CHANDGI RAM Vs. HARYANA STATE

JUDGEMENT

(1.) BY this judgment, I would dispose of above 13 Regular First Appeals, as they have been preferred against the one and the same judgment/award dated 31st July, 1987 passed by the learned District Judge, Gurgaon.

(2.) THE facts, in brief, are that State of Haryana issued a notification under section 4 of the Land Acquisition Act (hereinafter referred to as the Act) on 19th March, 1979, intending to acquire land in the revenue estate of Village Choma. The petitioners being dis-satisfied from the compensation awarded to them by the Collector preferred references under section 18 of the Act, praying that the market value of the land was not less than Rs. 1 lac per acre and thus, the compensation awarded by the Collector was totally insufficient. These references came up for adjudication before the learned District Judge, Gurgaon, who answered 18 references together by the judgment and award afore-referred. On the pleadings of the parties, learned reference court framed the following issues :-

(3.) IT will be appropriate to refer to the findings recorded by the learned reference court on issue No. 1, which reads as under :-