JAGDISH RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE case of the petitioner is that against the award of the Land Acquisition Collector? Panchkula, he did not file any application for reference under Section 18 of the Land Acquisition Act, 1894 (for short the 'act' ).

(2.) THE other claimants covered by the same acquisition filed applications seeking references and the District Judge made some enhancement by award dated 3-10-1981. Still feeling dissatisfied, those claimants came up in appeal before this Court and a learned Single Judge in Regular First Appeal No. 7 of 1982 decided on March 14r 1990 awarded compensation at the rate of Rs. 37/-per square yard.

(3.) THEREAFTER, petitioner filed an application under Section 28-A of the Act before the Land Acquisition Collector. The plea raked by the petitioner for redetermination of the con pensation was the; basis of the award of the High Court. That application of the petitioner has been dismissed by the Land Acquisition Collector by an order dated 28-6-1990, Annexure P. 1. Feeling aggrieved with the said order the petitioner has filed petition under Article 227 of the Constitution of India.