RABINDER NATH KATAIYA Vs. HARYANA STATE

JUDGEMENT

(1.) THIS shall dispose of Regular First Appeals Nos. 939, 652, 678, 680 to 683, 1002 and 1003 of 1991, 260, 512 and 513 of 1993, 2400, 2707 and 2393 to 2399 of 1990, 33 of 1989 and 1517, 1994 to 2012 of 1988.

(2.) VIDE notification dated 15.12.1982 issued Section 4 of the Land Acquisition Act (for short the Act) land was acquired for public purpose i.e. for development and utilisation as residential, commercial and industrial area in Sectors 11, 12 and 25 (Phase -II) in Urban Estate, Panipat.

(3.) IN all the aforesaid Regular First Appeals, all the claimants are aggrieved of the quantum of compensation awarded by the Additional District Judge and in R.F.A. Nos. 939, 1002 and 1003 of 1991, the appellants are also aggrieved of the damages awarded by Additional District Judge Sections 48 and 48 -A of the Act. In R.F.A. No. 939 of 1991, in addition to the above, the petitioners are aggrieved of the order whereby they have been denied compensation for standing crops.