SULTAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Brief facts of the present case are that the State government issued notification under Section 4 of the Land Acquisition Act 1894 (hereinafter referred to as the Act), intending to acquire 1910 kanals 7 marlas of land in the revenue village of Raipur District Hissar. In furtherance thereto, notification under Section 6 of the Act was issued on 25.6.1984. The Land Acquisition Collector pronounced the award dated 1.2.1986, whereby different compensation for different kinds of land was awarded as under:-

(2.) Being dissatisfied, claimants preferred 32 references before Learned District Judge, Hisar. Learned Additional District Judge, Hisar (Reference Court) vide judgement and award dated 28.3.1989 enhanced compensation as per classification of the land. The enhanced compensation was as under: -

(3.) The State as well as the claimants have preferred appeals against the award dated 28.3.1989. The State has challenged enhancement of compensation awarded by Reference Court, while feeling dissatisfied with the award, Cross Objections were also preferred by the claimants for enhancement of compensation.