GURPAL SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The present judgment shall dispose of 4 writ petitions, bearing CWP-1479, 1494, 6191 and 6226-2018, since identical question of law are involved and the facts are also similar.

(2.) Challenge in the present writ petitions is to the order dtd. 26/12/2017 (Annexure P-1), passed under Sec. 28-A of the Land Acquisition Act, 1894, by respondent No.2-the Land Acquisition Collector whereby he has declined to grant higher amount of compensation as awarded by this Court in RFA-2741-2012 titled Gurpreet Singh Vs. State of Punjab and others, decided on 10/2/2016 (Annexure P-3). The market value had thus, been fixed @ Rs.1400.00 per sq.yard (Rs.67,76,000.00 per acre), for the land which was acquired vide notification dtd. 9/4/2001. The reason for declining the said benefit was that the second application which was filed claiming the higher amount of compensation during the pendency of the first application, filed under Sec. 28-A, which was held not to be maintainable.

(3.) It is not disputed that the amount, as awarded by this Court, has been upheld by the Apex Court on 23/1/2017 (Annexure P-7), whereby the SLPs had been dismissed.