Punjab-Haryana High Court
Ravinder Singh vs Union Territory Chandigarh on 7 January, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
R. F. A No. 2417 of 2001 -1-
In the High Court of Punjab & Haryana at Chandigarh
Date of decision :07.01.2010
1. RFA No. 2417 of 2001 (O&M)
Ravinder Singh ... Appellant
vs
Union Territory Chandigarh .... Respondent
2. RFA No. 2774 of 2001 (O&M) Sawaran Singh ... Appellant vs Union Territory Chandigarh .... Respondent
3. RFA No. 2775 of 2001 (O&M) Gulzar Singh ... Appellant vs Union Territory Chandigarh .... Respondent
4. RFA No. 3007 of 2001 (O&M) Kulwinder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 5. RFA No. 3017 of 2001 (O&M) Avtar Singh (deceased) through LRs ... Appellant vs Union Territory Chandigarh .... Respondent 6. RFA No. 3018 of 2001 (O&M) Surinder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 7. RFA No. 3019 of 2001 (O&M) Labh Singh ... Appellant vs Union Territory Chandigarh .... Respondent 8. RFA No. 3020 of 2001 (O&M) Gurdev Singh and others ... Appellants vs Union Territory Chandigarh .... Respondent R. F. A No. 2417 of 2001 -2- 9. RFA No. 3021 of 2001 (O&M) Bhupinder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 10. RFA No. 3022 of 2001 (O&M) Gurdev Singh ... Appellant vs Union Territory Chandigarh .... Respondent 11. RFA No. 3023 of 2001 (O&M) Mohan Singh ... Appellant vs Union Territory Chandigarh .... Respondent 12. RFA No. 3024 of 2001 (O&M) Gurminder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 13. RFA No. 3025 of 2001 (O&M) Mann Singh ... Appellant vs Union Territory Chandigarh .... Respondent 14. RFA No. 3178 of 2001 (O&M) Jagpal Singh ... Appellant vs Union Territory Chandigarh .... Respondent 15. RFA No. 3179 of 2001 (O&M) Narata Singh ... Appellant vs Union Territory Chandigarh .... Respondent 16. RFA No. 3180 of 2001 (O&M) Surinder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 17. RFA No. 3181 of 2001 (O&M) Nirmal Singh ... Appellant vs Union Territory Chandigarh .... Respondent R. F. A No. 2417 of 2001 -3- 18. RFA No. 3182 of 2001 (O&M) Varinder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 19. RFA No. 3200 of 2001 (O&M) Joginder Pal and others ... Appellants vs Union Territory Chandigarh .... Respondent 20. RFA No. 3201 of 2001 (O&M) Smt. Chander Mohni and another ... Appellants vs Union Territory Chandigarh .... Respondent 21. RFA No. 3202 of 2001 (O&M) Smt. Chander Mohni and others ... Appellants vs Union Territory Chandigarh .... Respondent 22. RFA No. 3203 of 2001 (O&M) Joginder Pal ... Appellant vs Union Territory Chandigarh .... Respondent 23. RFA No. 3371 of 2001 (O&M) Narata Singh ... Appellant vs Union Territory Chandigarh .... Respondent 24. RFA No. 3499 of 2001 (O&M) Joginder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 25. RFA No. 3546 of 2001 (O&M) Gurmukh Singh ... Appellant vs Union Territory Chandigarh .... Respondent 26. RFA No. 3547 of 2001 (O&M) Nirmal Kaur ... Appellant vs Union Territory Chandigarh .... Respondent R. F. A No. 2417 of 2001 -4- 27. RFA No. 3548 of 2001 (O&M) Ranjit Kaur ... Appellant vs Union Territory Chandigarh .... Respondent 28. RFA No. 3549 of 2001 (O&M) Mehar Kaur ... Appellant vs Union Territory Chandigarh .... Respondent 29. RFA No. 3550 of 2001 (O&M) Gurmail Kaur ... Appellant vs Union Territory Chandigarh .... Respondent 30. RFA No. 3551 of 2001 (O&M) Balwinder Kaur ... Appellant vs Union Territory Chandigarh .... Respondent 31. RFA No. 3552 of 2001 (O&M) Paramjit Kaur ... Appellant vs Union Territory Chandigarh .... Respondent 32. RFA No. 3936 of 2001 (O&M) Gurmeet Singh ... Appellant vs Union Territory Chandigarh .... Respondent 33. RFA No. 3937 of 2001 (O&M) Devinder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 34. RFA No. 4008 of 2001 (O&M) Gurdev Singh ... Appellant vs Union Territory Chandigarh .... Respondent 35. RFA No. 4253 of 2001 (O&M) Balbir Singh ... Appellant vs Union Territory Chandigarh .... Respondent R. F. A No. 2417 of 2001 -5- 36. RFA No. 4254 of 2001 (O&M) Nachittar Singh ... Appellant vs Union Territory Chandigarh .... Respondent 37. RFA No. 4322 of 2001 (O&M) Sukhdev Singh ... Appellant vs Union Territory Chandigarh .... Respondent 38. RFA No. 4442 of 2001 (O&M) Gurmeet Kaur ... Appellant vs Union Territory Chandigarh .... Respondent 39. RFA No. 4689 of 2001 (O&M) Rajinder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 40. RFA No. 4767 of 2001 (O&M) Gurmeet Singh ... Appellant vs Union Territory Chandigarh .... Respondent 41. RFA No. 4768 of 2001 (O&M) Gurjit Singh ... Appellant vs Union Territory Chandigarh .... Respondent 42. RFA No. 4769 of 2001 (O&M) Nirmal Singh and others ... Appellants vs Union Territory Chandigarh .... Respondent 43. RFA No. 5169 of 2001 (O&M) Gurinder Singh and others ... Appellants vs Union Territory Chandigarh .... Respondent 44. RFA No. 5238 of 2001 (O&M) Naib Kaur ... Appellant vs Union Territory Chandigarh .... Respondent R. F. A No. 2417 of 2001 -6- 45. RFA No. 5239 of 2001 (O&M) Kuldip Singh ... Appellant vs Union Territory Chandigarh .... Respondent 46. RFA No. 5519 of 2001 (O&M) Narata Singh ... Appellant vs Union Territory Chandigarh .... Respondent 47. RFA No. 5520 of 2001 (O&M) Mohinder Singh ... Appellant vs Union Territory Chandigarh .... Respondent 48. RFA No. 5521 of 2001 (O&M) Balbir Singh ... Appellant vs Union Territory Chandigarh .... Respondent 49. RFA No. 5522 of 2001 (O&M) Arvinder ... Appellant vs Union Territory Chandigarh .... Respondent 50. RFA No. 5544 of 2001 (O&M) Avtar Singh (deceased) through LRs and others ... Appellants vs Union Territory Chandigarh .... Respondent 51. RFA No. 5545 of 2001 (O&M) Gurdev Singh ... Appellant vs Union Territory Chandigarh .... Respondent 52. RFA No. 5546 of 2001 (O&M) Jagpal Singh ... Appellant vs Union Territory Chandigarh .... Respondent 53. RFA No. 5547 of 2001 (O&M) Labh Singh ... Appellant vs Union Territory Chandigarh .... Respondent R. F. A No. 2417 of 2001 -7- 54. RFA No. 5548 of 2001 (O&M) Manjit Singh ... Appellant vs Union Territory Chandigarh .... Respondent 55. RFA No. 553 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurmeet Kaur .... Respondent 56. RFA No. 554 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Pal Kaur .... Respondent 57. RFA No. 555 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Swaran Singh .... Respondent 58. RFA No. 556 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Surinder Singh .... Respondent 59. RFA No. 557 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Balwinder Kaur .... Respondent 60. RFA No. 558 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurdev Singh and others .... Respondents 61. RFA No. 559 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Jagpal Singh .... Respondent 62. RFA No. 560 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Kuldip Singh and others .... Respondents R. F. A No. 2417 of 2001 -8- 63. RFA No. 561 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurmeet Singh .... Respondent 64. RFA No. 562 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Labh Singh .... Respondent 65. RFA No. 563 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurinder Singh and others .... Respondents 66. RFA No. 564 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Balbir Singh .... Respondent 67. RFA No. 565 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurdev Singh .... Respondent 68. RFA No. 566 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Sunder Dass and others .... Respondents 69. RFA No. 567 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Jiwan Dass and another .... Respondents 70. RFA No. 568 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurmukh Singh .... Respondent 71. RFA No. 569 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurmail Kaur .... Respondent R. F. A No. 2417 of 2001 -9- 72. RFA No. 570 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Nirmal Singh .... Respondent 73. RFA No. 571 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Joginder Singh .... Respondent 74. RFA No. 572 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Nirmal Kaur .... Respondent 75. RFA No. 573 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Narata Singh .... Respondent 76. RFA No. 574 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Bhupinder Singh .... Respondent 77. RFA No. 575 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Paramjit Kaur .... Respondent 78. RFA No. 576 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Sunder Dass .... Respondent 79. RFA No. 577 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Narrata Singh .... Respondent 80. RFA No. 579 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Varinder Singh and others .... Respondents R. F. A No. 2417 of 2001 -10- 81. RFA No. 580 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurmeet Singh .... Respondent 82. RFA No. 581 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Shamlat Deh Village Kajheri .... Respondent 83. RFA No. 582 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Ujjagar Singh .... Respondent 84. RFA No. 583 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Sukhdev Singh .... Respondent 85. RFA No. 584 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurcharan Singh and others .... Respondents 86. RFA No. 585 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurcharan Singh .... Respondent 87. RFA No. 586 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Varinder Singh .... Respondent 88. RFA No. 587 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurjit Singh .... Respondent 89. RFA No. 588 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Bachan Kaur .... Respondent R. F. A No. 2417 of 2001 -11- 90. RFA No. 589 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Sukhbir Kaur and others .... Respondents 91. RFA No. 590 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Joginder Paul .... Respondent 92. RFA No. 591 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Ranjit Kaur .... Respondent 93. RFA No. 592 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Mohan Singh .... Respondent 94. RFA No. 593 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Major Lal Singh .... Respondent 95. RFA No. 594 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Devinder Pal Singh .... Respondent 96. RFA No. 595 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Rajinder Singh .... Respondent 97. RFA No. 596 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Sukhbir Kaur and another .... Respondents 98. RFA No. 597 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Kulwinder Singh .... Respondent R. F. A No. 2417 of 2001 -12- 99. RFA No. 598 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Ravinder Singh .... Respondent 100. RFA No. 599 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Sukhdev Singh and others .... Respondents 101. RFA No. 600 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Dalip Kaur .... Respondent 102. RFA No. 601 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Guljar Singh .... Respondent 103. RFA No. 602 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Surinder Singh .... Respondent 104. RFA No. 603 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurdev Singh .... Respondent 105. RFA No. 604 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Daljit Kaur .... Respondent 106. RFA No. 605 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Nacchatar Singh .... Respondent 107. RFA No. 606 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Devinder Singh .... Respondent R. F. A No. 2417 of 2001 -13- 108. RFA No. 607 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Mann Singh .... Respondent 109. RFA No. 608 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Gurminder Singh .... Respondent 110. RFA No. 609 of 2002 (O&M) Union Territory Chandigarh ... Appellant vs Avtar Singh .... Respondent 111. RFA No. 806 of 2002 (O&M) Varinder Singh and others ... Appellants vs Union Territory Chandigarh .... Respondent 112. RFA No. 1557 of 2002 (O&M) Shamlat Deh Makbuja Civil Panchayat Deh Village Kajheri ... Appellant vs Union Territory Chandigarh .... Respondent 113. RFA No. 1984 of 2002 (O&M) Devinder Pal Singh ... Appellant vs Union Territory Chandigarh .... Respondent 114. RFA No. 1985 of 2002 (O&M) Smt. Sukhbir Kaur ... Appellant vs Union Territory Chandigarh .... Respondent 115. RFA No. 1986 of 2002 (O&M) Daljit Kaur ... Appellant vs Union Territory Chandigarh .... Respondent 116. RFA No. 4068 of 2002 (O&M) Sukhdev Singh and another ... Appellants vs Union Territory Chandigarh .... Respondent R. F. A No. 2417 of 2001 -14- 117. RFA No. 204 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Narata Singh .... Respondent 118. RFA No. 205 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Ujjagar Singh .... Respondent 119. RFA