SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In pursuance of the notification published on NoV. 27, 1982 and issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) some land including the land of the appellants located in the revenue estate of village Ladhal, Tehsil and District Ropar was sought to be acquired at public expense and for public purpose i.e. for the construction of Sutlej Yamuna Link Canal. Subsequently, a notice under section 6 of the Act was also published on December 7, 1982. On measurement, the actual area was found to be 25.38 acres. The Land Acquisition Collector vide his award dated September 28, 1983, assessed the compensation of the acquired land as follows :-

(2.) Being dissatisfied with the adequacy of compensation awarded by the Collector, the appellants successfully sought references under section 18 of the Act in the Court of the District Judge, Ropar. The learned District Judge vide his impugned award April 25, 1985 dismissed the references by holding that the compensation of the acquired land already awarded by the Collector was adequated. He, however, allowed the benefits of the amended provisions of the Act.

(3.) Still being dissatisfied with the adequacy of the compensation of the acquired land the appellants came up in the Regular First Appeal.