BIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this judgment we propose to dispose of 18 letters Patent Appeals (L. PA. Nos. 361, 355 to 360, 362 to 365 and 853 of 1987 ), as they arise out of the same judgment of the learned Single Judge, by which he had disposed of a number of Regular First Appeals.

(2.) BRIEFLY, the facts are that in pursuance of a Notification dated 25th March, 1983, under Section 4 of the Land Acquisition Act, 1894 (hereinafter called the Act), land of villages Jhanj and Ahirka, Tehsil and District Jind, was acquired for the purpose of construction of a Cooperative Sugar Mill. The total land acquired was 1/2 Acres 7 Kanals 10 Marlas, out of which 11 Acres 2 Kanals 1 Marla was from the revenue estate of village Ahirka and the rest from the revenue estate of village Jhanj The entire land acquired formed one large chunk for establishing of Sugar Mill.

(3.) THE Land Acquisition Collector vide his award dated 13th July, 1984, determined the market value of the land as under: " village Jhanj : nehri/chahi Rs. 21,000/- per acre. Barani Rs. 20,000/- per acre. Mukhluth Rs. 21,000/- per acre. Ghair Mumkin Rs. 30,000/- per acre. Village Ahirka: nehri/ghahi Rs. 30,000/- per acre. Barani Rs. 25,000/- per acre. Mukhluth Rs. 30,000/- per acre. Ghair Mumkin Rs. 12,500/- per acre.