KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of RFA Nos. 2708 to 2714 of 1990, 193, 194, 245 to 247 of 1991 and 3022 of 1992 filed by the appellants-claimants/land-owners as common questions of law and facts are involved in the same.

(2.) AN area measuring 40 acres 1 kanal 16 marlas of land situated in the revenue estate of village Meghpur, Hadbast No. 32, Tehsil Palwal, district Faridabad was notified by the Haryana Government, for acquisition for public purpose, namely the construction of 220 K.V. Sub-station, Palwal, under Section 4 of the Land Acquisition Act (for short, 'the Act') dated 16.4.1987, published in the official gazette on the same date followed by declaration under Section 6 of the Act dated 4.6.1987.

(3.) VIDE his award No. 4/15.10.1987, the Collector compensated the land owners by giving Rs. 40,000/- per acre for Chahi, Rs. 20,000/- per acre for Banjar Kadeem, and Rs. 15,000/- per acre for Gair Mumkin.