CHANDGI RAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The State of Haryana on 2nd July, 1983 issued a notification under Section 4 of the Land Acquisition Act (hereinafter as the Act) to acquire 16.246 acres of land in revenue estate Silani Pana Kesho Tehsil Jhajjar. This land was sought to be acquired for the purpose of construction of deepening and re-alignment of the bed of canal and drain No. 8. Upon actual measurement, the area acquired comes to be 9.80 acres. In furtherance to the above, notification under Section 6 of the Act was issued on 11.12.1984. The Land Acquisition Collector, vide his Award No. 61/1985-86 dated 16.1.1986, awarded the following compensation to the claimants :-

(2.) The claimants being dissatisfied with the amount of compensation awarded to them, preferred reference under Section 18 of the Act, which wee listed before the Additional District Judge, Rohtak. The learned Additional District Judge, vide his judgment dated 5.12.1988 maintained the categorisation of the land into two different categories and enhanced the compensation as under :-

(3.) In addition to leading oral evidence witnesses PW.1 to PW.7, the claimants also produced on record three sale instances exhibits P.2 to P.4 and Akshsarja as exhibit P.1. This evidence of the claimants was rebutted by the respondents by examining Satya Parkash, Ziledar as PW.1 and produced on record sale deed exhibits R.1 and R.3 and mutation exhibits R.2 and R.4 and exhibit R.5 Aksh Sarja.