MITHLESH SHARMA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This judgment shall dispose of a bunch of Letters Patent Appeals as all the appeals have arisen out of a common judgment dated July 28,1993 passed by the learned Single Judge. The present appeals have been filed by the claimant-appellants and the prayer made therein is for further enhancement of compensation for their acquired land.

(2.) Vide a notification dated April 21, 1987, under section 4 of the Land Acquisition Act (hereinafter referred to as the "Act), land measuring 173.34 acres, in village Tejli and Garhi Mundo, Tehsil Jagadhri District Yamuna Nagar was acquired by the State Government. The said land was acquired for development and utilization of land as residential area of Urban Estate Jagadhri.

(3.) The Land Acquisition Collector assessed the market value of the acquired land at Rs. 1,21,000/- per acre. The landowners were not satisfied and claimed references under section 18 of the Act. Accordingly, the matter was duly referred for adjudication to the learned Additional District Judge.