LAWAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN these seven Regular First Appeals bearing Nos. 3127, 3731, 2508, 2795, 2509, 2794 and 3643 of 1993, filed by the claimants against the impugned award of learned Addl. District Judge, Hisar, dated 20.5.1993, identical question of law and facts are involved. Therefore, these are being decided by a common order. However, for the sake of convenience, the facts are taken from RFA No. 3127 of 1993 (Lawan Kumar v. State of Haryana and others).

(2.) LAND measuring 44 kanals 15 marlas falling in khasra No. 897/3 situated in the revenue estate of Hansi was notified on 31.3.1989 under Section 4 (1) read with Section 17 of the Land Acquisition Act, 1894 (for short, 'the Act'), followed by a notification of declaration issued under Section 6 of the same date, at public expense, for the public purpose, namely for the construction of Godowns by the Haryana State Cooperative Supply and Marketing Federation Ltd. at Hansi, District, Hisar.

(3.) THE Land owners were not satisfied with the award of the Collector announced under Section 11 of the Act. They filed objections under Section 18 of the Act in which it was, inter-alia, alleged that market value of the acquired land was not less than Rs. 200/- to Rs. 400/- per square yard. It was also averred that due to acquisition of 44 kanals 15 marlas of land out of khasra No. 897/2, 3 kanals 3 marlas un-acquired land part of that khasra number became useless due to severance.