No. 206 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Balbir Singh and another .... Respondents 120. RFA No. 207 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Avtar Singh and others .... Respondents 121. RFA No. 208 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Kuldip Singh .... Respondent 122. RFA No. 209 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Smt. Pal Kaur .... Respondent 123. RFA No. 210 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Gurdev Singh .... Respondent 124. RFA No. 211 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Labh Singh .... Respondent 125. RFA No. 212 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Shamlat Deh Makbuja Civil Panchayat Deh .... Respondent R. F. A No. 2417 of 2001 -15- 126. RFA No. 213 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Bant Kaur and others .... Respondents 127. RFA No. 214 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Dial Kaur .... Respondent 128. RFA No. 215 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Mohinder Singh .... Respondent 129. RFA No. 216 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Balbir Singh and another .... Respondents 130. RFA No. 217 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Shadi Ram and others .... Respondents 131. RFA No. 218 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Varinder Singh .... Respondent 132. RFA No. 219 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Naib Kaur .... Respondent 133. RFA No. 220 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Jagpal Singh .... Respondent 134. RFA No. 221 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Arvinder .... Respondent R. F. A No. 2417 of 2001 -16- 135. RFA No. 222 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Manjit Singh .... Respondent 136. RFA No. 1727 of 2003 (O&M) Union Territory Chandigarh ... Appellant vs Mehar Kaur .... Respondent 137. RFA No. 2330 of 2004 (O&M) Union Territory Chandigarh ... Appellant vs Major Surinder Singh and another .... Respondents Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. P. C. Dhiman, Advocate, for the landowners.
Mrs. Lisa Gill, Ms. Alka Chatrath, and Mr. Deepak Sharma, Advocates, for Union Territory, Chandigarh.
Rajesh Bindal J.
This order shall dispose of the above mentioned appeals, as the same arise out of a common acquisition.
The Union Territory has approached this court for reduction in the compensation, whereas the landowners have approached for enhancement of compensation of the acquired land.
Briefly, the facts are that land measuring 33.14 acres, situated in Village Kajheri, U.T., Chandigarh was acquired by the Chandigarh Administration vide notification dated 13.1.1995 issued under Section 4 of the Land Acquisition Act, 1894 (for short, `the Act') for the rehabilitation of the colony near Kahjeri village. The same was followed by notification dated 9.3.1995, issued under Section 6 of the Act. The Land Acquisition Collector (for short, `the Collector') vide award No. 501 dated 22.1.1996 determined market value of the land at Rs. 3,57,300/- per acre. Aggrieved against the same, the land owners filed objections which were referred to the learned Additional District Judge, Chandigarh, who R. F. A No. 2417 of 2001 -17- keeping in view the material placed on record by the parties, assessed the market value of the acquired land @ Rs. 7,45,360/- per acre vide award dated 17.2.2001. Besides other benefits, the learned court below also awarded 15% enhancement in the compensation to the claimants regarding existing on their respective lands.
Vide another notification of the same date i.e. 13.1.1995, issued under Section 4 of the Act, land measuring 6.69 acres, situated in same Village Kajheri, U.T., Chandigarh was acquired for construction of approach road from Junction of Sectors 58-59, Chandigarh. The Collector vide award No. 496 dated 8.5.1996 assessed the market value of the acquired land at Rs. 3,57,300/- per acre. Aggrieved against the award, the land owners filed objections which were referred to the learned Additional District Judge, Chandigarh, who keeping in view the material placed on record by the parties, assessed the market value of the acquired land @ Rs. 7,45,360/- per acre vide award dated 22.8.2001.
