RAKESH KUMAR JAIN,J. - (1.) THIS judgment shall dispose of 21 Regular First Appeals bearing Nos. 1205, 1219, 1221, 1222, 1667, 1206, 1204 of 1995 pertaining to village Koli Majra, Tehsil Rajpura, District Patiala, both filed by the landowners as well as beneficiary M/s Alpha Drugs India Limited and Regular First Appeals bearing Nos. 1207 to 1213, 1218, 1220, 1243, 1666, 2139 of 1995 and 538 and 539 of 1996 pertaining to village Somal Heri Tehsil Rajpura, District Patiala both filed by the landowners as well as the beneficiaries M/s Alpha Drugs India Limited, as identical questions of law and facts are involved in these appeals.
(2.) THE facts, however, are being taken from RFA No. 1204 of 1995 titled as "M/s Alpha Drugs India Limited v. Ram Singh and others". In pursuance of the Punjab Government Notification issued under Section 4 of the Land Acquisition Act, 1894 (in short 'the Act') dated 13.9.1988 published in an extraordinary Gazette dated 14.9.1988, followed by a notification of declaration issued under Section 6 of the Act dated 24.11.1988, land measuring 53 bighas 17 biswas situated in village Koli Majra, Tehsil Rajpura, District Patiala was acquired, at public expense, for the public purpose, namely, for setting up of a Phenyl Glycine and TMBA Project at Derabassi, District Patiala. The Land Acquisition Collector, Industries Department, Punjab vide his award No. 2 for the year 1989-90 dated 4.4.1989 classified the acquired land measuring 53 bigha 17 biswas into two categories, namely, Rosli 52 bighas 7 biswas and Gair Mumkin Naddi 1 Bigha and 10 biswas and awarded compensation @ Rs. 45000/- per acre each for Rosli and Gair Mumkin land.
(3.) SIMILARLY in pursuance of Punjab Government Notification issued under Section 4 of the Act on dated 13.9.1988, published in the extraordinary Gazette dated 14.9.1988, followed by a notification of declaration issued under Section 6 of the Act dated 24.11.1988, land measuring 41 bighas 08 biswas situated in village Somal Heri, Tehsil Rajpura District Patiala was acquired at public expense, for the purpose, namely, for setting up of Phenyl Glycine and TMBA Project at Derabassi, District Patiala.;