VEENA GARG Vs. PUNJAB STATE

JUDGEMENT

(1.) This judgment of ours shall decide L.P.A. No. 1739 and 1852 filed by the claimants and LPA Nos. 2155 and 2156 of 1989, filed by the Land Acquisition Collector, Punjab State Electricity Board, Patiala, as they arise out of the common award as well as the common judgment of the learned Single Judge dated 27.3.1989. The facts are being taken from L.P.A. No. 1739 of 1989.

(2.) Vide Notification under Section 4 of the Land Acquisition Act, (hereinafter called as 'the Act), issued on March 11, 1981, 48 Kanals of land situated in village Bhagapurana District Faridkot, was acquired for 132 KV. Sub Station of Punjab State Electricity Board. The appellants-claimants had challenged ,the legality of the Notification under Section 4 of the Act in writ proceedings before this Court. The writ petitions were allowed. It was, thereafter that fresh Notification under Section 4 of the Act acquiring the aforementioned land was issued on March 19, 1982. The Land Acquisition Collector, Punjab State Electricity Board, Patiala, determined the market price of the land at the rate of Rs. 66,00/- per acre vide his award dated 26.7.1982.

(3.) On reference, under Section 18 of the Act, the Land Acquisition Court, determined the market price of the land in dispute at the rate of Rs. 75,000/- per acre.