AMI CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common judgment, I shall be disposing off 8 Regular First Appeals appeals both filed by the claimants/landowners and the State of Haryana, bearing Nos. 1766, 1831, 1832, 1833, 2229, 2298, 2299 and 2300 of 1991, as identical question of law and facts are involved therein. However, for the sake of convenience, the facts are being taken from RFA No. 1766 of 1991.

(2.) LAND measuring 135 kanals 8 marlas (16 acres 7 kanals 8 marlas) was notified under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') dated 08.6.1987 published in the Haryana Government Gazette of the same date followed by a notification of declaration dated 07.6.1988 issued under Section 6 of the Act and published in the Haryana Govrnment Gazette of the same date, for public puropose, namely for the establishment of New Grain Market, Staff Quarters, Farmers Rest Office, Gaddda Shed etc. in village Nakanpur Tehsil Ferozepur Jhirka, District Gurgaon.

(3.) DIS -satisfied, landowners filed objections under Section 18 of the Act against the award of the Collector announced under Section 11 of the Act and claimed compensation @ Rs. 3,00,000/- per acre.