MURTI SHREE NEELKANTH MAHADEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) By these petitions, the petitioners challenge the orders of the learned Additional District Judge, Narnaul, to which Court references under Sec. 18 of the Land Acquisition Act, 1894 were made, upon the petitioners in these petitions having sought enhancement of the compensation awarded by the Land Acquisition Collector after their land was acquired pursuant to a notification issued on 4/5/2011 under Sec. 4 of the said Act, with the Award thereafter pronounced on 17/1/2013.

(2.) The application for enhancement was made to the Collector on 27/2/2013 in the case of the petitioner in CR No. 1772 of 2018, and on 26/2/2013 as regards the case of the petitioners in CR No. 1781 of 2018 (as per learned counsel appearing for the petitioners).

(3.) The applications were thereafter referred to the competent Court, i.e. the Additional District Judge, on 29/8/2014 in the former case and on 16/3/2015 in the latter case.