AVTAR SINGH & ANR. Vs. STATE OF PUNJAB COLLECTOR & ANR.
LAWS(SC)-2017-11-155
SUPREME COURT OF INDIA
Decided on November 08,2017

Avtar Singh And Anr. Appellant
VERSUS
State Of Punjab Collector And Anr. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) These appeals have been preferred by the land owners for enhancement of compensation; aggrieved by the judgment and order passed by the High Court.
(3.) The land acquisition has been made in two villages, namely, Machhi Joan and Alladad Chak, Tehsil Sultanpur, Lodhi, Distt.Kapurthala, Punjab. In all 67 acres of land had been acquired in a single block. Notification under Section 4 of the Land Acquisition Act, 1894 had been issued on 11.08.2000 and the Land Acquisition Collector determined the compensation by award dated 05.12.2001 Rs. 6,00,000/- per acre of land upto 7 karam depth of main road in village Alladad Chak Sultanpur Lodhi Chowdhrian and Rs. 5,00,000/- per acre upto 7 karam depth on link road to village Machhi Joan and Rs. 4,50,000/- for the remaining land.;


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