RAGHBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In pursuance of the notification published on 2nd July, 1973, under Section 4 of the Land Acquisition Act, 1894 (hereinafter called the Act), the State of Haryana sought to acquire 358 Kanals 7 Marlas of land from the revenue estate of village Sankhol, Tehsil Jhajjar at public expense and for public purposes namely for setting up a Sheet Glass Industry by the Northern India Glass Industries Limited. The Land Acquisition Collector awarded compensation of the acquired land as follows:-

(2.) Being dissatisfied with the adequacy of the compensation, different land-holders sought references to the District Judge, Rohtak, under Section 18 of the Act. Shri J.C. Nagpal, Additional District Judge, Rohtak, vide his impugned award, enhance the compensation of the acquired land as follow :-

(3.) Still being dissatisfied with the adequacy of the compensation awarded by the Additional District Judge, the appellants have come up in appeal.