BACHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE notification under Section 4 of the Land Acquisition Act somewhere in the year 1981, land belonging to the claimant land owners was acquired for a public purpose.

(2.) THERE was a tube well upon the aforesaid land as well. A supplementary award was passed by the learned Land Acquisition Collector on April 29, 1987 with regard to the tube well. The aforesaid tube well was assessed at Rs. 1,434.05. The claimant land owners felt dissatisfied. They claimed reference under Section 18 of the Act. The matter was duly referred.

(3.) ON the other hand, the State of Punjab produced Upinder Singh, Junior Engineer as RW-1. The aforesaid witness also submitted estimation of the tube well and estimated the valuation as Rs. 612.50 vide report Exhibit R1/A.