MAHANT SHER SINGH Vs. HARYANA STATE

JUDGEMENT

(1.) OF those five appeals, two have been filed by the claimants against the judgments of the learned single Judge in RFA No. 141 of 1980, Mahant Sher Singh v. State of Haryana and another and RFA No. 143 of 1980 Lachhman Singh and another v. State of Haryana and another. The claimants have prayed that the judgment and decree passed by the learned single Judge be modified and the compensation be awarded to them on uniform rate irrespective of the nature of the land. LPA Nos. 1033 to 1035 of 1992 have been filed by the State of Haryana against the judgments rendered by the learned single Judge in RFA No. 141 of 1980, 142 of 1980 and 143 of 1980, whereby the benefit of Section 23(1-A), 23(2) and 28 of the Land Acquisition Act, 1984 has been extended to the claimants.

(2.) WE shall first deal with the three appeals filed by the State of Haryana in which the only question raised by the appellant relates to the applicability of the provisions of the Land Acquisition (Amendment) Act, 1984.

(3.) LEARNED counsel for the claimants could not offer any arguments to justify the grant of benefit of Sections 23(1-A), 23(2) and 28 on the entire amount of compensation.