RAMJI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of L.P.A. Nos. 884 to 890 of 1986 and L.P.A. Nos. 16 and 17 of 1987 as these arise out of the same judgment of Shri I.S. Tiwana, J., as he then was dated 9.10.1986.

(2.) Vide notification dated 22.5.1979 Under Section 4 of the Land Acquisition Act area of few owners, namely, the present appellants was acquired by the State for construction of an approach road. Land Acquisition Collector assessed the compensation for the land at the rate of Rs. 10,000/- per acre. Appellants-petitioners felt dissatisfied with the award of compensation and so sought reference Under Section 18 of the Act claiming compensation at the market value of the land.

(3.) Learned District Judge permitted the parties to adduce evidence and on considering the matter evaluated the land acquired at the rate of Rs. 33,000/- per acre. Petitioner's ancillary claims like solatium, interest etc. too were awarded as per provisions of the Land Acquisition Act.