SAJNI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of RFA Nos. 2844 to 2846, 2933 to 2935, 2937 to 2941, 3001 of 1992, 2544 of 1993, 386 of 1998, 983 and 1063 of 2002, as common questions of law and facts are involved. In the appeals filed by the landowners, they are seeking enhancement of compensation for the acquired land, whereas in the appeal filed by the State, the prayer is for reduction thereof.

(2.) HOWEVER , the facts have been extracted from RFA No. 2844 of 1992.

(3.) BRIEFLY , the facts of the case are that vide notification dated 7.9.1988, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana sought to acquire 2,131 kanals and 14 marlas of land, situated in village Agroha, Tehsil and District Hisar for consruction of Maharaja Aggarsain Institute of Medical Research and Education, Agroha. The same was followed by notification dated 12.1.1989, issued under Section 6 of the Act. Vide award dated 25.3.1989, the Land Acquisition Collector (for short, 'the Collector), assessed the compensation as under: