STATE OF HARYANA Vs. DHARAM SINGH

JUDGEMENT

(1.) The appellants have come up in Letter Patent Appeal whereby they have impugned the judgement, dated February, 16, 1989, of the learned Single Judge, whereby the respondent were granted the benefit of the provisions of section 23(1-A), 23(2) and 28 of the Land Acquisition (Amendment) Act, 1984.

(2.) The facts lie in a narrow compass. The land in question was acquired vide Notification dated September 24, 1973. The Land Acquisition Collector vide his award, assessed the compensation which was enhanced by the Additional District Judge, Sonepat, vide his award, dated March 19, 1980, which was further enhanced in Regular First Appeal No. 958 of 1980. The learned Single Judge determined the rate of the acquired land at Rs. 4.46 per square yard which has not been challenged in this appeal.

(3.) The only challenge of the appellants is with respect to the grant of statutory benefits to the respondent in the amended provisions of sections 23(1-A), 23(2) and 28 of the Land Acquisition (Amendment) Act.