STATE OF HARYANA Vs. MANOHAR LAL

JUDGEMENT

(1.) State of Haryana has filed this appeal against the award of Additional District Judge, Karnal, dated 11.4.1983, whereby the amount of compensation payable to the claimants was awarded at the rate of Rs. 21/- per square yard.

(2.) Briefly put, Haryana Government vide notification No. LAG-77 NTA/3 2164, dated 30.8.1977 issued under Section 4 of the Land Acquisition Act (hereinafter referred to as the 'Act') acquired area situate within village Taraf Rajputan, Hadbast No. 16, tehsil and district Karnal, for development and utilisation as residential, commercial and industrial area at Karnal. The Land Acquisition Collector awarded compensation at the rate of Rs. 35000/- per acre.

(3.) Dissatisfied with the award of the Land Acquisition Collector, the claimants made a reference under Section 18 of the Act wherein they claimed compensation at the rate of Rs. 100/- per square yard. The State filed a written statement wherein the award of the Collector was sought to be justified.