Punjab-Haryana High Court
The State Of Punjab And Another vs Dharmo Devi And Others on 4 February, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1271 of 1993 (O&M)
Date of decision:04.02.2013
The State of Punjab and another ...Appellants
versus
Dharmo Devi and others ....Respondents
II. RFA No.1323 of 1993 (O&M)
Dharam Devi and others ...Appellants
versus
State of Punjab and others ....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. Vishal Garg, AAG, Punjab.
None for others.
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K.Kannan, J. (Oral)
The learned counsel for the State contends that there has been already an adjudication rendered by this Court in relation to the property acquired under the same notification issued on the same date in respect of the same village. In RFA No.2555 of 1991, dated 23.01.2013, this Court has enhanced compensation from ` 2,120/- per acre for the lowest category to ` 10,000/- per acre for all types RFA No.1271 of 1993 (O&M) -2- of properties. Having regard to the enhancement already made, a plea by the State for further reduction of compensation shall not become possible. The appeal by the State in RFA No.1271 of 1993 is dismissed and the appeal by the claimants for enhancement of compensation in RFA No.1323 of 1993 is allowed determining compensation at a uniform rate for all categories of land at ` 10,000/- per acre with all statutory benefits.
(K.KANNAN) JUDGE 04.02.2013 sanjeev