UNION OF INDIA Vs. LABH SINGH

JUDGEMENT

(1.) THIS order shall dispose of RFA Nos. RFA No. 1298 of 2003, 1299 to 1309, 1602 of 2003; 4447 to 4455, 4548 to 4550 of 200, 2695 of 2004, 2592 of 2006, 2623 to 2625, 2852 and 2853 of 2006, 1068, 2330 and 2331 of 2007, titled Union of India v. Labh Singh & Ors.; Union of India v. Prem Singh & Ors., Union of India v. Balwant Singh & Ors., Union of India v. Rulda Singh & Ors., Union of India v. Ajmer Singh & Ors., Union of India v. Jaspal Singh, Union of India v. Charan Singh, Union of India v. Nachhattar Singh, Union of India v. Sucha Singh & Anr., Union of India v. Mewa Singh & Ors., Union of India v. Megh & Ors., Union of India v. Bahadur Singh & Anr., Ajmer Singh v. Union of India, Megh Singh v. Union of India, Charan Singh v. Union of India, Labh Singh v. Chandigarh Administration, Nachhattar Singh v. Chandigarh Administration,, Mewa Singh v. Union of India, Megh Singh v. Union of India, Jaspal Singh v. Union of India, Balwant Singh v. Chandigarh Administration,, Harjeet Singh & Ors. v. Chandigarh Administration, Sucha Singh & Anr. v. Union of India, Bahadur Singh v. Union of India, Chandigarh Administration, Chandigarh v. Joginder Singh, Darshan Kumar v. Union Territory, Chandigarh, Bimla Rani v. Union of India, Chandigarh administration v. Miss Sushila Chaudhary, Chandigarh administration v. Dilbagh Singh, Chandigarh Administration v. Rameshhar Dass Kaushal Des Raj Gupta v. Union Territory, Chandigarh, Sushil Kumar Gupta v. Union Territory, Chandigarh, Miss Sushila Chaudhary v. Chandigarh Administration, Dilbagh Singh v. Chandigarh Administration, Rameshwar Dass Kaushal v. Chandigarh Administration, respectively.

(2.) FOR the sake of brevity facts are being taken from RFA No. 1298 of 2003 titled Union of India v. Labh Singh and Ors,.

(3.) LAND Acquisition Collector passed an award on 23.4.1991 and awarded compensation at the rate of Rs. 2 lacs (Rupees two lac only) per acre. Land- owners/respondents being dissatisfied with the compensation awarded, sought reference under section 18 of the Land Acquisition Act claiming that the market value of the land was not less than Rs. 40/- lacs (forty lacs only) per acre, on the ground that the acquired land was situated between two big cities i.e. Panchkula and Chandigarh, and therefore, has great potential value.