RAJ SONS INDUSTRY Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment of mine will dispose of R.F.A. No. 133 of 1982 filed by the landowners claimants for enhancement of compensation and R.F.A No. 1530 of 1981 filed by State of Haryana for reduction of compensation awarded' by the Additional District Judge vide his common award dated 27.7.1081.

(2.) The State of Haryana by issuance of a notification dated 15.4.1975 acquired land measuring 391 Kanals I Marla. The land is situated in village Rai District Sopepat and has been acquired for the setting up a Demonstration-cum-training farm for applied Farm Practices in Food Crops, Horticulture and Reclamation etc Out of the aforementioned land, land belonging to the appellant Raj Sons Industries in R.F.A. No. 133 of 1982 was also acquired. The Land Acquisition Collector divided the land into two Blocks 'A' and 'B' and assessed the market value at of the acquired land falling in Block' 'A' At Rs. 16320/per acre and for Block 'B' land he assessed the market, value, at, Rs. 10880/- per acre. On reference under Section 18 of the Land Acquisition Act (for short 'the Act') the Additional District Judge by his Award under challenge has held that the market value of the acquired land in question was not more than Rs. 5/- per square yard.

(3.) As regards the compensation granted to landowner claimants it may be observed at the very outset that the Additional District Judge has determined the market value of their land at Rs. 5/- per square yard on the ground that the land measuring 19 Kanals 14 Marla was purchased by them at the rate of the Rs. 4.19 per square yard by virtue of sale deed dated 15.7.1972 and that this very land has been acquired.