Uday Umesh Lalit, J. - (1.) Delay condoned in SLP(C)....D.No.6472/2018.
(2.) Leave granted.
(3.) In the present cases, three notifications were issued on 18.6.1993, 25.6.1993 and 2.7.993 under Section 36 of the Punjab Town Improvement Act, 1922 (hereinafter referred to as "the Act"), covering an extent of land admeasuring 24 acres 6 Kanals and 11 marlas. Thereafter, by notification dated 28.4.1994, a scheme under Section 42 of the Act, known as Transport Nagar Scheme, Rupnagar, was sanctioned. The Award was declared on 18.4.1996 and Land Acquisition Collector, Rupnagar, awarded compensation at the following rates for different categories of land : "Chahi Land : Rs.2,01,984/- per acre Barani Land : Rs.1,00,992/- per acre Gair Mumkin Land : Rs.1,39,200/- per acre";