ADMINISTRATOR, AUQAF COMMITTEE Vs. BALWANT SINGH

JUDGEMENT

(1.) The State Government in the year 1984, acquired a plot of land measuring 101 kanals 13 marlas comprising Khasra Nos. 253, 254, 256, 257, 258, 259, 260, 254 min situated at Village Deeli, Tehsil Jammu in connection with construction of project Sampark. A Notification in this regard under Section 4 J&K Land Acquisition Act (hereinafter "The Act") was issued on 14.03.1984. This was followed by Notification under Section 6 dated 25.04.1984.

(2.) The parties to the present appeal in response to notice under Section 9 of the Act laid their claims over the acquired land and to the compensation assessed by the Collector. The Collector held the appellant entitled to 20% and the respondents to 80% of the compensation assessed. However, the parties disputed the apportionment made by the Collector. The Collector because of rival claims of the parties, felt persuaded to make a reference in terms of Section 31 J&K Land Acquisition Act to the District Judge, Jammu.

(3.) Learned District Judge, Jammu on perusal of the claims projected by the parties, settled following issues for determination: