Harphool Singh Brar, J. - (1.) IN pursuance of the Notification published on 20th of March, 1985 Under Section 4 of the Land Acquisition Act, 1894 (hereinafter called 'the Act') State of Punjab sought to acquire land of village Ropar Hadbast No. 44 actual measuring 22.34 acres which came out to be 23.62 acres after measurement for public purpose of construction of Sutlej Yamuna Link Canal at public expense. The Land Acquisition Collector awarded compensation vide its Award No. 129 dated 3.7.1986 as under : - Chahi Rs. 70,200/ - per acre Barani Rs. 50,000/ - per acre Banjar Kadim Rs. 45,000/ - per acre Gair Mumkin Rs. 40,000/ - per acre
(2.) BEING dis -satisfied with the adequacy of the compensation of their acquired land by the Land Acquisition Collector the claimants sought reference Under Section 18 of the Act of the Court of District Judge, Ropar. The learned District Judge, Ropar vide his impugned order dated 1.6.1988 enhanced the compensation of the acquired land as under: - Chahi Rs. 80,000/ - per acre Barani Rs. 55,000/ - per acre Banjar qadim Rs. 50,000/ - per acre Gair Mumkin Rs. 45,000/ - per acre In addition, the claimants were held entitled to payment of solatium at the rate of 30 per cent of the market value besides an additional amount at the rate of 12 per cent per annum Under Section 23(1 -A) of the Act. They were further held to be entitled to payment of interest as per Section 28 of the Act.
(3.) AGGRIEVED against the judgment of the learned District Judge, Ropar the appellants have filed an appeal Under Section 54 of the Act. This judgment of mine shall dispose of Regular Second appeals Nos. 1241, 1320, 1321, 1322, 1324 and 1340 of 1988 and Regular Second Appeals Nos. 281 and 291 of 1989 as they have been filed against the common judgment rendered by the District Judge, Ropar vide its judgment dated 1.6.1988 and also common question of law and fact are involved in these appeals.;