KABUL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) State of Haryana, to achieve the public purpose for the development and utilisation of land as institutional area, in Sector 32, under the Haryana Urban Development Authority Act, 1977, intended to acquire 294.04 acres of land in the revenue estate of village Jharsa, Tehsil and District Gurgaon, issued notification under Sec. 4 of the Land Acquisition Act, hereinafter referred to as the Act on 27.8.1987. In furtherance thereto notification under Sec. 6 was issued and published on 25.8.1988. Upon actual measurements, the physical possession of the land measuring 281.54 acres was taken. The Land Acquisition Collector vide his award No. 11 dated 16.3.1989 divided the land acquired into three different categories and awarded the following compensation : <FRM>JUDGEMENT_137_LAWS(P&H)5_19991.html</FRM>

(2.) The claimant felt totally dis-satisfied and submitted application for reference to the Court of learned District Judge, Gurgaon. The learned Land Acquisition Collector referred 15 references to the Court of learned Additional District Judge, Gurgaon who disposed of all these 15 references by a common judgment dated 23.12.1993. The learned Additional District Judge enhanced the compensation awarded by dividing the entire land into three different categories and again awarded different compensation. The enhanced compensation was as under:- <FRM>JUDGEMENT_137_LAWS(P&H)5_19992.html</FRM>

(3.) All the 15 claimants were still dis-satisfied with the amount awarded to them by the learned Additional District Judge and preferred regular first appeals before this Court praying that the compensation should be enhanced to Rs. 500.00 per square yard along with other statutory benefits. While, on the other hand, the State of Haryana preferred another 15 appeals praying for reduction in the amount of compensation awarded by the learned Additional District Judge vide judgment dated 23.12.1993. Resultantly 30 regular first appeals have been filed impugning the judgment of the learned Additional District Judge dated 23.12.1993.