STATE OF HARYANA Vs. CHANDER PARKASH

JUDGEMENT

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

(2.) NOBODY appears on behalf of the respondent. This appeal relates to the year 1981 and I have heard the learned counsel for the appellant. I am of the considered view that the appeal should be heard on merits and as such I proceed to record the judgment.

(3.) PARTIES were granted opportunities to lead evidence and vide award dated 31st August, 1981, compensation was enhanced to Rs. 51,200/- per acre.