MOHINDER SINGH Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) THIS order shall dispose of (1) RFA No. 170 of 2000 titled Rattan Singh v. Union Territory, Chandigarh, (2) RFA No. 87 of 2001 titled Mohinder Singh v. Union Territory, Chandigarh, (3) RFA No. 88 of 2001 titled Baljit Singh and another v. Union Territory, Chandigarh, (4) RFA No. 89 of 2001 titled Gurcharan Singh v. Union Territory, Chandigarh, (5) RFA No. 90 of 2001 titled Surmukh Singh v. Union Territory, Chandigarh, (6) RFA No. 2012 of 2001 titled Kirpal Singh and others v. Union Territory, Chandigarh, (7) RFA No. 2175 of 2001 titled Jasbir Singh v. Union Territory, Chandigarh, (8) RFA No. 4219 of 2001 titled Gurnam Singh v. Union Territory, Chandigarh, (9) RFA No. 1650 of 2000 titled Harbans Singh v. Union of India, (10) RFA No. 1651 of 2000 titled Harbans Singh v. Union of India, (11) RFA No. 1652 of 2000 titled Harbans Singh v. Union of India, (12) RFA No. 1586 of 2000 titled Nirmal Singh v. Union Territory, Chandigarh, (13) RFA No. 2798 of 2001 titled Jaswinder Kaur v. Union Territory, Chandigarh, (14) RFA No. 2044 of 2000 titled Naib Kaur v. Union Territory, Chandigarh, and another, (15) RFA No. 1519 of 2000 titled Jaswant Singh Gill v. Union Territory, Chandigarh, (16) RFA No. 1517 of 2000 titled Ranjit Singh Gill v. Union Territory, Chandigarh, (17) RFA No. 1788 of 2000 titled Rattan Singh v. Union Territory, Chandigarh, (18) RFA No. 1518 of 2000 titled Bhagwant Singh Gill v. Union Territory, Chandigarh, (19) RFA No. 1516 of 2000 titled Rattan Singh v. Union Territory, Chandigarh, (20) RFA No. 1515 of 2000 titled Rajinder Kaur v. Union Territory, Chandigarh, (21) RFA No. 1514 of 2000 titled Bhagwant Singh Gill and others v. Union Territory, Chandigarh, as they arise out of the common award.

(2.) FOR brevity sake, facts are being taken from RFA No. 87 of 2001 titled Mohinder Singh v. Union Territory, Chandigarh.

(3.) AFTER issuance of notification under Section 6 of the Act, an award was passed by the Land Acquisition Collector on 27.8.1992. The Land Acquisition Collector assessed the market value of the acquired land at Rs. 2.00 lac per acre.