http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

PETITIONER: STATE OF PUNJAB

       Vs.

RESPONDENT: PRITAM SINGH ETC. ETC.

DATE OF JUDGMENT30/08/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1995 SCC  Supl.  (3) 540 1995 SCALE  (5)194

ACT:

HEADNOTE:

JUDGMENT:                          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.      Under these  circumstances, the  appeals are  dismissed but without costs..1s1