KHUSHI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide notification published on November 16, 1981, wider section 4 of the Land Acquisition Act, 1894 , land measuring 220.48 acres was sought to be acquired from the revenue estate of village Mulahera by the State of Haryana for public purposes at Public expense, namely, for the utilization of land as residential cum commercial area for section 22 at Gurgaon by the Haryana Urban Development Authority. Ultimately only land measuring 168.36 acres was acquired vide notification dated January 18, 1984 issued under section 6 of the Land Acquisition Act (hereinafter called the Act). The Land Acquisition Collector awarded compensation of the acquired land as follows :-

(2.) XXX XXX XXX.

(3.) Still being dissatisfied with the adequacy of the compensation, the claimants have directed R. F.A. Nos. 2330 to 2335 2340, 2341, 2380 and 2419 of 1986 against the similar awards to the District Judge awarding same compensation of the acquired land. All these appeals shall be disposed of by this judgment as they relate to the continuous land which was acquired vide notification of the some date and for the same purpose.