SIMRAT KAUR Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) THIS is an application for condonation of delay of 17 years and 53 days in filing the present appeal before this Court against the award dated 15.3.1989, passed by learned Additional District Judge, Karnal.

(2.) BRIEFLY , the facts are that land measuring 6656 kanals 19 marlas, situated in Village Baholi, Tehsil Panipat was acquired vide notification dated 19.3.1986 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') for installation of Refinery in Village Baholi. The same was followed by notification under Section 6 of the Act on 24.7.1985. The Land Acquisition Collector (for short, 'the Collector') gave award of Rs. 20,000/ - per acre for chahi/nehri land; Rs. 10,000/ - per acre for barani land and Rs. 5,000/ - per acre for Banjar kind of land. Aggrieved against the same, the land owners filed objections which were referred to the learned Additional District Judge, Karnal who keeping in view the material placed on record by the parties, upheld the award of the Collector.

(3.) HEARD learned counsel for the parties and perused the record.