ZILE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common order, we propose to dispose of 9 connected appeals bearing L.P.A. Nos. 869, 961, 1101, 1147, 1272, 1300, 1324, 1325, 1326 and of 1999, as common questions of law and facts are involved in all these matters and further that all these appeals arise from a common impugned judgment recorded by learned Single Judge.

(2.) BRIEF facts of the case, that have been extracted from L.P.A. No. 1272 of 1999, are that the State of Haryana intended to acquire 3637 kanals 12 marlas of land situate in revenue estate of village Alipur for a public purpose, namely, extension of Hisar Cantonment to be utilised for the Ministry of Defence, Union of India. Notification under Section 4 of the Land Acquisition Act, 1894 (in short the Act) was issued on 18.6.1984. Follow up declaration under Section 6 of the Act came into being on 25.6.1984. Land Acquisition Collector, vide his award No. 2 of 1985-86, assessed market value of the land categorised as Nehri/Chahi at the rate of Rs. 20,000/- per acre. Tal/Barani and Tibba lands were assessed at the rate of Rs. 15,000/- and Rs. 10,000/- per acre, respectively.

(3.) STILL dissatisfied, the claimants filed Regular First Appeal in this Court and learned Single Judge, vide his order dated 1.4.1999, divided the lands into two categories and assessed market value of the land that was categorised as Nehri, Chahi, Tal/Barani at Rs. 46,500/- per acre, whereas Banjar Kadim and Tiba Lands were assessed at Rs. 23,250/- per acre.