STATE OF HARYANA Vs. SUNDER SINGH

JUDGEMENT

(1.) In pursuance of the notification issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter called the 'Act') and published on 28.9 1976, the State of Haryana sought to acquire 307 Kanals 9 Marlas = 38.43 acres of land in the area of village Naggai for public purpose i.e. for the construction of Satluj Yamuna Link Canal. The Land Acquisition Collector awarded following compensation of different land :-

(2.) Being dissatisfied with the adequacy of compensation of the disputed land, the claimants sought references to the District Judge, Ambala, under Section 18 of the Act. The learned Additional District Judge, Ambala, vide his impugned award, classified the land into two categories only and enhanced the compensation of Chahi land to Rs. 11,000/- per acre while that of Barani to Rs. 9,000/- per acre. 15 per cent solatium was also awarded on the compensation besides 6 per cent interest from the date of their dispossession till its payment.

(3.) The State of Haryana being aggrieved against the order of the learned Additional District Judge have come up in this regular first appeal before this Court. Regular First Appeals No. 1398, 1498 to 1503, 1528 & 1546 of 1981 filed by the State of Haryana are also directed against the impugned order of the District Judge. All these appeals shall be disposed of by this judgment as they arise out of the same award of the Additional District Judge and relate to the contiguous land which was acquired by the same notification and for the same purpose.