DUNNA RAM Vs. HARYANA STATE

JUDGEMENT

(1.) Vide notification published on 24th May, 1976. under section 4 of the Land Acquisition Act, IS94 (here-in-after called the Act), the State of Haryana sought to acquire 4 Kanals 5 Marlas, of Chahi land from the revenue estate of village Rakshera, Tahsil Panipat , District Karnal, for the allotment of residential plots to land-less/ homeless Harijans and member of Backward classes. The Land Acquisition Collector awarded compensation of Rs. 2,125/- of the acquired land, besides Rs. 318.75 Paise as compulsory acquisition charges and Rs. 503/- as price of the standing crops.

(2.) Dissatisfied with the adequacy of the compensation awarded by the Collector, the appellant sought reference under section 18 of the Act to the District Judge, claiming compensation at the rate of Rs. 12,000/- per acre. The Additional District Judge, Karnal, Vide his impugned award, maintained the award of the Collector.

(3.) Still being dissatisfied with the adequacy of the compensation, the appellant has come up in this appeal.