UNION OF INDIA Vs. VEER KAUR

JUDGEMENT

(1.) THIS regular first appeal alongwith other 22 connected appeals arises from a common judgment and award dt. 21.7.1995 passed by the learned Additional District Judge, Amritsar.

(2.) THE land and superstructure belonging to the various claimants was acquired by Punjab Government for the benefit and utilisation of Union of India, Ministry of Defence. Notification under Section 4 of the Land Acquisition Act (thereinafter referred to as the Act) was published on 26.4.1978. In furtherance thereto, notification under Section 6 of the Act was issued on 17.3.1981. The learned Collector by a common award being Award No. 1 granted compensation to the different claimants at different rates depending upon the value of the property acquired.

(3.) MAINLY the grievance of the learned counsel for the appellant is that there was no material before the learned Additional District Judge to grant additional benefit of 25% and the same is beyond the purview and scope of provisions of Section 23 of the Land Acquisition Act. The contention raised on behalf of the Union of India is misconceived. Section 23(v) reads as under :-