JATINDER SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) THIS judgment shall dispose of 50 Regular First Appeals filed by the landowners as well as the State of Punjab, bearing Nos. 744, 1715 to 1724, 1726 to 1741, 826 to 830, 833, 745 to 749, 3184, 2518, 1481, 1470 to 1475, 955, 1174 and 1175 of 1999. Since identical question of law and facts are involved there in, therefore, all the appeals are being disposed of by a common judgment. The facts, however,are taken from RFA No. 744 of 1999.

(2.) VIDE notification issued under Section 4 of the Land Acquisition Act, 1894 (for short,'the Act') dated 24.12.1993 land in three villages namely, Satiawala, Bazidpur and Butewala in District Ferozepur, was acquired at public expenses, for public purposes, for construction of building for the establishment of an Engineering College on the land abutting on the southern side of Ferozepur-Moga road.

(3.) THE landowners were not satisfied with the award of the Collector. They filed objections under Section 18 of the Act and claimed compensation @ Rs 12 lac.per acre.