Dr. Bharat Bhushan Parsoon, J. - (1.) THIS Regular First Appeal by the State of Punjab is directed against Award dated 2.6.1992 of the Court of the Additional District Judge, Ropar (for short, the reference Court) whereby compensation for land acquired by the appellant -State had been enhanced over and above the Award of Land Acquisition Collector.
(2.) FACTS necessary for adjudication of this appeal where appellant -State has sought reversal of the impugned Award praying for restoration of the Award of the Collector, are as under: - The main plea of the landowners before the reference Court was regarding severance of their land which remained with them after acquisition of their land. Out of 239 Kanals 8 Marlas of their land in village Doomchheri, 36 Kanals 1 Marla land was acquired whereafter the remaining land had fallen in two parts viz. 42 Kanals 19 Marlas which had been left towards village abadi, whereas 160 Kanals 8 Marlas was left across the canal. The main award for acquisition of the land was announced on 28.6.1986 whereas supplementary award regarding severance of the compact holding was announced by the Collector on 29.7.1987. The landowners had raised their grievances that compensation regarding severance was highly inadequate. It was claimed that only 25% of the value of the land was awarded as compensation and that also was subject to a maximum of 5 acres. They had claimed enhanced compensation @ 75% over and above the total market value of the whole land.
(3.) LAND of the claimants -respondents which was acquired was chahi in kind and its compensation was awarded @ Rs. 72,500/ - per acre.;