BHUP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIDE notification dated December 31, 1992, issued under Section 4 of the Land Acquisition Act (for short, 'the Act') land belonging to the claimant-land owners was intended to be acquired for a public purpose. The aforesaid land was situated on the Mehrauli road within the municipal limits of Gurgaon behind the Government College. Vide award dated January, 27, 1984, the Land Acquisition Collector assessed the market value of the acquired land at the rate of Rs. 60,000/- per acre for Chahi land and at the rate of Rs. 40,000/- per acre for Gair Mumkin land. The claimant-land owners felt dis- satisfied. They claimed a reference under Section 18 of the Act. Reference was accordingly made. During the course of reference proceedings before the learned Additional District Judge, the parties led their evidence.

(2.) THE claimant-land owners led evidence to show that the acquired land was situated on the Mehrauli Road within the municipal limits of Gurgaon behind the Government College. It was claimed that the market value of the acquired land was not less then Rs. 400/- per square yard.

(3.) THE claimant-land owners have still felt dis-satisfied and have approached this Court through the present appeal.