AMAR LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, ten regular first appeals are being disposed of arising out of the same acquisition but decided by the Additional District Judge, Kurukshetra vide three separate judgments in Land Acquisition Case Nos. 57, 90 and 97 of 1981 decided on 3.10.1981, 31-3-81 and 31-3-81 respectively.

(2.) State of Haryana issued notification under section 4 of the Land Acquisition Act (hereinafter called the Act) on June 29, 1973 intending to acquire 149 acres 3 kanals 16 marlas of land at Kurukshetra for a public purpose i.e. for establishing Urban Estate. Notification under section 6 of the Act was issued on November 6, 1974. Some of the land intended to be acquired was left and the remaining land measuring 1,065 kanals 18 marlas was acquired. The Land Acquisition Collector announced Award No. 9 on July 16, 1974 fixing market value of the acquired land block-wise as under :-

(3.) Landowners were not satisfied with the amount of compensation fixed on the basis of market value as assessed by the Collector. They moved references under section 18 of the Act which were ultimately decided by the Additional District Judge, Kurukshetra. He maintained the award of the Collector fixing market value of the land block-wise. However, the claimants who had recently purchased small plots for business purposes were allowed compensation at the same rate they had purchased. The Additional District Judge also allowed compensation, for superstructure existing on the acquired land in respect of some of the claimants. In this manner, the claimants have filed the appeals in this Court which are being disposed of.