AMARJIT SINGH Vs. U T OF CHANDIGARH

JUDGEMENT

(1.) LAC No. 27 dated 7.9.1988 titled as Amarjit Singh and Ors. v. U.T, Chandigarh was disposed of by the learned District Judge, Chandigarh vide order dated 24.7.1990 in terms of the judgment/award passed by that Court in LAC No. 25 of 1988 titled as Jaswant Kaur v. Union of India.

(2.) Jaswant Kaur's case (supra) alongwith 13 other references was answered by the learned District Judge vide judgement dated 24.2.1990. All the present appeals arise from the above judgment passed by the learned District Judge and, thus, it will be appropriate to dispose of all these appeals by a common judgment.

(3.) Administration of Union Territory of Chandigarh with the intention to acquire 61.64 acres of land from the revenue estate of village Mani Majra for a public purpose i.e. rehabilitation of slum dwellers, issued a notification under Section 4 of the Land Acquisition Act (hereinafter referred to as "the Act") on 10.12.1986. In furtherance thereto on 25.2.1987 the notification under Section 6 of the Act was issued. The Collector after following the due process awarded compensation at the rate of Rs. 85,000 per acre with 30% solatium vide award dated 27.3.1987. The Collector had granted a flat rate of compensation to all claimants in relation to the acquisition of their respective land. The claimants felt dissatisfied with the extent of amount of compensation awarded to them and they preferred references under Section 18 of the Act. According to the claimants they were entitled to get compensation at the rate of Rs. 15 lacs per acre for the reasons and grounds stated therein. The learned District Judge, Chandigarh after permitting the parties to lead evidence, vide his award dated 24.7.1990 (LAC No. 25 of 1988) enhanced the amount of compensation payable to the claimants at the rate of Rs. 2 lacs per acre alongwith solatium and other statutory benefits.