STATE OF HARYANA Vs. HARI SINGH

JUDGEMENT

(1.) The Government of State of Haryana vide notification dated 23.11.1986 under Section 4 of the Land Acquisition Act (hereinafter referred to as the 'Act') published on 20.1.1987 in the official gazette, intended to acquire land measuring 8 bighas 10 biswas for the purpose of construction of link road from village Sudhali to Khera. This notification was followed by a notification dated 18.5.1987 published on 2.6.1987 under Section 6 of the Act.

(2.) After giving notice to the land owners, the Land Acquisition Collector vide award dated 29.12.1988 awarded the following compensation to the land owners: <TAB> Chahi, Baag Chahi, Gair Mumkin Garha and Khud Land : Rs. 52,000/- per acre Gair Mumkin Johri : Rs. 9,000/- per acre</TAB>

(3.) The land owners felt dis-satisfied with the amount of compensation awarded to them by the Land Acquisition Collector and they preferred reference under Section 18 of the Act praying for enhancement of the amount. The learned Additional District Judge, Jagadhri, vide his judgment/award dated 20.11.1997 answered 14 references including the case of Hari Singh (supra). The learned Additional District Judge enhanced the compensation at a uniform rate i.e. Rs. 86,424/- per acre in regard to all kinds of land with statutory benefits.