RAM DIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) LETTERS Patent Appeal No. 597-of 1993 and 1742 of 1989 can be disposed of by this common judgment since they arise out of common notification issued under Section 4 of the Land Acquisition Act. Both these appeals are preferred by the appellants claimants.

(2.) THE State of Haryana vide Notification dated August 14, 1973 sought to acquire a plot of land measuring 16. 72 acres for the purpose of construction of water works at Murthal. Then on July 8, 1974 Section 6 declaration was made. Respective claimants preferred their objections-cum-claim petitions before the Land Acquisition Collector, who, after hearing the parties made an award dated January 10, 1975, awarded the compensation at the rate of Rs. 6,400/- per acre. The claimants being not satisfied with the said award sought reference under Section 18 of the Land Acquisition Act.

(3.) THE State of Haryana being aggrieved by the judgment made by the Additional District Judge, Sonepat, preferred RFA No. 230 of 1980. The claimants also preferred cross objections. The learned Single Judge after hearing the parties by his judgment and award dated January 7, 1993 dismissed the State appeal, but however partly allowed the cross objections filed by the claimants and awarded the compensation at the rate of Rs. 10/- per sq. yard. Being dis-satisfied with the judgment and award made by the learned Single Judge, the claimants have preferred LPA No. 597 of 1993.