- (1.) The landowner is in appeal seeking enhancement of compensation for the land acquired by the Union of India.
(2.) Brief facts of the case are that vide notification issued under Section 7 of the Requisitioning and Acquisition of Immovable Property Act 1952 ( for short "the Act"), land situated in the revenue estate of village Mamoon, Tehsil Pathankot, District Gurdaspur was acquired by the Union of India for use of defence purpose. The matter having been referred to the Arbitrator in terms of provisions of the Act, the compensation was determined by it at ' 200/- per marla.
(3.) Learned counsel for the landowner submitted that the issues raised in the present appeals are squarely covered with the judgment of Hon'ble the Supreme Court passed in Civil Appeal No.9198-9202 of 2010 in case of Dilawar Singh & others etc. Vs. Union of India and others decided on 26.10.2010 whereby the appeals pertaining to the same acquisition have been decided by Hon'ble the Supreme Court and the amount of compensation has been enhanced further.;