SATINDER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of filing the present appeal(s) challenge has been laid to the decision dtd. 13/10/1999 passed by the learned Additional District Judge, Kurukshetra, (hereinafter referred to as 'the Reference Court').

(2.) Briefly stating, some land, situated within the revenue estate of Village Bazidpur, Tehsil Thanesar, District Kurukshetra, was acquired by the Government of Haryana vide notifications dtd. 9/2/1988 and 16/11/1988, issued under Ss. 4 and 6 of the Land Acquisition Act, 1894, for short 'the Act' respectively, for public purpose, namely, for 'preservation of wild life deer park and afforestation in village Bazidpur, Tehsil Thanesar, District Kurukshetra'. The Land Acquisition Collector (for short 'the LAC') vide award dtd. 15/11/1990 assessed market value in respect of the acquired land @ Rs.26,000.00 per acre for Chahi land, Rs.19,500.00 per acre for Barani land, Rs.13,000.00 per acre for Banjar Kadim land and Rs.6500.00 per acre for Gair Mumkin land along with solatium @ 30% and 12% additional amount, besides all other statutory benefits under the Act.

(3.) Dissatisfied with the aforesaid award, the appellants/ landowners preferred reference petitions invoking Sec. 18 of the Act, which came to be dismissed being barred by limitation vide decision dtd. 13/10/1999.