RAKESH KUMAR JAIN,J - (1.) THIS order shall dispose of two appeals bearing R.F.A. No. 355 of 1993 and R.F.A. No. 2307 of 1993, since both of them have been filed against the same award of Addl. District Judge, Jalandhar dated 05.1.1993.
(2.) THE facts are being taken from R.F.A. No. 355 of 1993. Vide notification dated 03.6.1987 issued under Section 4 of the Land Acquisition Act, 1894 (for short,' the Act') which was followed by notification issued under Section 6 dated 16.7.1987, land measuring 2 kanals situated in the area of village Boot was acquired by the Punjab Government for erection of 33 KV Sub Station. At the time of acquisition of the land, it was having super structure, which too was acquired. The Collector vide his award dated 31.8.1988 assessed the market value of the land @ Rs. 4000/- per marla and also awarded Rs. 41,448/- on account of super structure along-with 30% solatium and 12% acquisition charges w.e.f. 19.6.1987 to 31. 8.1988.
(3.) THE land owners dissatisfied with the award of the Collector filed objections under Section 18 of the Act, which were referred by the Collector to the District Judge, where on the basis of pleadings of the parties, following issues were framed:- 1. What was the market value of the acquired land at the time of its acquisition ? OPA 2. Relief. ;