Punjab-Haryana High Court
Punjab Small Industries And Export ... vs Jagjit Singh And Others on 20 January, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 471 of 2009 (O&M)
Punjab Small Industries and Export Corporation Limited ... Appellant
vs
Jagjit Singh and others .... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Pardip Bhandari, Advocate, for PSIEC.
Mr. Satinder Khanna, Advocate, for the landowners.
Mr. Palvinder Singh, Senior Deputy Advocate General, Punjab.
Rajesh Bindal J.
The Punjab Small Industries and Export Corporation Limited has filed the present appeal seeking reduction in the compensation.
Briefly, the facts are that vide notification dated 7.5.1991, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Punjab acquired land in Village Mundian Kalan, Tehsil and District Ludhiana, for Industrial Focal Point, Ludhiana. The Land Acquisition Collector assessed different amount of compensation for different kinds of land. Dissatisfied with the award of the Collector, the landowners/claimants filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land at Rs. 4,50,000/- per acre.
Learned counsel for the parties are agreed that the issue involved in the present case is squarely covered by the judgment of this court in RFA No. 4060 of 2008 Atma Singh and others vs The Land Acquisition Collector Industries Department, Punjab Chandigarh and others decided on 5.5.2009 following an earlier judgment in RFA No. 1881 of 2000 - Labh Singh (dead) through his LRs Major Singh and another vs The Collector, Land Acquisition and another, decided on 25.8.2008.
Accordingly, the present appeal is disposed of in the same terms.
20.1.2010 ( Rajesh Bindal) vs. Judge