appeals and cross objections were disposed of by this Court by order dated 24. 7. 1989.

(2.) APPEAL filed by the State of Punjab in the case of the present applicant was also dismissed in the same terms as in the order dated 24. 7. 1989 and cross-objections filed by him were allowed and he was held entitled to compensation at the rate of Rs. 90,000.00 per acre.

(3.) STILL some appeals remained pending relating to the same acquisition and the same were disposed of by a learned Single Judge of this Court by order dated 21. 1. 1992 and the claimants therein were also held entitled to the same relief as was granted in Harchal Singh's case (supra ).