BRIJ MOHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN these appeals filed under Clause X of the Letters Patent, the landowners (hereinafter described 'as the claimants') have prayed for further enhancement of the compensation awarded by the learned Single Judge vide his judgment dated 10.2.1999 passed in Regular First Appeal No. 1711 of 1994 and other connected appeals.

(2.) FOR the sake of convenience, we have taken the facts from L.P.A. 704 of 1999 which arises out of Regular First Appeal No. 742 of 1994.

(3.) FEELING dis-satisfied with the award of the Reference Court, the claimants preferred Regular First Appeal No. 742 of 1994 which was disposed of by the learned Single Judge in terms of judgment dated 10.2.1999 rendered in Regular First Appeal No. 3192 of 1993 - Bindu Garg v. State of Haryana, 1999(2) R.C.R.(Civil) 261 and Regular First Appeal No. 1711 of 1994 - Raghbir Singh v. State of Haryana. The learned Single Judge after adopting the reasoning given in Bindu Garg's case (supra) modified the award of the Reference Court, enhanced the compensation of the land acquired from Rs. 90/- per square yard to Rs. 145/- per square yard, with all statutory benefits provided under Sections 23(1-A), 23(2) and 28 of the Act.