In the High Court of Punjab & Haryana at Chandigarh

FAO No. 156 of 2000 (O&M)

Union of India ... Appellant vs

Om Parkash and another .... Respondents

Coram: Hon'ble Mr. Justice Rajesh Bindal

Present: Mrs. Puja Satija, Advocate for

Mr. Anil Rathee, Advocate, for Union of India.

None for the respondents.

Rajesh Bindal J.

This appeal has been filed by the Union of India seeking reduction of compensation for the acquired land.

Briefly, the facts are that land situated in village Daba, Tehsil and District Ludhiana was acquired by the Government of India for defence purpose, namely Dholewal Complex. The landowners feeling dissatisfied filed petitions under the Requisitioning and Acquisition of Immovable Property Act, 1952, for determination of compensation. The learned court below was appointed as Arbitrator, who determined the compensation payable to the landowners @ Rs. 140/- per square yard. The Union of India is in appeal against the award of the Arbitrator.

Learned counsel for the appellant fairly submitted that the issue involved in the present appeal is squarely covered by the judgment of this court in Dr. Jagdish Parkash vs The Competent Authority Powers of Special Land Acquisition Collector, Jalandhar 2006 (4) RCR (Civil) 711, whereby award of the Arbitrator was upheld in the appeal by the Union of India whereas some relief was granted to the landowners.

For the reasons recorded in Dr. Jagdish Parkash's case (supra), the present appeal is disposed of in the same terms.

14.12.2009 ( Rajesh Bindal) vs. Judge