HARYANA STATE Vs. RAMKALA

JUDGEMENT

(1.) The State of Haryana is in appeal before this court against the award of the learned court below.

(2.) Briefly, the facts of the case are that State of Haryana vide notification dated 11.1.1985 issued under Section 4 of the Land Acquisition Act, 1894 acquired land situated within the revenue estate of Village Piyala, Hadbast No. 54, Tehsil Ballabgarh, District Faridabad for construction of LPG Bottling Plant by M/s Bharat Petroleum Corporation Limited. As there was dispute between the parties, the learned Collector referred the matter to the court below. The learned court below vide order dated 28.7.1993 decided the reference in favour of the respondent which is now impugned in the present appeal.

(3.) Learned State counsel very fairly conceded that the claim made in the appeal is squarely covered by judgment of this court in RFA No. 1298 of 1993- Budhari and others vs The State of Haryana, decided on 3.2.2000. For the reasons recorded in the aforesaid judgment, the present appeal is dismissed.