Full Judgment Text
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PETITIONER:
STATE OF PUNJAB
Vs.
RESPONDENT:
PRITAM SINGH ETC. ETC.
DATE OF JUDGMENT30/08/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
1995 SCC Supl. (3) 540 1995 SCALE (5)194
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Having seen the details of the facts and circumstances
in these appeals we do not think that there is any substance
for interference.
A notification under s.4(1) of the Land Acquisition Act
was published acquiring 25 acres and odd for public purpose,
namely, for establishment of grain market. The Land
Acquisition Collector in his award dated February 18, 1972
awarded compensation at varying rates between Rs.40,000/- to
Rs.10,000/- per acre. On reference, the Additional District
Judge, in his award and decree dated May 3, 1976, enhanced
compensation varying between Rs.90,000/- and Rs.30,000/- per
acre. On appeal, the High Court awarded on flat rate of
Rs.70,220/- per acre. Being dissatisfied with it, these
appeals have been filed.
We have seen the judgment of the High Court.
Practically, for large extent of land enhancement made by
the Additional District Judge was reduced from Rs.90,000/-,
Rs.85,000/-, Rs.80,000/- and Rs.75,000/- per acre to
Rs.70,220/- per acre. The only question is of the lands for
which Rs.65,000/- and Rs.35,000/- were awarded, which were
enhanced to Rs.70,220/-. As to the first part, namely,
compensation of Rs.65,000/- per acre which was enhanced to
Rs.70,000/-, there is not much of difference. Though we find
there is substantial difference for the second category,
there is no material on record showing detail of lands
covered by this part of the order. So, it is difficult for
this Court to decide whethr interference with this part of
the order of the High Court is called for.
Under these circumstances, the appeals are dismissed
but without costs..1s1