- (1.)DELAY condoned in filing Appeals/Special leave petitions and in application(s) for substitution, if any. Application(s) for substitution is/are allowed, if any.
(2.)THESE appeals are directed against the common judgment and order passed by the High Court of Punjab and Haryana in Regular First Appeal No. 1824 of 2006, dated 01.10.2010, whereby and whereunder, the High Court while modifying the order passed by the Reference Court has enhanced the compensation awarded by the Reference Court.
(3.)FOR disposal of these appeals, we would only notice the facts in Civil Appeal No. 5598 of 2011.
Brief facts of the case: The acquiring authority had issued Notification No. LAC(G) -97/455 under Section 4 of the Land Acquisition Act, 1894 (for short "the Act") to acquire certain extent of lands in villages Kanhai, Wazirabad, Chakerpur and Sikanderpur for the public purpose viz. development and utilization of land for residential, commercial, institutional and open -space area. After due consideration of the objections filed by the land -losers under Section 5 -A of the Act, the acquiring authority had recommended issuance of a notification under Section 6 of the Act to the State Government. Accordingly, the State Government had issued Notification No. LAC(G) -NTLA -98/498, declaring that the said land would be acquired for the notified public purpose.