LAKHMI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of RFA No. 21 of 1998 and RFA No. 2793 of 1987, as common question of law arises in both the cases, whereas RFA No. 21 of 1988 has been filed by the claimant land owners claiming further enhancement, the State of Haryana has also felt dissatisfied has chosen to file RFA No. 2793 of 1987.

(2.) VIDE notification dated May 29, 1985, issued under Section 4 of the Land Acquisition Act, the land in question belonging to the claimant land owners was acquired. Vide award dated March 27, 1986, the learned Land Acquisition Collector assessed the market value @ Rs. 28,000/- per acre. The claimant land owners were not satisfied with the assessment and claimed a reference under Section 18 of the Act. Reference was accordingly made.

(3.) IN contract, the respondents placed reliance on two sale deeds Exhibit R-1 and Exhibit R-2 dated March 20, 1986 and May 26, 1987, respectively.