Punjab-Haryana High Court
The State Of Punjab And Another vs Dial Singh And Others on 12 March, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1044 of 1992 (O&M)
Date of decision:12.03.2013
The State of Punjab and another ...Appellants
versus
Dial Singh and others ....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. Vishal Garg, AAG, Punjab.
None for the respondents.
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K.Kannan, J. (Oral)
The appeal is at the instance of the State challenging the award already passed by the Reference Court under the provision of the Land Acquisition Act. The Court has assessed the compensation on the basis of an earlier award passed under Ex.A1 through a notification made on the same date with reference to the same village. There could not have been different awards for acquisition of properties brought under the same notification in the same locality. The order of the Reference Court was therefore perfectly justified and I see no scope for interference. The award is maintained and the appeal is dismissed.
(K.KANNAN) JUDGE 12.03.2013 sanjeev