ROOR SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of a bunch of 11 appeals, as the same arise out of a common acquisition.

(2.) R .F.A. Nos. 152 to 154 and 1532 of 1991 have been filed by the land owners seeking enhancement of compensation for the acquired land.

(3.) IN R.F.A. Nos. 1076, 1079 and 1080 of 1991, the land owner has filed cross -objections seeking enhancement of compensation.