REGENT COMPUTRONICS PVT. LTD.

BINDU GARG Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

STATE OF PUNJAB THROUGH COLLECTOR MUKERIAN HYDEL CHANNEL PROJECT,TALWARA V. AMAR NATH AND ORS. [REFERRED]
SMT. SHIELA KAPUR V. STATE OF HARYANA THROUGH COLLECTOR,KARNAL AND ANR. [REFERRED]
GULZARA SINGH AND ORS. ETC. V. STATE OF PUNJAB AND ORS. [REFERRED]
JAWAJEE NAGNATHAM V. REVENUE DIVISIONAL OFFICER,ABILABAD,A.P. ETC. [REFERRED]
COLLECTOR OF LAKHIMPUR VS. BHUBAN CHANDRA DUTTA [REFERRED]
DOLLAR COMPANY MADRAS VS. COLLECTOR OF MADRAS [REFERRED]
STATE OF MADRAS VS. A M NANJAN [REFERRED]
KAUSALYA DEVI BOGRA SYED YUSLJFUDDIN SYED ZIAUDDIN VS. LAND ACQUISITION OFFICER AURANGABAD:STATE OF MAHARASHTRA [REFERRED]
ADMINISTRATOR GENERAL OF WEST BENGAL VS. COLLECTOR VARANASI [REFERRED]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED]
BHAGWATHULA SAMANNA VS. SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER VISAKHAPATNAM MUNICIPALITY VISAKHAPATNAM [REFERRED]
K S SHIVADEVAMMA VS. ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER [REFERRED]
RAM PIARI VS. LAND ACQUISITION COLLECTOR SOLAN [REFERRED]
STATE OF PUNJAB VS. MOHAN LAL [REFERRED]
UNION OF INDIA VS. BALBIR SINGH [REFERRED]
SMT. NARINDER KAUR VS. THE STATE OF PUNJAB AND OTHERS [REFERRED]
PUNJAB STATE THROUGH LAND ACQUISITION COLLECTOR VS. GURBACHAN SINGH AND ORS. [REFERRED]

JUDGEMENT

(1.) In the revenue estate of village Karnal, now one of the biggest towns of Haryana the State Government of Haryana, issued a notification on 8.2.1989 under Section 4 of the Land Acquisition Act, hereinafter referred to as the Act, intending to acquire nearly 331.58 acres of land. In pursuance thereto notification under Section 6 of the Act was issued and published on 7.2.1990. Though the land intended to be acquired was 331.58 acres, but possession of only 287.64 acres was taken.

(2.) The Land Acquisition Collector after granting opportunity to the parties and having entertained their objections, passed one consolidated award being award No. 6 dated 19.12.1990. Vide this award the compensation awarded to the landowners was as under:- <TAB> 1. Plain area Rs. 2,50,000/- per acre. 2. Muga Canal Rs. 1,84,660/-per acre. 3. Sewage Water Nalla Rs. 2,10,796/- per acre.</TAB>

(3.) The landowners being dissatisfied with the extent of compensation awarded for acquisition of their land filed objections which resulted in filing of more than one hundred references under Section 18 of the Act to the learned District Judge, Karnal. The Additional District Judge, Karnal, vide his judgment dated 31.8.1993 awarded a sum of Rs. 90/- per square yard.

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BINDU GARG Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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