STATE OF HARYANA Vs. PARDEEP KUMAR

JUDGEMENT

(1.) BY this judgment I would be disposing of R. F. A. No. 1340 to 1348 of 1985 filed by the State of Haryana, 965 of 1985 filed by the claimant and eight cross-objections bearing No. 34-CI of 1990 in R. F. A. No. 1341 of 1985, 141-CI of 1985, 2-CI 1986 in R. F. A. No. 1342 of 1085, 35-CI of 1990 in R. F. A. No. 1343 of 1985, 40-CI of 1990 in R. F. A. No. 1345 of 1985, 36-CI of 1990 in R. F. A. No. 1346 of 1985, 37-CI of 1990 in R. F. A. No. 1347 of 1985 and 38-CI of 1990 in R. F. A. No. 1348 of 1985, all filed by land-owners.

(2.) THE Stale of Haryana in pursuance of notification dated 9th March, 1981, issued under Section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act'), acquired 21. 29 acres of land situated in village Gokalgarh, Hadbast No. 119, Tehsil Rewari, District Mahendergarh for the construction of 220 K. V. Sub Station Rewari. The Land Acquisition Collector by his award dated 30th December, 1981, assessed the market value of the acquired land at the rate of Rs 13. 000/- (Rs. Thirteen Thousand) per acre. The landowners feeling dissatisfied with the compensation sought references under Section 18 of the Act. The Additional District judge Narnaul by his impugned judgment dated 27. 4. 85 have evaluated the acquired land at the rate of Rs. 16/- (Rs. Sixteen) per sq. yard. The state of Haryana has come up in appeals for the reduction of compensation amount whereas the landowners feeling aggrieved against the award have sought enhancement.

(3.) HAVING heard the learned counsel for the State and the claimants and having gone through the oral and documentary evidence on the record of the case, I am of the view that neither any case for reduction nor enhancement has been made out for the reasons given in the latter part of the judgment.