GURMANTER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) L.P.A. No. 977 of 1988 arises from R.F.A. No. 1220 of 1984, while L.P.A. No. 978 of 1988 arises from R.F.A 1221 of 1984. L.P.A. 979 of 1988 arises from RFA 1219 of 1984. L.P.A. 1324 of 1988 arises from R.F.A. 1222 of 1984. The learned single Judge disposed of all the above said First Appeals by the common judgment dated 2.6.1988 rendered in R.F.A. 1219 of 1984. These First Appeals in turn were preferred by the respective appellants/ claimants against the award dated 4.4.1984 passed by the Additional District Judge, Ambela (Mr. M.C. Aggarwal) in L.A.C. Nos. 193 of 1983, 195 of 1983, 194 of 1983 and 2/4 of 2.5.1983, who had disposed of all these Land Acquisition Cases by his common award.

(2.) L.P.A. 1211 of 1988 arises from the judgment in R.F.A. 466 of 1986 which was disposed of along with R.F.A. 465 of 1986 by the learned Single Judge of this Court by the judgment dated 2.6.1988. R.F.A. 466 of 1986 itself was preferred by the claimants against the award of the Additional District Judge, Ambala (Mr. V.M. Jain) in L.A.C. No. 588/4 of 1984 dated 27.9.1985 relying upon the decision of Mr. M.C. Aggarwal, Additional District Judge, Ambala, referred to above.

(3.) LPAs other than L.P.A.1211 of 1988 relate to the acquisition of lands as per notification under Section 4(1) of the Land Acquisition Act (hereinafter referred to as the Act), published on 19.7.1982 in respect of 2.639 acres of land in Village Khurampur Majri, Tehsil and District Ambala, for the construction of Panjokhra Minor. The Land Acquisition Collector by his award dated 29.9.1982, awarded compensation at the rate of Rs. 16,000/- per acre for barani land. The land owners/claimants were not satisfied and, therefore, reference under Section 18 of the Act was made and the Additional District Judge, Ambala (Mr. M.C. Aggarwal) passed the awards dated 4.4.1984 granting compensation for the lands acquired at the rate of Rs. 30,000/- per acre with 15% solatium and 6% interest. Before the learned Additional District Judge, the claimants produced three sale deeds as detailed below :-