ANIL KUMAR Vs. HARYANA STATE

JUDGEMENT

(1.) THIS judgment of mine would dispose of Civil Revision Petition Nos. 1930 to 1961 of 1991, as question of law is similar in all the cases.

(2.) THE Government of Haryana vide its notification No. 8097/1l/ii/syl dated 23. 06. 1976, published in the Haryana Government Gazette dated 06. 07. 1976, sought to acquire a lot of land, situate in village Kirmach Tehsil and District Karnal, for constructing SYL Canal. The Land Acquisition Collector vide his award dated 23. 11. 1976, assessed the compensation at the rate of Rs. 8720/- per acre. Certain land owners sought references under Section 18 of the Land Acquisition Act (hereinafter referred to as the Act) and the learned Additional District Judge, Karnal, vide his award dated 05. 01. 1981, assesed the market value of the acquired land at the rate of Rs. 27300/- per acre. These land owners who sought the o references under Section 18 of the Act, feeling aggrieved against the award of the learned Additional District Judge, Karnal, filed Regular First Appeals in this court. This court while deciding Regular First Appeal No. 700 of 1981 decided on 23. 07. 1986, determined the market value of the acquired land at the rate of Rs. 31,000/- per acre.

(3.) ON the basis of the award rendered by this Court, the petitioners whose lands were also acquired by virtue of the same notification filed various applications under Section 28-A of the Act for re-determination of the market value of their acquired land, on the ground that they are also entitled to the grant of same compensation as their land was also acquired by the same notification. The petitioners claimed compensation at the rate of Rs. 31,000/- per acre which was granted by this court. The matter was taken up by the Collector and he vide his order under challenge before me, determined the market value of the acquired land at the rate of Rs. 27,300/per acre i. e. the rate given by the Additional District Judge. The petitioners feeling aggrieved against the order of the Collector have filed the afore-mentioned revision-petitions.