MAYA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) These appeals have been filed against the judgment of the learned Single Judge dated 3.11.1988 by which he declined the prayer of the appellants for further enhancement of compensation awarded by the Additional District Judge, Kurukshetra.

(2.) The Government of Haryana acquired 19.24 Acres of land situated in Darra Kalan, Kurukshetra, for a public purpose, namely, for setting up of an Urban Estate. Out of the acquired land 144 kanals 15 marlas was Chahi land, 7 kanals 14 marlas was Gair Mumkin and 1 kanal and 9 marlas was Banjar Jadid.

(3.) The Land Acquisition Collector passed an award dated 25.8.1982 for payment of compensation at the rate of Rs. 30,000/- per acre for Chahi and Gair Mumkin land. For Banjar Jadid, he awarded compensation at the rate of Rs. 15,000/- per acre. The learned Additional District Judge, Kurukshetra, who heard reference applications filed by the land owners, Including the appellants, under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') enhanced the compensation to Rs. 1,13,250/- per acre i.e., Rs. 23.40 per square yard. He also directed the payment of solatium and interest in accordance with Sections 23(1 -A0, 23(2) and 30 of the Act.