RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common judgment, I shall be deciding Regular First Appeal Nos. 2121, 2122, 2191, 2866, 2346 of 1992 and 806 of 1995 filed by the claimants/land-owners against the judgment dated 4.4.1992 passed by Additional District Judge, Sonepat, whereby the petition filed under Section 18 of the Land Acquisition Act, 1894 by the claimants for enhancement of compensation against the award of the Land Acquisition Collector, Sonepat, was dismissed. All these appeals arise out of the same impugned judgment passed by Additional District Judge, Sonepat. However, for the sake of convenience, facts are being extracted from Regular First Appeal No. 2121 of 1992.

(2.) THE facts required to be noticed for disposal of the aforementioned appeals are that vide notification dated 16.6.1986 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"), land measuring 17.53 acres of land in village Lehrana and 16.68 acres of land in village Bayanpur of district Sonepat was acquired. After the acquisition of the land, award dated 2.7.1988 was passed by learned Land Acquisition Collector. By virtue of this award, compensation at the rate of Rs. 80,000/- per acre for the land situated in both the villages was awarded to the claimants/land- owners.

(3.) LEARNED Additional District Judge, Sonepat vide his award dated 4.4.1992, upheld the rate awarded by the Land Acquisition Collector and recorded a finding that compensation at the rate more than Rs. 80,000/- per acre already given by the Land Acquisition Collector is justified and the petitions filed by the claimants, were dismissed.