S.N. Aggarwal, J. - (1.) R.F.A Nos. 277 of 1984 and R.F.A No. 278 of 1984 along with cross objections are being disposed or by this judgment as common questions of law and facts are involved in both these appeals. The Government of Punjab issued notification dated 16.1.1980 with a corrigendum dated 16.3.1980 under the Land Acquisition Act, 1984 (hereinafter referred to as the 'Act') and acquired the land measuring 2 kanals 17 marlas bearing Khasra Nos. 8/1 (1-10) and 1)/ 1 (1-7) situated in Village Naloian, District Hoshiarpur for the purposes of Water Supply Scheme by the Punjab Water Supply and Sewerage Board. Half of the land belonged to Sh. Satya Narain (appellant in RFA No. 277 of 1984) and the remaining land was owned by Sh. Vishwa Nath and Others (appellants in RFA No. 278 of 1984). The award under Section 23 of the said Act was announced on 15.4 1982 by the Land Acquisition Collector and the compensation was awarded at the rate of Rs. 500/- per marla. The owners of the land acquired were dissatisfied with the award and they made applications under Section 18 of the Act for enhancement of compensation amount and claimed the compensation at the rate of Rs. 4,000/- per marla.
(2.) Both these land references were consolidated by the Additional District Judge -cum-Land Acquisition Tribunal. The learned Additional District Judge learned the following issues: To what amount of compensation the claimants are entitled in respect of the acquired land ? OPA ii) Relief.
(3.) In support of their case, the land owners (respondents herein) examined Makhan Singh draftsman as. AW1 Paramjit Singh as. AW2 Joginder Paul, Registration Clerk from the officer of Sub Registrar, Hoshiarpur as AW3, Sardial Singh as AW4 and Satya Narain claimant himself appeared as AW5.;