CHANDAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment this set of different Regular First Appeal Nos. 1753 of 1985, 215 of 1989, 803 of 1988, 103 of 1988, 2794 of 1987, 1754 of 1985, 1157 of 1987, 2617 of 1988 and 2652 of 1987 are being disposed of as the evidence produced in these cases is practically the same although the exhibits marked were placed differently. However, all these have been decided by the Additional Distt. Judge, Gurgaon, vide order dated 23.8.1985.

(2.) In pursuance of notification No. LAC 81/NLA 2515 dated 6.7.1981 issued under Section 4 of the Land Acquisition Act, 1894 , land measuring 223.87 acres situate in the revenue estate of village Sarhal, district Gurgaon, was sought to be acquired by the State of Haryana for the development and utilisation of land for industrial purpose at Gurgaon under the Haryana Urban Development Authority Act, 1977. This notification was followed by notification under Section 6 of the Act dated 25.6.1982 whereby 177.80 acres was stated to be acquired for the said purpose. Yet later on, vide award No. 18 dated 25.3.1983 in fact land measuring 165.04 acres was acquired and an award was announced by the Land Acquisition Collector, Urban Estates, Haryana, Faridabad.

(3.) In response to the notice issued to the claimants, they came prevent and demanded compensation ranging from Rs. 50/- to Rs. 400/- per square yards The Collector, however, categorised land i.e.