- (1.) This order will dispose of RFA Nos. 4368 to 4370 of 2011, arising out of the same acquisition, where the learned court below has dismissed the objections filed by the land owners on account of delay as well as on merits.
(2.) Briefly, the facts are that land situated in village Aima Mangat, Tehsil Mukerian, District Hoshiarpur, was sought to be acquired by the State of Punjab for doubling the railway line between Jalandhar Cantonment to Jammu Tavi vide notification dated 6 th /9 th August 2004, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'). The Land Acquisition Collector (for short, 'the Collector') vide award dated 6.11.2006 assessed the market value of the acquired land @ Rs. 46,667/- per marla.
(3.) Aggrieved against the award of the Collector, the land owners filed objections, which were referred to Additional District Judge, Hoshiarpur, who keeping in view the material placed on record by the parties, upheld the award of the Collector.;