- (1.) 10 Bighas 13 Biswas of land of the owners located in village Gandhian, Tehsil Rajpura, District Patiala had been acquired for construction of SYL Canal. Compensation was claimed for the acquired land as also for waste of their unacquired land because of its severance as it had become inaccessible and could be approached only after traversing a distance of 4 kms. after crossing the bridge. The Collector in addition to the compensation on account of acquisition of land had also given compensation @ Rs.25% on account of severance of the land.
(2.) Some facts relevant for adjudication of this appeal are given hereunder in tabular form:- i. Date of Acquisition under Section 4 of the Act --- 25.02.1983 ii. Purpose of Acquisition of land Construction of SYL Canal. iii. Quantum of land acquired 10 Bighas 13 Biswas iv. Date of Award of the Land Acquisition Collector --- 08.01.1987 v. Date of Award of the Reference Court --- 10.12.1992
(3.) In this appeal, it is claimed that compensation of severance of unacquired land should have been allowed @ 50% of the market value of the land. It is further alleged that because of digging operations by SYL Canal authorities, muddy water was entering the crops in rest of the unacquired land and in rainy season such flow of muddy water was destroying the crops. Seeking enhancement from 25% of the total value of the land measuring 19 bighas 19 biswas @ Rs.15,000/- per bigha, the appellants claim 50% of the value of the land as compensation for severance of land.;