RATTI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of R.F.As Nos. 964, 977 to 992, 1138, 1304, 1361 to 1363 & 1633 of 1985 filed by the landowners, R.F.As Nos. 887 to 909 of 1985 filed by the State of Haryana and Cross Objection Nos. 28-Cl to 31-Cl 87 of 1987 filed by the land owners in R.F. Nos. 899, 888 and 990 of 1985 respectively. All these appeals and Cross. As objections arise out of one and the same award dated 20.4.1985 made by the learned Additional District Judge (1), Jind, while disposing of references under section 18 of the Land Acquisition Act, 1894 (for short 'the Act').

(2.) In pursuance of the notification dated 25.3.1983 under section 4 of the Act land of village Jhanj and Ahirka, tehsil and district Jind, was acquired for the purpose of construction of a Co-operative Sugar Mill at Jind. The total land acquired is 122 acres 7 Kanals 10 Marlas out of which 11 acres 2 Kanals 1 Marla is from the revenue estate of village Ahirka and 111 acres 5 Kanals 9 Marlas is from the revenue estate of village Jhanj. It is, however, not disputed on both the sides that the entire land acquired is one large chunk for establishing the sugar mill.

(3.) The Land Acquisition Collector vide his award dated 13.7.1984 determined the market value of the land as under :-