LAWS(P&H)-2003-8-104

STATE OF HARYANA Vs. KRISHAN DEV

Decided On August 08, 2003
STATE OF HARYANA Appellant
V/S
KRISHAN DEV Respondents

JUDGEMENT

(1.) THIS appeal and cross-objection arise out of order of reference court under Section 18 of the Land Acquisition Act, 1894 (for short, the Act).

(2.) NOTIFICATION under Section 4 of the Act pursuant to which land was acquired, was issued on 30.1.1973. Land was acquired for development and utilisation for residential and commercial area in the Urban Estate at Hissar. The collector vide award dated 5.9.1973 determined market value of the acquired land at the rates of Rs. 20,000/-, Rs. 12,000/-, Rs. 8,000/- per acre, respectively for blocks A, B and C. Block 'A' comprised of land abutting Delhi-Hissar road, Block 'B' comprised of land which is purely agricultural and Block 'C' was inferior land away from the Delhi-Hissar road and near the railway line. Land of the appellant was included in Block A.

(3.) I have heard learned counsel for the parties.