SATWINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present order shall dispose of 25 appeals i.e. RFA Nos. 1272, 1273, 1274, 1276, 1298, 641 to 643, 3344 to 3351,3660, 3661, 3720 to 3724, 4230 of 1998 and RFA No.3561 of 2002 filed under Sec. 54 of the Land Acquisition Act, 1894 (for short 'the Act'). The above said appeals arise of out of three Awards i.e. dated 24.09.1997 pertaining to village Dhab Khushal Joian, dated 27.03.1998 pertaining to village Chak Suhelewala and dated 15.04.1998 pertaining to village Ladhuwala Uttar, Tehsil & District Ferozepur, passed by Reference Court, Ferozepur.

(2.) The notification under Sec. 4 of the Act was issued on 28.03.1989 whereby land of as many as 13 villages was acquired. The land was acquired for Jandwala Drain which was constructed by the Drainage Department for the public purpose for removing the water logging in the area.

(3.) The Land Acquisition Collector for the land pertaining to village Dhab Khushal Joian had awarded the following amount of compensation and the Reference Court vide Award dated 24.09.1997 pertaining to village Dhab Khushal Joian while deciding 24 reference petitions enhanced the compensation as under :-