RAWAT SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Through the present appeal the landowner has approached this court for enhancement of compensation for the acquired land.

(2.) Briefly, the facts of the case are that the State of Haryana vide notification dated 1.8.1986 issued under Section 4 the Land Acquisition Act, 1894, acquired land situated in Village Bhiwani Lohar, Tehsil and District Bhiwani, for construction of Hansi-Tosham bye-pass. The Land Acquisition Collector (for short, "the Collector") vide award dated 8.9.1986 assessed the compensation.

(3.) No other argument was raised.