GURBAX KAUR Vs. SPECIAL LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the learned Single Judge dated 18.12.1984 in Regular First Appeal No. 820 of 1984 vide which the amount of compensation payable to the appellant has been reduced from Rs. 40,000/- and Rs. 50,000/- per acre to Rs. 16,500/- per acre.

(2.) THE facts necessary for deciding the issue raised by the appellant are that vide notification dated 22.7.1977 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the Government of Punjab acquired 5767 kanals and 4 marlas of land which included the land of the appellant, situated in village Hamidpur, Tehsil and District Amritsar. The Special Land Acquisition Officer determined the market value of the land in the following manner :-

(3.) THE land owners as well as the Union of India filed appeals against the award of the Additional District Judge, Amritsar and by the impugned judgment, the learned Single Judge reduced the compensation payable to the land owners by directing that they shall be entitled to compensation at a flat rate of Rs. 16,500/- per acre.