ASHOK KUMAR AGGARWAL Vs. MUNICIPALITY, JIND

JUDGEMENT

(1.) IN this petition under Articles 226/227 of the Constitution of India, the petitioner prays for issuance of a writ in the nature of Certiorari and for any other writ order or directions modifying the award dated 13th October, 1984, Annexure P/3 to the writ petition, vide which the petitioner was granted compensation for acquisition of his land under the provisions of the Improvement Trust Act.

(2.) IT is not really necessary for this Court to give the facts in greater detail. Suffice to note that the land was acquired for the development Scheme No. 19 as formulated by the Government of Haryana, vide notification dated 7.9.1977. Upon acquisition of the land, the Collector determined the compensation payable to the claimants at the rate of Rs. 20/- per square yard, vide award dated 31st March, 1997. Not satisfied with the extent of the compensation awarded to the owners, they preferred reference under Section 18 of the Land Acquisition Act and prayed for compensation at the rate of Rs. 40/- per square yard. This was allowed, vide award dated 13th October, 1984, Annexure P/3 to the writ petition.

(3.) LEARNED President Tribunal, Jind Improvement Trust, Jind, while enhancing the amount of compensation to Rs. 40/- per square as well as dealing with other claim of the claimants held as under :-