Learned counsel for the landowners submitted that the learned court below has not assessed the fair value of the acquired land on the basis of evidence led by the landowners. It was submitted that the land of Village Kajheri was earlier acquired vide notification dated 22.5.1992 for development of third phase of Chandigarh and this court in RFA No. 696 of 1998 Joginder Singh vs Union Territory, Chandigarh decided on 29.11.2006, determined the value of the land at Rs. 10,12,000/- per acre. In RFA No. 97 of 2001 Gurdev Singh (deceased) through LRs and another vs Union Territory, Chandigarh decided on 20.4.2009, for the land acquired vide notification dated 5.1.1996, this court assessed the compensation at Rs. 15,21,312/- per acre while granting increase @ 12% per annum on the value of the land acquired vide notification dated 22.5.1992. In the present case, the land was acquired vide notification dated 13.1.1995. He further submitted that as the land has great potential for being utilized for residential and commercial purposes, the landowners are entitled to further increase in the value of the acquired land considering the time gap in the notifications. It was also submitted that enhancement of 15% regarding superstructures standing on the acquired land is on lower side as this court in RFA No. 579 of 2006 Smt. Akko Devi and others vs Union Territory, Chandigarh and another decided on 1.10.2008, awarded 25% increase to the landowners on the value assessed at PWD rates.
No other argument was raised. On the other hand, learned counsel for the Union Territory submitted that the learned court below has granted much more compensation to the landowners. It was submitted that the learned court below increased the value of the land without any basis, which deserves reduction. Learned counsels appearing R. F. A No. 2417 of 2001 -18- for the Union Territory, Chandigarh, however, could not dispute the factum of determination of compensation by this court for the land acquired vide two notifications earlier and later in time in Joginder Singh and Gurdev Singh 's cases (supra). The land in question form part of the revenue estate of same village, is also not in dispute. No other point was raised.
Heard learned counsel for the parties and perused the record. It is admitted by the learned counsel for the parties that for the acquisition carried out in the same village vide notification dated 22.5.1992, this court in Joginder Singh's case (supra), assessed the value @ Rs. 10,12,000/- per acre. And for the acquisition carried out in the same village later vide notification dated 5.1.1996, the value was assessed @ Rs. 15,21,312/- per acre granting an increase of 12% per annum on the value assessed earlier in Gurdev Singh's case (supra). The acquisition in the present case was carried out vide notification dated 13.1.1995 i.e. after two years and seven months of acquisition considered by this court in Joginder Singh's case (supra). In my opinion, for the intervening period, the landowners are entitled to further increase in the market value of the acquired land for the reason that value of the property in Chandigarh had increased considerably during the intervening period. Increase @ 12% per annum is considered reasonable as has been granted in the cases referred to above, where the value was determined pertaining to the acquisition of land for third phase of Chandigarh. The time gap between the notifications considered by this court in Joginder Singh's case (supra) and the present one, being 2 years and 7 months, adding 31% thereon, the value of the acquired land would come out to Rs. 13,25,720/-, which is rounded off to Rs. 13,25,700/- per acre. The land owners shall also be entitled to all statutory benefits available thereon under the Act.
As far as compensation on account of valuation of superstructure standing on the land is concerned, considering the principle, which is being consistently followed by this court in similar cases i.e. RFA No. 894 of 1976 Hans Raj and others vs Chandigarh Administration, decided on 8.4.1980; RFA No. 2608 of 1980 Dharam Vir and others vs Union of India decided on 18.8.1981; RFA No. 2560 of 1987 Hazura Singh vs Union of India decided on 25.2.2004; RFA No. 2340 of 1998 Suraj Bhan and others vs Union Territory, Chandigarh decided on 24.9.2008; Jai Kaur vs State of Punjab and another 1992 LACC 501 and Union of India vs Pal Singh and another (1994-3) PLR 569, it is directed that the landowners shall be entitled to compensation on account of acquisition of superstructure standing on the acquired land by granting them increase @ 25% on the value as assessed at PWD rates. The landowners shall also be entitled to all statutory benefits thereon.
R. F. A No. 2417 of 2001 -19-The impugned award of the court below is modified to the extent mentioned above and the appeals are disposed of accordingly.
7.1.2010 ( Rajesh Bindal) vs. Judge