Bharat Bhushan Parsoon, J. - (1.) TWO appeals referred to earlier in the title are from the State of Punjab. Cross -objections by the landowners and their legal heirs are in one of these appeals i.e. in RFA No. 2977 of 1992.
(2.) LAND for the construction of Pamour distributary was acquired by the appellant -State pursuant to notification dated 12.3.1987 under the Land Acquisition Act, 1894 (hereinafter mentioned as the Act). It was of village Sottal. Land of the respondents in both these appeals had also been acquired. As per Award dated 30.7.1987, the Land Acquisition Collector (for short, the Collector) had awarded compensation of the acquired land, at the following rates: Aggrieved with this Award and claiming that the Collector did not take into consideration the potential value of the land particularly when the same abuts the Kharar -Sirhind road, compensation was claimed @ Rs. 2 lacs per acre. In addition, compensation for mango trees, poplar trees and Kikar trees was also sought.
(3.) THESE applications moved by the claimants were taken up under Section 18 of the Act for adjudication as references under the Act, wherein the respondent -State had asserted that fair and suitable compensation had been awarded, disclosing further that the Award relating to trees and structure had been announced separately by the Collector.;