State
of Punjab Vs. Pritam Singh [1995] INSC 442
(30 August 1995)
Ramaswamy,
K. Ramaswamy, K. Hansaria B.L. (J)
CITATION:
1995 SCC Supl. (3) 540 1995 SCALE (5)194
ACT:
HEAD NOTE:
O R D
E R
Having
seen the details of the facts and circumstances in these appeals we do not
think that there is any substance for interference.
A
notification under s.4(1) of the Land Acquisition Act was published acquiring
25 acres and odd for public purpose, namely, for establishment of grain market.
The Land Acquisition Collector in his award dated February 18, 1972 awarded compensation at varying rates between Rs.40,000/-
to Rs.10,000/- per acre. On reference, the Additional District Judge, in his
award and decree dated May 3, 1976, enhanced compensation varying between Rs.90,000/-
and Rs.30,000/- per acre. On appeal, the High Court awarded on flat rate of
Rs.70,220/- per acre. Being dissatisfied with it, these appeals have been
filed.
We
have seen the judgment of the High Court.
Practically,
for large extent of land enhancement made by the Additional District Judge was
reduced from Rs.90,000/-, Rs.85,000/-, Rs.80,000/- and Rs.75,000/- per acre to
Rs.70,220/- per acre. The only question is of the lands for which Rs.65,000/-
and Rs.35,000/- were awarded, which were enhanced to Rs.70,220/-. As to the
first part, namely, compensation of Rs.65,000/- per acre which was enhanced to
Rs.70,000/-, there is not much of difference. Though we find there is
substantial difference for the second category, there is no material on record showing
detail of lands covered by this part of the order. So, it is difficult for this
Court to decide whethr interference with this part of the order of the High
Court is called for.
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