JOGINDER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) FEELING dissatisfied with the enhancement of compensation granted by the learned Single Judge in Regular First Appeal No. 534 of 1988, the appellants filed this appeal under Clause X of the Letters Patent for further enhancement with consequential benefits.

(2.) A perusal of the record shows that vide notification dated 11.3.1981 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the Government of Haryana acquired 53.05 acres of land situated in village Pipli for a public purpose, namely, to develop residential and commercial areas of Sector 7, Urban Estate, Kurukshetra. By an award dated 12.9.1986, the Land Acquisition Collector classified the land in three categories i.e. Chahi, Gairmumkin and Gairmumkin Rasta and tubewells and awarded compensation at the rate of Rs. 65,340/- per acre, Rs. 45,920/- per acre and Rs. 13,760/- per acre for the three categories, respectively. He also granted the benefit of amended provisions contained in Sections 23(1-A), 23(2) and 28 of the Act to the appellants.

(3.) THE appellants challenged the award of the Additional District Judge by filing an appeal under Section 54 of the Act which was registered as Regular First Appeal No. 534 of 1988. They claimed compensation at the rate of Rs. 3,50,000/- per acre with consequential benefits.