FATEH SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, above mentioned appeal as well as following appeals filed by the land owners as well as State would be disposed of as these have arisen out of the same acquisition/award.

(2.) The Land Acquisition Collector vide award dated 11.1.2000 assessed the market value of the acquired land at the rate of Rs. 1,25,000/- per acre. The land owners sought references under Section 18 of the Act and sought enhancement of the compensation amount. It was further prayed that the minor had been constructed in the year 1966 whereas the land was acquired in the year 1997.

(3.) The land owners had not been paid any compensation at the time of taking over the possession of the land in question by the State.