Punjab-Haryana High Court
State Of Punjab Through The Collector ... vs Joginder Singh (Deceased) Son Of Jati on 25 July, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.2135 of 1992(O&M)
Date of Decision: 25.07.2012
State of Punjab through the Collector Land Acquisition
Collector Industries Department, Punjab, Chandigarh.
... Appellant
Versus
Joginder Singh (deceased) son of Jati, resident of Village
Kumbra, Tehsil Khara through his LRs, Distt. Ropar and
others.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Ram Lal Gupta, Addl. AG, Punjab,
for the appellant.
None for the respondents.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
1. The appeal is by the State challenging the compensation assessed as on the higher side. I will have no reason to accommodate the appellant's plea in view of the fact that the determination of compensation by the reference Court has been made on the basis of an award passed by the High Court in relation to a property of the same village and in adjoining villages of lands which were said to be of the same quality.
2. The award is confirmed and the appeal is dismissed.
25th July, 2012 ( K. KANNAN ) rajan JUDGE