JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIDE a notification dated February 5, 1981 issued under section 4 of the Land Acquisition Act (hereinafter referred to as the "Act"), the land belonging to the claimant-landowners was acquired. The Land Acquisition Collector vide award dated March 30, 1981, assessed the market value of the acquired land at the rate of Rs. 12,000/- per acre for chahi land and Rs. 10,000/- per acre for barani land. The claimant-landowners were dissatisfied and as such claimed a reference. The matter was duly referred under section 18 of the Act.

(2.) DURING the course of reference proceedings before the learned Additional District Judge, the parties led their evidence. The claimant-landowners besides the oral evidence, relied upon Ex.P1, a copy of the judgment dated March 27, 1985 passed by the reference court in some other acquisition proceedings. The respondent relied upon documents Ex. R1 to Ex. R4, the copies of mutations.

(3.) THE claimant-appellants have felt dissatisfied and have approached this Court through the present appeal.