Kapurthala
Improvement Trust, Punjab Vs. Land Acquisition Tribunal, Kapurthala
& Ors [1995] INSC 599 (31 October 1995)
Ramaswamy,
K. Ramaswamy, K. Kirpal B.N. (J)
CITATION:
1995 SCC Supl. (4) 650 JT 1995 (8) 556 1995 SCALE (6)272
ACT:
HEAD NOTE:
WITH CIVIL
APPEAL NOS. 3055/82, 3040/84 AND 10188/OF 1983.
O R D
E R
Notification
under Section 36 of the Punjab Town Improvement Act, 1922 was published on September 14, 1975 acquiring an extent of 124 Kanals 3
marlas of the land in Kapurthala Town for Kapurthala Development Scheme No. 2.
Notification
under Section 42 of the Act was published on August 6, 1976. The Collector in his award dated October 12, 1976
classified the lands into three belts `A', `B' and `C' and granted compensation
@ Rs. 300/-and Rs.360/- and Rs.210 - per marla respectively. On reference under
Section 18, the Tribunal by its award dated April 16, 1981 awarded uniform rate of compensation at Rs. 540/- per marla.
When writ petitions came to be filed under Article 226, the Division Bench of
the High Court by its common order on February 23, 1982 dismissed them. Thus these appeals
by special leave.
Shri
S.K. Mehta, learned counsel appearing for the Kapurthala Improvement Trust,
contended that having rejected all the sale transactions, the Tribunal was not
justified in awarding uniform market rate since the Collector made belting and
that different rates were awarded by the Collector. We have seen the plan which
would indicate that the lands are situated in a triangle bounded by roads on all
the three sides. The lands are situated in developed area.
In our
considered opinion, the Tribunal had not committed any error of law in
determining the compensation for the acquired land. Therefore, the appeals of
the Improvement Trust as well as of the claimants for further enhancement stand
dismissed. No costs.
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