SHRIMATI MAHA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS judgment shall dispose of two First Appeals against order dated 6.12.1986 bearing Nos. 142 of 1987 and 252 of 1987 filed by the appellants. Since identical question of law and facts are involved in these appeals, therefore, these are being decided by this common judgment. The facts, however, are taken from FAO No. 142 of 1987.

(2.) LAND measuring 47 kanals 5 marlas belonging to the appellants in FAO. No. 142 of 1987 and 99 kanals 16 marlas belonging to the appellant in FAO No. 252 of 1987, situated in the revenue estate of village Bungal, Tehsil Pathankot, was acquired under Section 7 of the Requisition and Acquisition of Immovable Property Act No. XXX of 1952 (for short, the Act) vide J. Notice No. 116/LAC dated 22.2.1970, which was published in the Punjab Government Gazette dated 06.3.1970.

(3.) PROVOKED by the inadequacy of compensation awarded by the Collector, the appellants filed an application under Section 8 of the Act for re- determination of fair market value of the acquired land.