STATE OF HARYANA Vs. MOHINDER SINGH

JUDGEMENT

(1.) By this common judgment I propose to dispose of 93 Regular First Appeals as these all appeals arise from a common judgment and award passed by the Learned Additional District Judge, Kurukshetra, dated 31.5.1991.

(2.) The necessary facts are that the State of Haryana on 2.12.1982 issued a notification under Section 4 of the Land Acquisition Act, hereinafter referred to as the Act, intending to acquire 327.52 acres in village Patti Jhambra, Shahabad, in District Kurukshetra. Section 6 notification was issued on 4.7.1984 in relation to 178.62 acres though on actual measurement the possession of the land taken was found only 90.07 acres. Upon hearing the objections of the claimants-land owners, the Collector gave his award on 16.9.1986. He awarded the following amounts for the respective lands stated against each entry:- <TAB> ---------------------------------------------------- Chahi : Rs. 52,0007- per acre Abadi Plot : Rs. 1,04,000/- per acre Gair Mumkin : Rs. 34,8807- per acre Banjar Quadim : Rs. 40,0007- per acre ---------------------------------------------------- </TAB>

(3.) Being dis-satisfied with the amount awarded the claimants filed application for reference under Section under Section 18 of the Act which were referred, in turn, by the Collector to the learned District Judge, Kuruksehtra. Parties led documentary and oral evidence. The claimants examined 8 witnesses i.e. PW-1 to PW-8 in support of their case and proved sale instances Ex.P.3 to P.7 and Ex.P.20. The respondents had produced Ex.R.1 and Ex.R.2 which were the judgments and award in another case relating to the same acquisition and led no other evidence before the learned Additional District Judge.