- (1.) By a notification published on April 17, 1969 the State of Punjab acquired 40 kanals of land in Sirhind town for construction of godowns for the Food Corpn. of India. By another notification published on September 23, 1969 another small piece measuring 3 kanals 16 marlas of land was acquired for the same purpose and at the same place to give a proper shape to the acquired land and in this manner a total area of 43 kanals 16 marlas stood acquired. Khasra No. 279 belongs to the appellants and out of this khasra No. 35 kanals 9 marlas of land was owned by them, which formed part of the total acquired area.
(2.) The Land Acquisition Collector by award dated March 3, 1971 fixed compensation at the rate of Rs. 2,750/- per kanal, equal to about Rs. 7.50 paise per sq yard. The claimants feeling dissatisfied sought reference under Section 18 of the Land Acquisition Act, which matter came up for consideration before the Additional District Judge, Patiala, who on the contest of the parties framed the following issues :- "1. Whether the petition is barred under Section 25 of the Land Acquisition Act on the ground that the claim was not filed under Section 9 of the Act ? OPR 2. Whether the petition is bad for non-joinder of necessary party ? OPR
(3.) Is the compensation awarded by the Land Acquisition Collector inadequate ? If so, what is the adequate compensation ? OPP;