Punjab-Haryana High Court
The State Of Punjab vs Dilbagh Singh And Another on 5 December, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 2148 of 1990 (O&M)
The State of Punjab ..... Appellant
vs
Dilbagh Singh and another ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. O. P. Dabla, Assistant Advocate General, Punjab.
Mr. Pritam Saini, Advocate, for the respondents.
Rajesh Bindal J.
The State has approached this court through the present appeal for reduction in the compensation for the acquired land.
Briefly, the facts of the case are that the State of Haryana vide notification dated 21.3.1986 issued under Section 4 of the Land Acquisition Act, 1894 (for short, "the Act"), acquired the land situated within the revenue estate of Village Dharak Kalan, Tehsil Kharar, District Ropar, for construction of Sutlej Yamuna Link Canal. The Land Acquisition Collector assessed the fair value of the land at Rs. 62,000/- per acre for chahi, Rs. 50,000/- per acre for barani and Rs. 35,000/- per acre for gair mumkin kind of land. On reference under Section 18 of the Act, the learned court below while relying upon award of Village Majat (Ex. P-4), enhanced the compensation at Rs. 90,000/- per acre.
Learned Assistant Advocate General very fairly submitted that the issue involved in the present appeal is squarely covered by the judgment of this court in Bara Singh and others vs The Land Acquisition Collector, SYL Canal Project, Patiala and another decided on 23.12.1999, whereby the compensation as awarded by the learned Reference Court was upheld.
For the detailed reasons recorded in Bara Singh's case (supra), the appeal is dismissed.
5.12.2008 ( Rajesh Bindal) vs. Judge