Punjab-Haryana High Court
Punjab State And Another vs Radha Rani And Others on 11 November, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 5014 of 2008 (O&M)
Date of decision : 11.11.2008
Punjab State and another ... Appellants
vs
Radha Rani and others .... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. B. B. S. Teji, Assistant Advocate General, Punjab. Rajesh Bindal J.
The State is in appeal against the award of the learned court below whereby on account of acquisition of trees standing on the acquired land, compensation payable therefor has been enhanced from Rs. 3554.42 paise to Rs. 22,000/-.
Briefly, the facts are that vide notification dated 2.8.1982, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Punjab, acquired land in the revenue estate of Village Siri Pandian, Tehsil Dasuya, District Hoshiarpur. The Land Acquisition Collector vide award dated 30.8.1983 assessed the value of the acquired land. However, the award in respect of the trees was given on 2.8.1988. Dissatisfied with the award of the Land Acquisition Collector, the landowners/claimants filed objections. On reference under Section 18 of the Act, the learned court below vide award dated 15.3.2008, enhanced the compensation for the acquisition of trees from Rs. 3554-42 to Rs. 22,000/-, as it was found that 27 Mango, 2 Peech, 4 Galgal and 5 Mulbery trees, besides non-fruit bearing trees were found to be standing on the land, when acquired.
For the detailed reasons recorded in R. F. A. No. 5013 of 2008
- Punjab State and another vs Shamsher Singh and others, vide separate order of even date, the present appeal is dismissed.
11.11.2008 ( Rajesh Bindal) vs. Judge