GULZAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE above three regular first appeals arise from common judgment and award of the learned Additional District Judge, Ambala, dated 10.4.1985 vide which the learned Additional District Judge answered 18 references. However, only three claimants have preferred the appeals out of the aforestated 18 references. In these circumstances, it will appropriate to dispose of all these three appeals together by a common judgment.

(2.) VIDE notification under Section 4 of the Land Acquisition Act (hereinafter referred to as the Act) published on 29.12.1978, the State of Haryana intended to acquire 6614 Bighas 19 Biswas (1378 acres) land in the revenue estate of village Naggal Patti Milak, Tehsil Jagadhri, District Ambala (now Distt. Yamunanagar). After adopting the procedure prescribed under the law, the Collector classified the land into two kinds i.e. Gair Mumkin and Barani and awarded the following amounts to the claimants vide award dated 26.3.1982 : For Barani land Rs. 2200/- per acre For Gair Mumkin land Rs. 600/- per acre.

(3.) THE short question that falls for determination is as to whether the market value determined by the learned Additional District Judge is sustainable as determined or calls for any increase as claimed by the claimants.