KALAWATI DEVI Vs. HARYANA STATE

JUDGEMENT

(1.) This shall dispose of Regular First Appeals No. 721 to 730 of 1988, 813 to 820 of 1988, 862 and 863 of 1988, 1083, 1277, 1278, 1281, 1309 to 1313, 1314, 1348, 1451, 1452, 1453, 1844, 1845, 2290 and 2767 of 1989, as common question of law and facts is involved therein. Facts are taken from Regular First Appeal No. 1313 of 1989 vide notification dated 21.1.1982 issued Under Sec. 4 of the Land Acquisition Act (in short, the Act), land was acquired for public purpose, i.e. for development and commercial sector, namely Sector 3, Rewari.

(2.) The Land Acquisition Collector awarded compensation at the rate of Rs. 22,500/ - for Chahi land and Rs. 16,500/ - for Gair Mumkin Bhatta. The land owners were not satisfied with the award and therefore, made reference Under Sec. 18 of the Act. References came to be decided by some of the Additional District Judges wherein some, cases awarded compensation at the rate of Rs. 43,560/ per acre and in some cases, out of which R.F.A. Nos. 1083, 1277, 1278, 1281, 1309, 1314, 1348, 1451, 1452, 1453, 1844, 1845, 2290, 2767, 1313 of 1989 and 2691 of 1992 have arisen, have awarded Rs. 72,000/ - per acre.

(3.) In all the Regular First Appeals, the claimants are aggrieved of the quan - turn of compensation awarded by the Additional District, Judges. However, in R.F.A. Nos. 727 and 729 of 1988, claimants are also aggrieved of the compensation awarded by the Additional District Judges in regard to structures and wells.