STATE OF HARYANA Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Through this order, I propose to dispose of Civil Revision Nos. 567 of 1998 to 577 and 807 of 1998 as the same question of law and fact is arising in all these revisions. Facts have been take from C.R. No. 569 of 1998.

(2.) Land measuring 113 acres 6 kanals and 16 marlas situated in Mauja Bhiwani Lohar was acquired by the Haryana Government for the construction of offices of Board of School Education Haryana at Bhiwani. Sub-Divisional Officer (Civil) exercising the powers of Land Acquisition Collector, Bhiwani gave award on 24.8.1976. The land acquired belongs to Rohtash Singh etc. Not satisfied with the quantum of compensation awarded to the landowners, they came up to District Judge, Bhiwani through various references under Section 18 of the Land Acquisition Act, 1894 (here-in-after referred to as "the Act").

(3.) Shri V.K. Kaushal, District Judge, Bhiwani, allowed the references vide order dated 13.4.1982. He allowed compensation at the rate of Rs. 8.50 per sq. yard to the landowners. Some of the landowners namely Bhurji etc. approached the High Court by way of R.F.A. No. 883 of 1982 which was decided on 5.4.1983 and the amount of compensation was enhanced to Rs. 12.50 per sq.yard. An S.L.P. taken to the Hon'ble Supreme Courtt was dismissed.