Punjab-Haryana High Court
The State Of Punjab vs Jiwan Singh And Another on 4 August, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
RFA No. 3275 of 1993 (O&M)
The State of Punjab ... Appellant
vs
Jiwan Singh and another ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Yatinder Sharma, Deputy Advocate General, Punjab. Rajesh Bindal J.
The State of Punjab is in appeal before this Court against the award passed by learned court below seeking reduction in the amount of compensation awarded to the respondents on account of acquisition of land.
Briefly, the facts are that State of Punjab vide notification dated 29/30.3.1988 issued under Section 4 of the Land Acquisition Act, 1894 (for short, `the Act') acquired land situated in the revenue estate of Village Babani Kalan, Tehsil and District Ropar. Notification under Section 6 of the Act was published on 22.4.1988. The Land Acquisition Collector assessed the market value of the different kinds of land at different rates. Dissatisfied with the award of the Collector, the landowners filed objections which were referred to the learned Court below for consideration, who keeping in view the material placed on record by the parties, determined the market value of the land at ` 75,000/- per acre.
A perusal of the paper-book shows that the amount involved in the appeal is merely ` 13,530.40 paise and the acquisition having taken place more than 22 years back, I do not find any reason to interfere therein at this stage.
Accordingly, the present appeal is dismissed.
4.8.2010 (Rajesh Bindal) vs. Judge