KISHORI LAL AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of eight Regular First Appeals bearing Nos. 43,184,185, 570 to 573 and 29 of 1992 filed by the landowners/claimants and the State of Haryana, being aggrieved against the award of Additional District Judge, Kurukshetra dated 28.9.1991. Since identical question of law and facts are involved in these appeals, therefore, these are being decided by this common judgment. The facts are taken from RFA No. 43 of 1992.

(2.) VIDE notification issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), dated 11.3.1981, published in the Haryana Govt. Gazette on the same date, land measuring 53.05 acres in village Pipli, Hadbast No. 360, was acquired for a public purpose, namely for development and utilization of land for residential and commercial area for Sector 5 Urban Estate, Kurukshetra.

(3.) THE Collector awarded compensation for chahi land @ Rs. 34,400/ - per acre; Gair Mumkin Abadi and Plot @ Rs. 45,920/ - per acre and Gair Mumkin Rasta and Tubewell @ Rs. 13,760/ - per acre, besides awarding statutory benefits in terms of the provisions of the Amended Act.