MANGAT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for all the parties.

(3.) The notification under S. 4(1) was published on August 16, 1983 for acquiring 49 acres 1 canal 15 marlas of land for establishing a commercial market of Auto Vehicles and for commercial purposes in Sirsa. The Land Acquisition Officer determined the compensation at the rate of Rs. 25,000/- per acre. On reference, the Additional District Judge enhanced the compensation to Rs. 30,000/- per acre. When the matter was carried in appeal, the learned single Judge enhanced the compensation to Rs. 27.50 per sq. yd. In L.P.A. the compensation was enhanced to Rs. 40/- per sq. yd.