MURARI LAL BHARGAVA Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this judgment I am disposing of R.F.A. No. 537 of 1986, Murari Lal Bhargava v. State of Haryana and R.F.A. No. 1997 of 1985, Murari Lal v. State of Haryana, as in the opinion of this Court a common question of law and fact arises in these two cases.

(2.) FIRST of all, I will take the facts of RFA No. 537 of 1986 Murari Lal v. State of Haryana.

(3.) THE appellants were not satisfied with the award of the Collector and they made a reference under Section 18 of the Land Acquisition Act alleging that the market value of the acquired land was Rs. 150/- per square yard. It was averred that there wee 4500 plants of grape the value of which was Rs. 300/- per plant. A sum of Rs. 25,000/- was claimed as compensation for the tubewell. A sum of Rs. 1,50,000/- was claimed for training material for preservation of grape plants. Rupees two lacs were claimed for cold storage and Rs. 20,000/- per shed and another sum of Rs. 20,000/- for instruments of grape cultivation. A further sum of Rs. 20,000/- was claimed for underground system.