MAHABIRI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of a bunch of Letters Patent Appeals as all the appeals have arisen out of common acquisition proceedings.

(2.) VIDE a notification dated April 10, 1989, issued under Section 4 of the Land Acquisition Act (hereinafter referred to as the "Act"), 132.19 acres of land situated within the municipal limits of Karnal, comprised in Kasba Karnal was sought to be acquired for the extension of new Grain Market. Subsequently, some land was exempted. Vide an award dated March 31, 1992, the Land Acquisition Collector assessed the market value of the acquired land at the rate of Rs. 2,40,000/- per acre. The claimant-landowners were dissatisfied with the compensation. They, accordingly, claimed a reference under Section 18 of the Act. The matter was duly referred.

(3.) THE claimant-landowners remained dissatisfied and approached this Court through various first appeals. Certain appeals were also filed by the State of Haryana, Municipal Committee and Marketing Committee claiming reduction of compensation.