CHHELLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, I shall be disposing of two Regular First Appeals bearing Nos. 651 of 1991 filed by the claimants/landowners and 280 of 1991 filed by the State of Haryana, against the award of learned District Judge, Gurgaon, dated 14.11.1990, as law and facts involved therein are identical. The facts are, however, extracted from RFA No. 651 of 1991 (Chhellu and others v. State of Haryana).

(2.) VIDE notification issued under Section 4 of the Land Acquisition Act,1894 (for short,'the Act'), dated 20.3.1975 land in village Dundahera, Tehsil and District Gurgaon was acquired including the land of the appellants bearing Rectangle No. 54 Killa Nos. 13/1/2 (16M), 14/2 (4K), 15/2 (2k7M) 17 1/2 (13M) total measuring 7 kanals 16 Marlas.

(3.) SOME of the claimants/landowners including one Jai Lal filed objections under Section 18 of the Act, which were decided by the reference Court of Sh. R.K.Gupta, the then learned District Judge, Gurgaon and the compensation was assessed @ Rs. 17.50 per square yard besides other statutory benefits in terms of the provisions of the Amended Act.