STATE OF HARYANA Vs. HAZARA SINGH

JUDGEMENT

(1.) THIS order shall dispose of R.F.A. Nos. 1229, 1230, 1231 and 1232 of 1984. Vide notification dated May 23, 1978 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'), land measuring 7-08 acres situated in Village Sonda, Tehsil and District Ambala was intended to be acquired. After the acquisition of the land award dated August 25, 1978 was passed by the learned Land Acquisition Collector. Vide the aforesaid award an amount of Rs. 15,000/- per acre was awarded for the Chahi land, whereas Rs. 10,080/- per acre were awarded as market price for Barani/Gair Mumkin Rasta land. The claimants-land owners felt dissatisfied. They claimed a reference for further enhancement of the market price. The matter was accordingly referred.

(2.) THE learned Additional District Judge, Ambala has now passed an award dated March 7, 1984, whereby reference had been allowed and an uniform rate of Rs. 30,000/- per acre had been assessed at the market rate of the acquired land. The land owners had been further held entitled to solatium on the enhanced amount of compensation along with interest at the rate of 6% per annum from the date of taking over of the possession of the land till actual payment.

(3.) I have heard Shri Girish Agnihotri, learned Additional Advocate General, Haryana and with his assistance have gone through the record of the case.