STATE OF PUNJAB Vs. RADHA KRISHAN

JUDGEMENT

(1.) THE Judgment will dispose of Regular First Appeal Nos. 1083,1084, 1085 and 1086 of, the year 1984, tiled by the State of Punjab as well as the respective, Cross Objections Nos. 90 91-C1, 92 Cland 93- Cl of 1984 filed by the concerped Landowners, as all these matters arise out of the same award of the learned Addl. District Judge Hoshiarpur and rest upon the same evidence.

(2.) IN brief, the facts, are that in pursuance- of the notification published on December 29, 1978 under Section 4 of the Laud Acquisition Apt, 1894 (hereinafter referred to as the Act) the State of Punjab sought to acquire 743 acres of land from, the revenue estate of village Naloian, Hadbast No. 225, Tehsil and District; Hoshiarpur for canalising Nasraia Cho between city bridge and bye-pass bridge and for providing embankment on both sides. Notice under Section 6 of the Act was published on August 28, l981 After measurement of the land, the actual area of the land was found to be 7. 33. acres. The Land Acquisition Coltector vide his , award dated, April 20, 1982 awarded compeasation of the land @ Rs. 200/- per Marla.

(3.) BEING dissatisfied with the adequacy of the Compensation the Land Owners suocessfully sought Peference, under Section 18 of the Act to the Court of the Distiict Judge, Hoshiarpur.