Punjab-Haryana High Court
Union Of India vs Major Raghubir Singh Now Lt. Col. ... on 14 December, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
FAO No. 1235 of 1996 (O&M)
Union of India
....Appellant
Versus
Major Raghubir Singh now Lt. Col. Raghbir Singh (Retd) and others
...Respondents
CORAM : Hon'ble Mr. Justice Rajesh Bindal
Present:- Mr. S.K. Sharma, Advocate
for the Union of India.
None for the respondents.
RAJESH BINDAL J.
****
This appeal has been filed by the Union of India seeking reduction of compensation for the acquired land.
Briefly, the facts are that land situated in village Daba, Tehsil and District Ludhiana was acquired by the Government of India for defence purpose, namely Dholewal Complex. The landowners feeling dissatisfied filed petitions under the Requisitioning and Acquisition of Immovable Property Act, 1952, for determination of compensation. The learned Court below was appointed as Arbitrator, who determined the compensation payable to the landowners @ Rs. 140/- per square yard. The Union of India is in appeal against the award of the Arbitrator.
Learned counsel for the appellant fairly submitted that the issue involved in the present appeal is squarely covered by the judgment of this Court in Dr. Jagdish Parkash Vs. The Competent Authority Powers of Special Land Acquisition Collector, Jalandhar 2006(4) RCR (Civil) 711, whereby award of the Arbitrator was upheld in the appeal by the Union of India whereas some relief was granted to the landowners.
For the reasons recorded in Dr. Jagdish Parkash's case (supra), the present appeal is disposed of in the same terms.
(RAJESH BINDAL) 14.12.2009 JUDGE Reema