HEERA NAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE two Regular First Appeals, one filed by the landowners and the other by the State of Haryana arise out of the common Award rendered by Sh. C.B. Jaglian, the then Additional District Judge, Ambala on 24.3.1993 whereby in a matter of acquisition of land of village Singhpura, Tehsil Naraingarh, District Ambala pursuant to notification issued by the State of Haryana through its Revenue Department under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) on 13.8.1986, compensation @ Rs. 50,000/ - per acre had been awarded.

(2.) FOR convenience and clarity, facts have been taken from RFA No. 1269 of 1993.

(3.) THE Land Acquisition Collector, Ambala (hereinafter mentioned as the Collector) assessed the market value of the acquired land @ Rs. 25,194/ - per acre.