STATE OF PUNJAB Vs. GIAN SINGH

JUDGEMENT

(1.) THIS State of Punjab issued a notification under Section 4 of the Land Acquisition Act, hereinafter referred to as the Act, on 13.3.1991, intending to acquire 145 Acres 3 Kanals 19 Marlas from the revenue estate of village Kumbra, Tehsil Kharas, District Ropar. In furtherance to this, notification under Section 6 was issued and possession of the land taken in accordance with law.

(2.) THIS land was acquired by the government for construction of National Institute of Pharmaceutical Education and Research, SAS Nagar, Mohali. This public purpose was sought to be achieved by constructing this institute right in the middle of the developed area. The Land Acquisition Collector upon inviting objection awarded compensation to the claimants vide his award dated 9.3.1992 at the rate of Rs. 2,60,000/- at a uniform rate.

(3.) THE claimants in order to prove their case for enhancement had relied upon the evidence proved on record. They examined seven witnesses to prove their case i.e. AW-1 to AW-7. Amresh proved reports Ex. A.1 to Ex.A.15 in relation to the valuation of the land and AW-2 proved Ex. A.6 to Ex.A.22 in relation to the value of the trees. The claimants produced on record four sale instances i.e. Ex.P.16/A, P.17, P.18-A and P.19/A and Ex.P.21/A were also produced on record.