KAPOOR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) RFA Nos. 542 to 547 and 863, 902, 903 and 904 of 1999 by the State of Haryana, RFA No. 108 to 117 of 1999 by the Indian Oil Corporation Limited (hereinafter referred to as the IOLC), whereas RFAs No. 1040, 1041 & 1042 of 1998 with Cross Objections No. 175 -176 -CI of 1999 and 148 -CI of 1999 are by the land owners.

(2.) FOR the construction of diversion drain from RD 13700 to 29000 in the area of village Baholi, 43 kanal 5 marla of land of village Baholi Hadbast 12 of Tehsil and District Panipat, was acquired vide notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) of 31.7.1993 and 23.8.1993 respectively.

(3.) WHEN the references (based on the petitions made by aggrieved land owners) under Section 18 of the Act were adjudicated, Additional District & Sessions Judge, Panipat had awarded compensation at the uniform rate of Rs. 1.65 lacs per acre.