LAWS(P&H)-2004-11-117

BUDH RAM Vs. STATE OF HARYANA AND OTHERS

Decided On November 18, 2004
BUDH RAM Appellant
V/S
State Of Haryana And Others Respondents

JUDGEMENT

(1.) By this common judgment I am disposing of R.F.A Nos. 1257, 1255, 1256,1258 and 2038 of 1986, as they arise out of the order dated 29.11.1985 of the Additional District Judge, Ambala.

(2.) For the sake of convenience, the brief facts have been taken from R.F.A No. 1257 of 1986.

(3.) Vide notification dated 7.12.1981, the State of Haryana acquired 17.40 acres of land in Village Anandpur Jalbera, Tehsil and District Ambala. Notification dated 7.121981 to this effect was published in the Haryana Government Gazette dated 16.12.1981. The Land Acquisition Collector vide Award No. 3 of 1983-84 dated 31.10.1983, assessed the market value of the acquired land at the rate of Rs. 10,000/- per acre for abi kind of land, Rs. 8,000/- per acre for barani land, Rs. 10,000/- per acre for Gair Mumkin Jhallar land and Rs. 2000/- per acre for Gair Mumkin Nala and Gair Mumkin Rasta land.