- (1.) The landowners are in the appeal against the award of the learned court below seeking enhancement of compensation for the acquired land.
(2.) Briefly, the facts are that vide notification dated 6.8.1986 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Punjab sought to acquire land situated within the revenue estate of village Maili, District Hoshiarpur, for construction of Maili Dam.
(3.) The Land Acquisition Collector (for short, 'the Collector') assessed the market value @ Rs. 8,000/- per acre for banjar kadim, Rs. 15,000/- per acre for barani and Rs. 5,000/- per acre for gair mumkin khad pahar kinds of land. Dissatisfied with the award of the Collector, the landowners filed objections. On reference, the learned court below vide award dated 11.6.1990, while granting compensation on account of severance did not award statutory benefits thereon. It is this award which is impugned in the present appeal by the landowners.;