NEKI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) I have heard learned counsel for the parties at some length.

(2.) THIS Regular First Appeal is directed against the judgment 18.10.1984 passed by the learned District Judge, Hisar, vide which he enhanced the compensation for acquisition of land of the appellants to Rs. 12,000/- per acre from Rs. 10,800/- per acre, computed by the Collector.

(3.) THE State of Haryana issued a notification under Section 4 of the Land Acquisition Act (hereafter referred to as the Act) on 20.1.1979 for the purpose of setting up of cotton ginning and pressing Unit at Ratia, Tehsil Fatehabad and the notification under Section 6 was also issued. The Collector vide his award, awarded compensation at the rate of Rs. 10,800/- per acre. Dissatisfied with the extent of compensation awarded to the claimants, they preferred reference under (sic) of the Act, which as already noticed, was partially allowed by the learned District Judge, who enhanced compensation to Rs. 12,000/- per acre. Still claimants being dissatisfied from the award passed by the reference court have filed the present appeal.