HARYANA STATE AND ANOTHER Vs. KABUL SINGH

JUDGEMENT

(1.) The State of Haryana is in appeal before this Court against the award passed by learned court below seeking reduction in the amount of compensation awarded to the respondent on account of acquisition of land. Briefly, the facts are that State of Haryana vide notification dated 16.2.1981 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') acquired land situated in the revenue estate of Village Shayampura, Tehsil Narnaul, District Mahendergarh, for construction of Shayampura minor. The same was followed by notification under Section 6 of the Act dated 5.3.1981. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 5.10.1981, assessed the compensation for the acquired land @ ' 12,000/- per acre for chahi, ' 11,000/- per acre for barani, ' 8,000/- per acre for bhur and ' 5,500/- per acre for gair mumkin kind of land. Dissatisfied with the award of the Collector, the landowners filed objection. On reference under Section 18 of the Act, the learned Court below rejected the claim of the landowner for enhancement. However, he was held entitled to the benefits as available under Section 23 (1-A) of the Act. It is against the award of benefits under Section 23 (1-A) of the Act, the State is in appeal before this court.

(2.) A perusal of the paper-book shows that the amount involved in the appeal is merely ' 192/- and the acquisition having taken place more than 29 years back, I do not find it appropriate to interfere therein at this stage.