JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of four connected Civil Revisions Nos. 1227, 1229, 1230 and 1231 of 1970. It is agreed that the decision in Civil Revision No. 1229 will govern the others as well. I will, therefore, refer to the facts of that revision petition.

(2.) JASWANT Singh owned agricultural land measuring 3 Kanals 15 Marlas in village Majitha, District Amritsar. This land was acquired by the Punjab Government in April 1969. The Land Acquisition Collector assessed the compensation payable to the landowner. Since he was aggrieved by the rate of compensation, he made an application under Section 18 of the Land Acquisition Act for a reference to the Civil Court.

(3.) THIS application was rejected by the Land Acquisition Collector by means of the impugned order, which reads: