MULTAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY filing the present appeal, the landowner is seeking enhancement of compensation for the acquired land. Along with the appeal, an application seeking condonation of delay of 25 years and 219 days in filing thereof has also been filed.

(2.) BRIEFLY , the facts are that vide notification dated 5.7.1982, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana sought to acquire land, situated in Mauja Karnal, Hadbast No. 1, Tehsil and District Karnal, for development and utilisation thereof as residential and commercial area in Sector -8, Karnal. Notification under Section 6 of the Act was issued on 21.2.1984. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 7.8.1984 assessed the market value of the acquired land @ Rs. 86,000/ - per acre. Dissatisfied with the award of the Collector, the landowner filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ Rs. 35/ - per square yard vide award dated 6.11.1987. It is this award which is impugned in the present appeal.

(3.) HEARD learned counsel for the appellant and perused the paper book.