MANOHAR LAL Vs. HARYANA STATE

JUDGEMENT

(1.) BY this judgment I propse to dispose of 38 claimants appeals which are listed at Item No. 1017-A and 1017-C of the regular list of this Court.

(2.) THE Government of State of Haryana issued two notifications under Section 4 of the Land Acquisition Act, hereinafter referred to as the Act, of the same date i.e. 25.9.1989. Notification No. 3097 related to acquisition of 89.75 acres of land in village Patti Kaisth Seth, Had Bast No. 24 and Patti Gaddar, Had Bast No. 19, while notification No. 3096 related to acquisition of 57.26 acres of land in the revenue estate of village Patti Kaisth Seth, Had Bast No. 24, both falling in Tehsil and District Kaithal. In furtherance thereto notification under Section 6 of the Act was issued on 24.9.1990 in both the cases. Upon actual possession being taken, the land under notification No. 3097 was found to be 87.75 acres only. Both these lands were acquired for a public purpose, namely, development and utilisation of land as residential, commercial and institutional in Sector 19 Part-III and Sector 19, Part-II, respectively in District Kaithal which was being developed by Haryana Urban Development Authority under the provisions of HUDA Act, 1987.

(3.) AS already noticed, 38 claimants have filed the above 38 regular first appeals which are being dealt together by this judgment, the lead case being RFA No. 1206 of 1996 (Manohar Lal and others v. State of Haryana and others) and RFA No. 2010 of 1997 (Smt. Krishna Bajaj and others v. State of Haryana).