- (1.) THE controversy here is with regard to the acquisition of 35. 20 acres of land for what came to be known as the Development Scheme for Dharampura Basti at Batala. After the approval and sanction of the scheme, made in this behalf, by the State Government, the notification under Section 42 of the Punjab Town Improvement Act, 1922 was issued on September 18, 1985
(2.) FOR the purposes of assessing and awarding compensation for the land acquired, the Land Acquisition Collector, divided the acquired land into five blocks. These being :- "block 'a'. . . Touching the circular road Charampura Road and Jullundur Road a strip of land upto a depth of 10 karms i e 55 feet. Block 'b'. . . Touching the kacba Rast from Jullundur road along side the scheme upto Khasra No. 1724 a strip of land upto a depth of 10 karms i. e. 55 feet. Block 'c'. . . Area falls on higher level in the scheme area. Block 'd'. . . Low lying area touching kacha rast from Kapuri Gate upto Khasra No. 1704. Block 'e'. . . Falls in totally low lying area. "
(3.) THE Land Acquisition Collector worked out the compensation payable to the land owners at the rate of Rs. 130/- per marla for level land and Rs. 115/- per Maria for low lying land On this, there was a 25% enhancement in the case of land falling in Block 'a', 10% in Block 'b' and 12|% in Block 'd On this basis, compensation payable for land in Block 'a' was at the rate of Rs. 162 50 P, Block 'b' Rs. 145/- and Block D' Rs. 129. 37 P. per marla respectively.;