MEGH RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal by the appellants/landowners is directed against the award dated 23.7.1993 passed by the learned Additional District Judge, Hisar on a reference under section 18 of Land Acquisition Act,1894 (for short the Act).

(2.) STATE of Haryana issued a notification dated 12.9.1986 which was published in the Govt. Gazette on 30.9.1986 under section 4 of the Act for acquiring 21 kanals 11 marlas of land belonging to the appellants for construction of PWD Rest House at Ratia.

(3.) THE appellants being dissatisfied with the award sought reference under section 18 of the Act claiming compensation at the rate of Rs. 800-900/- per square yard. In addition, severance allowance was claimed for the remaining land at the rate of Rs. 6600/- (Rupees six hundred only) per square yard. Enhancement was claimed on the ground that the land acquired was quite close to Ratia city and very costly. Adjoining land was sold as plots at the rate of Rs. 800/- (Rupees eight hundred only) per square yard. It was also the case of the appellants that the land was actually kept for a factory which they will now have to instal at some other place.