KASHMIRI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment would dispose of above mentioned 13 appeals because identical question of law and facts are involved in all the appeals.

(2.) RFA Nos. 426-428 of 1994, 217 of 1989, 2135 of 1994, 2414 of 1994, 89 of 1992, 22 of 1989, 185 of 1989, 869-871 of 1994 and 552 of 1992 have been filed by the land-owners seeking enhancement of the compensation for the acquired land. RFA Nos. 869-871 of 1994 and 552 of 1994 have been filed by the State seeking reduction of the compensation awarded to the land owners.

(3.) RFA No. 22, 185 and 217 of 1989 pertains to notification No. L.A.C(P) NTLA-81/4510 dated Aug. 27 th, 1981 under Sec. 4 of the Land Acquisition Act, 1894 (for short 'the Act'), whereby, the Haryana Government acquired 15.66 acres of land situated in village Judian, Tehsil Kalka, District Ambala now Panchkula for the residential and commercial purpose. The Land Acquisition Collector, Panchkula assessed the market value of the acquired land at the rate of Rs. 65,000.00 per acre. Dis-satisfied therewith, the land owners sought for enhancement and reference was made under Sec. 18 of the Act. The learned Additional District Judge, Ambala by common judgment/Award dated Sept. 10 th, 1988 enhanced the compensation to Rs. 1,50,000.00 per acre, that is, Rs. 31/- per square yard approximately.