(1.) Harnam Singh and others have filed this appeal against the award of the Additional District Judge, Karnal dated December 6, 1980 whereby the reference made under Section 30 of the Land Acquisition Act has been declined.
(2.) Vide notification dated 5.2.1975 issued under Section 4 of the Land Acquisition Act, land measuring 65 Kanals 14 marlas situated in village Mehrane, Tehsil Panipat, District Karnal, was acquired by Government under the scheme for setting up a fertiliser plant at Panipat. This land was recorded under the ownership of Chhajju Ram son of Rikhi Ram and Baru & Dhanpat sons of Chhajju in equal shares. Present appellants were recorded as tenants at will in respect of the suit land. Land acquisition court awarded a sum of Rs. 76977.97 as compensation in respect of the land acquired.
(3.) Chhajju and others as well as the present appellants sought a reference under Section 30 of the Land Acquisition Act and the same was so referred by the Land Acquisition Collector for decision to the court of District Judge.