STATE OF HARYANA Vs. MALDA

JUDGEMENT

(1.) THESE 13 appeals bearing RFA Nos. 1219 to 1226 and 1688 to 1692 of 1997 filed by the State of Haryana are directed against Award dated 4.1.1997 rendered by the Additional District Judge, Karnal in the petitions preferred by the landowners under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act).

(2.) VIDE Haryana Government Notification under Section 4 of 26.12.1986 and subsequent notification under Section 6 of 27.3.1987 respectively of the Act, land of village Pundrak for construction of Pundrak to Budanpur approach road was acquired by the State of Haryana.

(3.) SEEKING enhancement of compensation the landowners preferred the petitions under Section 18 of the Act which were adjudicated by the reference Court vide the impugned Award and compensation at the following rates had been awarded: -