LACHHMAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Land of the appellant was acquired vide Notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'), published on 30.3.1982 by the Haryana Government for a public purpose, that is, for development and utilisation of land as commercial area under the Haryana Urban Development Authority Act, 1977 in village Ferozepur Kalan, District Ambala.

(2.) Notification under Section 6 of the Act was published on 26.10.1982. The Land Acquisition Collector determined the market value of the acquired land at the rate of Rs. 20/- per square yard.

(3.) Feeling aggrieved by the said award of the Collector, the claimant moved a reference under Section 18 of the Act before the Collector who submitted it to the District Judge, Ambala for determining the market value of the land acquired. Addl. District Judge, Ambala enhanced the compensation at the rate of Rs. 70/- per square yard.