KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of three regular first appeals being RFA Nos. 1081 of 1990, 2329 of 1990 and 2403 of 1990.

(2.) VIDE notification dated March 4, 1980 the land belonging to the claimant- land owner situated within the municipal limits of Gurgaon was acquired for a public purpose. The learned Land Acquisition Collector assessed the market value of the land at the rate of Rs. 53,240/- per acre. The claimant-land owner remained dis-satisfied and claimed a reference under Section 18 of the Land Acquisition Act (for short, the Act). The matter was duly referred.

(3.) THE learned Additional District Judge relied upon an earlier award dated May 24, 1985 passed by the learned Additional District Judge, Gurgaon with regard to some land acquired situated within the municipal limits and accordingly as such the market value of the acquired land was assessed at the rate of Rs. 26/- per square yard. Additionally the land owner was also held entitled to all the statutory benefits of the amended provisions of the Act.