ATTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) State of Haryana issued two different notifications under Section 4 of the Land Acquisition Act, hereinafter referred to as the Act, dated 16.12.1988 and 30.1.1989. Vide notification dated 16.12.1988 the State Government intended to acquire 617.84 acres of land in village Khandsa, 21.88 acres in village Kadipur and 2693 acres in village Naharpur Rupa, while vide other notification land measuring about 13.04 acres was intended to be acquired in village Jharsa, 144.90 acres in village Naharpur Rupa and 303.31 acres in village Khandsa. In furtherance to the first notification the State Government issued a notification under Section 8 of the Act on 14.12.1989 and actually acquired and took physical possession of 461.50 acres in village Khandsa, 20.50 acres in village Kadipur and 11.69 acres in village Naharpur Rupa, totalling 493.75 acres. On the other hand, in furtherance to the. later notification the State Government published notification under Section 6 of the Act on 25.1.1990 abovestated for the land measuring 452.50 acres. However, part of the operation of the notification was stayed by the High Court and the State could actually acquire and take possession of the land measuring 378.36 acres in all the three villages.

(2.) The Land Acquisition Collector passed awards No. 1, 2, 4, 6 and 16 in relation to the first notification and award No. 9 in relation to the second notification. He awarded the following amount of compensation for acquisition of their respective lands under different awards:-

(3.) The claimants obviously felt dissatisfied with the extent of compensation awarded to them for acquisition of their lands and preferred references under Section 18 of the Act. Nearly 175 references were referred to the learned District Judge, in relation to the first notification while 52 references were answered in relation to the second notification.