- (1.) By filing the present appeal, the landowners are seeking enhancement of compensation for the acquired land. Along with the appeal, an application seeking condonation of delay of 460 days in filing the appeal has also been filed.
(2.) Briefly the facts are that vide notification dated 17.7.1997, published on 17.8.1997, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') State of Punjab sought to acquire land situated in villages namely Anandpur Sahib, Mataur, Lodhipur, Tehsil Anandpur Sahib, District Rupnagar, for setting up of new Urban Area. The Land Acquisition Collector (for short, 'the Collector') vide award dated 5.2.1998 determined the market value of the acquired land at the following rates:- JUDGEMENT_421_LAWS(P&H)5_20121.html
(3.) Dissatisfied with the award of the Collector, the land owners filed objections. On reference under Section 18 of the Act, the learned court below assessed the market value of the acquired land @ Rs. 12,100/- per marla. It is this award which is impugned by the landowners in the present appeal. Along with the appeal, an application seeking condonation of delay of 460 days in filing the appeal has also been filed.;