RAGHBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Raghbir Singh and others have filed the present appeal to challenge the Award dated 24.11.1997 passed by the Additional District Judge, Faridabad in L.A. case No. 94 of 24.11.1997.

(2.) In some of many references under Section 1 of the Land Acquisition Act, that had been filed against the compensation awarded by the Land Acquisition Collector in connection with 230.42 acres of land acquired by the State for the development of sectors 1 and 2 at Pawal District Faridabad, during the proceedings that were conducted before the learned Additional District Judge, Faridabad the claimants relied upon the award given by him in case Pohap Singh v. State of Haryana, which pertained to reference filed by some other land owners in relation to the same acquisition.

(3.) On the basis of this judgment Additional District Judge, Faridabad had awarded compensation at the rate of Rs. 180/- per square yard together with solatium and other statutory benefits admissible to the land owners under the provisions of the Land Acquisition Act. Dissatisfied by the rate at which the compensation had been awarded Raghbir Singh and others have come up in appeal.