Punjab-Haryana High Court
State Of Punjab & Another vs Bant Singh on 13 August, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
RFA No.1408 of 1994
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1408 of 1994 (O&M)
Date of decision: 13.8.2015
The State of Punjab and another
..... Appellants
Versus
Bant Singh
......Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Nilesh Bhardwaj, Deputy Advocate General, Punjab.
None for the landowner.
RAJESH BINDAL, J This order will dispose of three appeals bearing RFA Nos.1408, 1411 and 1412 of 1994, as common questions of law and facts are involved therein. The facts have been taken from RFA No.1408 of 1994.
The State is in appeal against the award of the learned court below, whereby compensation for the acquired land has been granted to the landowner.
Brief facts of the case are that the State of Punjab vide notification dated 2.6.1987, issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') sought to acquire land situated within the revenue estate of village Daggo Romana, Tehsil and District Faridkot, for construction of Daggo Romana Link Drain. Notification under Section 6 of the Act was issued on 19.5.1988. The Land Acquisition Collector (for short, 'the Collector') vide his award dated 14.9.1989 awarded ` 7,826/- per acre for Nehri land; ` 7,500/- per acre for Barani land and ` 6,000/- per acre for Gair Mumkin kind of land. Dissatisfied with the award of the Collector, the claimant filed objections which were referred to the learned Court below for SHARMILA consideration, who keeping in view the material placed on record by the 2015.08.19 17:43 I attest to the accuracy and authenticity of this document.
Chandigarh RFA No.1408 of 1994 -2-parties, awarded ` 25,000/- per acre for Nehri land. It is this award which is impugned in the present set of appeals.
A perusal of the paper book shows that the amount involved is merely ` 9,767.70 in RFA No. 1408 of 1994, ` 8,930.50 in RFA No.1411 of 1994 and ` 3,648.95 in RFA No. 1412 of 1994. The acquisition having taken place about 28 years back and the amount of compensation having already been paid to the landowners, I do not find any reason to interfere with the impugned award at this stage.
Accordingly, the appeals are dismissed.
(RAJESH BINDAL) JUDGE 13.8.2015 sharmila SHARMILA 2015.08.19 17:43 I attest to the accuracy and authenticity of this document.
Chandigarh