AMANULLAH KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) All these appeals pertain to the compensation payable for the lands acquired under three different notifications dtd. 7/4/1986, 5/6/1992 and 3/7/1995 issued under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the '1894 Act') for the lands situated in village Ajronda, District Faridabad, State of Haryana.

(2.) Vide notification dtd. 7/4/1986 issued under Sec. 4 of the 1894 Act, the State of Haryana sought to acquire land ad-measuring 6.97 acres situated in village Ajronda, District Faridabad, Haryana for development and utilisation thereof as Green Belt on the west of Delhi - Mathura Road. The Land Acquisition Officer vide his award dtd. 30/3/1989 determined the market value of the acquired land at Rs.

(3.) ,38,800/- per acre. At the instance of the landowners, references were made under Sec. 18 of the 1894 Act. The Reference Court determined the market value of the acquired land at Rs.435.00 per square yard.