MANGAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of Letters Patent Appeal Nos. 146 to 168, 218 to 226, 542 to 546, 563 to 599, 601 to 620, 624 to 648, 851 to 872 of 1995, 4 to 28, 30 to 42, 257 to 264, 279, 296 to 298, 301, 379, 393 to 398 and 798 to 802 of 1996 as common question of law and fact is involved in these appeals.

(2.) THESE appeals arise out of the order of learned Single Bench dated 1.9.1994 vide which compensation at the rate of Rs. 61,400/- per acre has been awarded as the market value of the acquired land.

(3.) THE learned Additional District Judge, keeping in view the potentiality of the land in dispute, being near the village Abadi and National Highway No. 8 around which various institutions have come up and treating the village in view of the developed situation, as a town, assessed the market value at Rs. 59,290/- per acre.