BAKSHI JAIDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment of mine will dispose of R. F. A. No. 2702 of 1987 (Bakshi Jaidev Singh etc. through their heirs and Mrs. Ram Rekhi v. State of Haryana; R. F. A. No. 2383 of 1987; Raj Kumar v. State of Haryana; R. F. A. No. 2295 of 1987 Choudhary Ram v. State of Haryana; and R. F. A. No. 2143 of 1987 Nika Singh v. State of Haryana, as they arise out of the common award dated 17. 6. 1987 of the Additional District Judge, Ambala vide which 11 reference were decided.

(2.) AN area measuring 20 acres 2 marlas situated in village Dhulkot, Had Bast No. 60 and another village Suba Akbarpur was acquired by Haryana Government for public purpose, namely construction of Housing Board Colony, Haryana. Notification Under Section 4 of the Land Acquisition Act, 1894 (hereinafter called 'the Act') was issued on 5. 4. 1982 followed by the Notification under section 6 of the Act on 24. 10. 1988.

(3.) THE case of the claimant Raj Kumar in the reference was that he is the owner of One half of the share detailed in the reference of Choudhry Ram claimant referred to above. 8. The following issues were framed by the Reference Court :