STATE OF HARYANA Vs. SHER SINGH

JUDGEMENT

(1.) THIS judgment shall dispose of 7 appeals bearing RFA Nos. 758 of 1991 and X-Obj No. 59-CI of 1591, 760 and X-Obj No. 58-CI of 1991, 763 of 1991 and X-Obj No. 57-CI of 1991, 759, 761, 762 and 764 of 1991 filed by the State of Haryana and the Cross Objections filed by the landowners/claimants as common questions of law and facts are involved therein.

(2.) LAND measuring 26.011 acres situated in village Satnali Tehsil and District Mahendergarh was acquired by the Department of Irrigation, Government of Haryana at public expense for public purpose, namely for the construction of Satnali Distributory. Notification under Section 4 of the Land Acquisition Act 1894 (for short, 'the Act') was published in the Haryana Govt. Gazette on 14.12.1981 followed by a notification of declaration issued under Section 6 of the Act.

(3.) IN the objections filed under Section 18 of the Act, it was inter alia, pleaded by the landowners that the market value of the acquired land at the time of its acquisition, was not less than Rs. 50,000/- per acre. It was further alleged that the claimants are also entitled to damages on account of severance of their lands due to construction of canal.