HOSHIAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of ten appeals i.e. RFA Nos. 884 to 893 of 1995 as the same have arisen out of same acquisition proceedings which have culminated into one common award of the reference Court.

(2.) The landowners have filed the instant appeals against the award of the reference Court seeking enhancement of compensation for their acquired land.

(3.) The respondent-State issued notification under Section 4 of the Land Acquisition Act, 1894 (for short, "the Act") which was published in the Government gazette on 22.6.1990 intending to acquire land measuring 12.07 acres at public expenses for a public purpose namely construction of Gurgaon Water Supply (GWS) Channel in the area of Village Lagerpur, Tehsil Jhajjar, Distt. Rohtak. The said notification was followed by a declaration under Section 6 of the Act. The Land Acquisition Collector rendered award on 30.5.1991 awarding compensation for the acquired land @ Rs. 1,00,000/- for Nehri/Chahi, Rs. 80,000/- Barani and Rs. 60,000/- for Banjar Kadim kind of land per acre.