Punjab-Haryana High Court
Improvement Trust, Faridkot vs Inderjit Singh And Ors on 4 December, 2015
Author: Hemant Gupta
Bench: Hemant Gupta
CWP No.25306 of 2015 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.25306 of 2015 (O&M)
Date of decision: December 04, 2015.
The Improvement Trust, Faridkot
... Petitioner
v.
Inderjit Singh and others
... Respondents
1. Whether Reporters of local papers may be allowed to see the judgment ?
2. Whether to be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest? CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MRS. JUSTICE RAJ RAHUL GARG Present: Shri Anil Kumar Sharma, Advocate, for the petitioner. Hemant Gupta, J. (oral) Challenge in the present writ petition is to an award rendered by the Land Acquisition Tribunal on 1.11.2014 whereby compensation of Rs.10,60,000/- per acre in respect of land acquired for the scheme known 'Lala Lajpat Rai Nagar Improvement Trust Faridkot' has been awarded. The land acquired is 6.318 acres, equivalent to 50 kanals 11 marlas of land, situated within the municipal limits of Faridkot for residential and commercial development.
The Land Acquisition Collector awarded compensation @ Rs.10,00,000/- per acre in respect of 871 marla of land abutting the road and Rs.8,00,000/- per acre for the remaining land measuring 114 marla. The learned Tribunal, on the basis of evidence adduced before it, adopted VINOD KUMAR KADYAN 2015.12.10 11:42 I attest to the accuracy and integrity of this document Chandigarh CWP No.25306 of 2015 2 uniform rate of compensation of Rs.10,60,000/- for the entire land. The Tribunal has found that there is amusement park and cultural centre, Sandhu Marriage Palace as well as Godri Sahib Holy Shrine of Baba Sheikh Farid. Besides this, there is office of MARKFED, Baba Farid Law College and two schools in the near vicinity of the acquired land. Thus, it was found that the land has a potential of use as residential and commercial sites and thus awarded uniform rate of compensation.
Learned Tribunal has examined the entire evidence in proper perspective to return a finding that the compensation of Rs.10,60,000/- per acre is just and fair compensation. There is no error in the findings recorded, which may warrant interference in the writ jurisdiction of this Court.
Dismissed.
[ Hemant Gupta ] Judge [ Raj Rahul Garg ] December 04, 2015. Judge kadyan VINOD KUMAR KADYAN 2015.12.10 11:42 I attest to the accuracy and integrity of this document Chandigarh