SHIV CHARAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of civil misc. applications 3202-CI of 1997 to 3206-CI of 1997.

(2.) LAND owned by the applicants or their predecessor alongwith the land of others situated in, the revenue estate of Faridabad was acquired for the development of Sector 14 in the Faridabad controlled area by issuing notifications Under Sections 4 and 6 of the Land Acquisition Act. Notification Under Section 4 of the Act is dated 29. 6. 1996. The land owners being dissatisfied with the Award of. the land Acquisition Collector sought references Under Sections 18 of the Act. The learned District Judge, Gurgaon by order dated 2. 5. 1973 dismissed the reference applications, in other words be maintained the compensation as awarded by the learned Land Acquisition Collector. The applicants and others feeling dissatisfied with the award of the learned District Judge filed Regular First appeals in this Court.

(3.) THE appeal filed by the applicants was also taken up on 8. 5. 1979 and was disposed of in the same terms as in R. F. A. 664 of 1973.