HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION Vs. PAUSHTIK AGRO FOODS PVT LTD AND OTHERS

JUDGEMENT

(1.) Instant appeal, at the hands of beneficiary department, is directed against the impugned award dated 17.04.2014 passed by the learned reference Court. The appellant is seeking reduction in the amount of compensation awarded to the contesting respondent-claimant. Notice of motion was issued. Respondent No.1 has filed reply to the application for condonation of delay on 21.03.2016, placing on record some documents as Annexures R-1 to R-3, with its reply.

(2.) Heard learned counsel for the parties.

(3.) Present appeal pertains qua the claim of contesting respondentclaimant only for superstructure, existing on the acquired land, at the time of its acquisition.