Rakesh Kumar Jain, J. - (1.) THIS order shall dispose of R.F.A. Nos. 1337, 1327, 1338, 1339, 1340, 1341, 1342, 1486, of 1991 filed by the claimants, and 2794, 2795, 2796, 2797, 2798, 2799, 2800, 2801, 2802 and 2803 of 1992, filed by the State of Punjab, as common questions of law and facts are involved in these appeals. However, the facts are being taken from R.F.A. No. 1337 of 1991.
(2.) VIDE notification dated 1.10.1985, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') followed by notification dated 4.10.1985 issued under Section 6 of the Act, land in Village Sil Kapra was acquired for the construction of S.Y.L. Canal. About 73.16 acres of land was notified. On actual measurement, 72.08 acres of land was found at the spot. The Land Acquisition Collector, vide his award No. 121/R -SYL dated 2.7.1986, awarded compensation at the following rates: 1. Chahi : Rs. 72,500/ - per acre 2. Barani : Rs. 50,000/ - per acre 3. Banjar Kadim : Rs. 45,000/ - per acre 4. Gair Mumkin : Rs. 40,000/ - per acre.
(3.) ON reference, the learned District Judge, vide his award dated 02.1.1991, assessed the market value of the land @ Rs. 80,000/ - per acre for Chahi land and awarded compensation @ 40% of the market value as severance allowance to the claimants whose lands had been severed into two parts.;