REGENT COMPUTRONICS PVT. LTD.

GURBUX SINGH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

KRISHNA REDDY V. RAMIREDDI [REFERRED]
JADUNATH BASAK V. MRITUNJOY SETT AND ORS. [REFERRED]
PANNA LAL VS. STATE OF BOMBAY [REFERRED]
RAMESHWAR PRASAD VS. SHAMBEHARI LAL JAGANNATH [REFERRED]
NIRMALA BALA GHOSE IN CIVIL APPEALS NOS 966 AND 968 OF 1964 2 NIRMALA BALA GHOSE IN CIVIL APPEAL NO 967 OF 1964 VS. BALAI CHAND GHOSE IN CIVIL APPEALS NOS 966 AND 968 OF 1964 2 BALAI CHAND GHOSEIN CIVIL APPEAL NO 967 OT 1964 [REFERRED]
HARIHAR PRASAD SINGH VS. BALMIKI PRASAD SINGH [REFERRED]
SCHEDULED CASTE CO OPERATIVE LAND OWNING SOCIETY LIMITED BHATINDA VS. UNION OF INDIA [REFERRED]
CHAND KAUR VS. UNION OF INDIA [REFERRED]
BUTA SINGH VS. UNION OF INDIA [REFERRED]
SPECIAL LAND ACQUISITION OFFICER KHEDA VS. VASUDEV CHANDRASHANKAR [REFERRED]
BANARSI VS. RAM PHAL [REFERRED]
RANVIR SINGH VS. UNION OF INDIA [REFERRED]
NORTH EASTERN RAILWAY ADMINISTRATION GORAKHPUR VS. BHAGWAN DAS [REFERRED]

JUDGEMENT

(1.) This order will dispose of L.P.A. Nos. 1213, 1311 & 1312 of 1988 and LPA Nos. 1019 & 1020 of 1990, as all the appeals relate to determination of compensation of land acquired by same notification. These appeals have been placed for hearing in pursuance of order of remand passed by the Hon'ble Supreme Court dated 8.5.2008.

(2.) The land in question was acquired in pursuance of notification under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act')) dated 8.2.1983. The same is situated in villages Ratgal, Sunderpur and Palwal in District Kurukshetra and was acquired for public purpose of setting up an Ayurvedic College and Pharmacy at Kurukshetra.

(3.) The Collector vide award dated 30.3.1984, determined compensation ranging from 25,000/- to Rs. 40,000/- per acre, depending upon agricultural quality of the land. On reference, the reference Court vide award dated 27.2.1985, uniformally enhanced the rate of compensation to Rs. 15/- per square yard i.e. Rs. 72,600/- per acre.

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GURBUX SINGH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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