SURENDER SINGH Vs. STATE OF HARYANA & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed against the common final judgment and order dated 05.02.2016 passed by the High Court of Punjab & Haryana at Chandigarh in R.F.A. No. 1854 of 2012 etc.etc. whereby the High Court partly allowed the appeals filed by the appellants herein and thereby enhanced the compensation @ Rs.62,11,700/- per acre and other statutory benefits under Land Acquisition Act, 1894 (hereinafter referred to as "the Act") and accordingly modified the Award dated 27.02.2012 passed by the Reference Court, Gurgaon in LAC No. 551 of 2009/2011 and other connected matters and, in consequence, dismissed the appeals filed by the State.

(3.) In order to appreciate the entire controversy involved in this bunch of appeals, it is necessary to set out the facts in detail.