STATE OF HARYANA Vs. RAM KISHAN

JUDGEMENT

(1.) The State has filed the present appeal seeking reduction in amount of compensation for the acquired land.

(2.) Briefly the facts are that vide notification dated 23.5.1983 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') the State of Haryana sought to acquire land in the revenue estate of Hisar for development and utilisation thereof as residential area in Hisar. It was followed by notification under Section 6 of the Act dated 20.11.1984.

(3.) Learned State counsel very fairly conceded that the issues raised in the present appeal are squarely covered by judgment of this court in RFA No. 164 of 1991 Roop Basant vs State of Haryana and another, decided on 24.2.1994, whereby the compensation payable for the acquired land was further enhanced to ' 120/- per square yard.