LAWS(P&H)-1993-8-45

RAMESH CHAND Vs. STATE OF HARYANA

Decided On August 05, 1993
RAMESH CHAND Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) THIS order will dispose of six connected Regular First Appeals bearing Nos. 70 and 183 to 187 of 1984 which are directed against the same award dated October 5, 1983 passed by the learned Additional District Judge, Ambala awarding compensation to the claimants at the rate of Rs. 15/- per sq. yard. Regular First Appeal 70 of 1984 has been filed by the claimant for enhancement of the amount of compensation whereas the other five First Appeals have been preferred by the State of Haryana for reducing the amount of compensation awarded by the Court.

(2.) COUNSEL for the parties are agreed that the award of the Additional District Judge, Ambala which is under appeal in these First Appeals has to be upheld in view of the decision of this Court in Regular First Appeals 25 to 38 of 1984 and in Regular First Appeals 60 to 69 of 1984 which also deal with a similar award given by the Additional District Judge pertaining to the same acquisition arising out of the same notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 (for short 'the Act' ). In those appeals as well, learned Additional District Judge, Ambala had awarded Rs. 15/- per sq. yard as compensation to the claimants therein and the said award was upheld. I order accordingly.

(3.) CONSEQUENTLY, Regular First Appeals 183 to 187 of 1984 filed by the State of Haryana are dismissed.