DHAN DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Regular Second Appeal is directed against the decision rendered by Shri T.S. Cheema, District Judge, Gurdaspur, in land reference No. 53 of 1981 whereby the appellant has been awarded a sum of Rs. 30,000/-as compensation for structure over the acquired land together with solatium and interest as provided under the Land Acquisition Act.

(2.) Govt. of India required land for expansion of Pathankot Cantonment. Accordingly the whole of the revenue estate of village Jakral, Had Bast No. 385 was acquired by issuing notification under Section 4 of the Land Acquisition Act, bearing No. 8061-8JJ/PB/5375/ACQ/23437.

(3.) Dis-satisfied with the compensation awarded by the Land Acquisition Collector the appellant had filed the reference under Section 18 of the Act.