KAMLA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY filing the present appeal, the landowners are seeking enhancement of compensation for the acquired land. Along with the appeal, an application seeking condonation of delay of 9,758 days in filing thereof has also been filed.

(2.) BRIEFLY , the facts are that vide notification dated 4.6.1980 (published in the Haryana Government Gazette dated 4.6.1980), issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana sought to acquire land, situated in village Karnal, Hadbast No. 1, Tehsil and District Karnal, for setting up of Urban Estate, Karnal. Notification under Section 6 of the Act was issued on 16.4.1981. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 6.7.1981 assessed the market value of different kinds of land at different rates. Dissatisfied with the award of the Collector, the landowners filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ Rs.33/ - per square yard vide award dated 9.4.1986. It is this award which is impugned in the present appeal.

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