- (1.) This Appeal is against a Judgment of the Punjab and Haryana High Court dated 21st March, 2001.
(2.) On 29th October, 1976 a Notification under Section 4 read with Section 17 of the Land Acquisition Act was issued. An award came to be passed on 30th September, 1977. Possession of the land was taken and the land vested in the Government on 5th June, 1980.
(3.) The Respondents filed a reference under Section 18 of the Land Acquisition Act for enhancement of the compensation. They thereafter also filed an appeal in the High Court against the Judgment of the Reference Court.;