Punjab-Haryana High Court
Greater Mohali Area Development ... vs Gurmail Singh And Others on 3 August, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
RFA No. 571 of 2010 (O&M)
Greater Mohali Area Development Authority .... Appellant
vs
Gurmail Singh and others ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Harit Sharma, Advocate, for the appellant.
Mr. Yatinder Sharma, Deputy Advocate General, Punjab.
Rajesh Bindal J.
The Greater Mohali Area Development Authority is in appeal before this court against the award of the learned court below passed under Section 18 of the Land Acquisition Act, 1894 (for short, 'the Act') seeking reduction of compensation awardedfor the acquired land.
Briefly, the facts of the case are that the State of Punjab vide notification dated 21.2.2000 issued under Section 4 of the Act, acquired land situated in the revenue estate of Village Sohana, Tehsil and District Mohali, for development as Sectors 76 to 80 in the Urban Estate of S.A.S. Nagar, Mohali. The Land Acquisition Collector assessed the market value of the acquired land at different rates for the land situated at different places. Dissatisfied with the award of the Collector, the landowners/claimants filed objections. The learned Additional District Judge, on reference under Section 18 of the Act, enhanced the compensation @ of ` 19,85,700/- per acre, relying on judgment of this court in RFA No. 3004 of 2006 - Surjit Singh vs State of Punjab and another decided on 2.3.2009. It is this award which is impugned in the present appeal.
Learned counsel for the appellant very fairly submitted that the learned court below has assessed the compensation payable to the landowners on account of acquisition of land relying upon judgment of this court in Surjit Singh's case (supra).
As the compensation has been assessed by the learned Reference Court relying upon a judgment of this court, I do not find any merit in the present appeal, accordingly the same is dismissed.
3.8.2010 (Rajesh Bindal) vs. Judge