RAJINDER KHOSLA Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) The present petition has been filed by Shri Rajinder Khosla, legal representative/heir of Smt. Parkashwati Khosla (hereinafter referred to as 'the petitioner'), who filed a reference petition under Section 18 of the Land Acquisition Act, 1894 (for short 'the Act'), against the respondents, before the Additional District Judge, Faridabad. That reference petition was consolidated along with other six reference petitions, that have been mentioned in award dated 5.6.1999 (Annexure P-1). All these seven references had arisen out of a common award No.9 dated 8.2.1992, announced by the Land Acquisition Collector, whereby, the compensation at the rate of Rs. 1,96,800/- per acre was awarded, of the land acquired by the respondent No.1.

(2.) The petitioner and other six claimants, being dis- satisfied with the quantum of compensation, filed reference petitions before the Additional District Judge, Faridabad, that were opposed by the respondents.

(3.) Following issues were framed in those consolidated seven references, including the reference of the petitioner :-