THE STATE OF PUNJAB
A
v.
GURDIAL SINGH ETC.
JULY 26, 1995
[K. RAMASWAMY AND K.S. PARIPOORNAN, JJ.]
B
Land Acquisition Act, 1894
Land Acquisition-Compensation-Relief claimed on the basis of an
earlier judgment-Consequential detennination of compensation by High
C
Court at a flat rat~Appeal against-Dismissed as neither the judgment relied
on nor the fact whether appeal against that judgment was filed brought on
record.
In an appeal before the High Court claiming higher compensation
for the Lands acquired the claimants as well as the State relied upon D
an earlier judgment of the High Court i.e. State of Punjab v. Chand Singh,
R.F.A. No. 1413/77 dated August 23, 1979 and requested the Court to
dispose of the matter in terms thereof. Accordingly, a Single Judge of
the High Court determined the compensation at a flat rate of Rs. 7,000
per acre of the entire land. The Division Bench of the High Court E
dismissed the appeal against which an appeal was preferred to this
Court.
Dismissing the appeal, this Court.
HELD : It is rather unfortunate that nothing has been placed on
record whether the State has carried the decision of the Division Bench in
Chand Singh's case in appeal to this Court and if so what was its result.
Further, even that judgment has not been made part of record. Therefore, it
F
will be difficult for this Court to find whether the determination of Rs.
70,000 per acre at a flat rate was proper compensation. The appeal is G
accordingly dismissed for the aforesaid reasons. [352-G, 353-A]
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1904 of
1980.
From the Judgment and Order dated the 28.1.80 of the Punjab & H
351
352
SUPREMECOURTREPORTS [1995JSUPP. 2S.C.R.
A
Haryana High Court in LP.A.No. 306/79 in R.F.A.No. 1434 of 1977.
With
Civil Miscellaneous Petition No. 6336 of 1980.
B
Ranbir Yadav and G.K. Bansal for the Appellants.
Manish Kr. Choudhary and S.K. Verma for the Respondents No. 2.
S.C. Patel for the Respondent Nos. 1, 3-6.
C
The following Order of the Court was delivered :
A notification under s.4(1) of the Land Acquisition Act was publish-
ed in the State Gazette of Punjab on October 26, 1971 acquiring 70 Canals
48 Marlas of land for establishing a Mandi (Market). The Land Acquisition
Officer in his award dated February 18, 1972 classified the land into three
D
categories and determined the compensation at Rs. 40,000, Rs. 20,000 &
Rs. 10,000 per acre respectively. On reference under s.18, the Additional
District Judge in his award and decree dated June 3, 1976 classified the
land into 5 categories and determined the compensation at the rate of Rs.
65,000, 50,000, 25,000, 20,000 and 15,000 per acre respectively. Dissatisfied
E
therewith, the claimants filed the appeal. The learned single Judge by his
judgment and decree dated August 31, 1979 determined the compensation
at a flat rate of Rs. 70,000 per acre of the entire land. The learned single
Judge has noted in the judgment that the counsel for the State and the
claimants have agreed that the point raised in the appeal was squarely
F
covered by a decision of .that court in State of Punjab v. Chdizd Singh,
R.F.A. No. 1413/77 dated August 23, 1979. Following that judgment the
State's appeal as well as the claimants' cross objections were disposed of
accordingly. The Division Bench dismissed the appeal. Thus, this appeal
by special leave.
G
It is rather unfortunate that nothing has been placed on record
whether the State has carried the decision of the Division Bencb in Oiand
Singlz's case in appeal to this court and if so what w~s its result. Further,
even that judgment has not been made part of record. Therefore, we are
not in a position to know on what principle the learned judge had granted
H a flat rate to the entire land. But in this case since the claimants as well as
STATE OF PB. v. GURDIALSINGH
353
the State relied upon the said judgment and requested the Court t~ dispose A
of the matter in terms thereof, without any material on record, it will be
difficult for this Court to find whether the determination of Rs. 70,000 per
acre and at a flat rate was proper compensation. Accordingly we are
constrained to dismiss the appeal for the aforesaid reasons. No costs.
Since the record has not been printed, the Registry is directed to
refund printing charges.
T.N.A.
Appeal dismissed.
B
Lex