STATE OF HARYANA Vs. RAM PARTAP

JUDGEMENT

(1.) This and other 5 connected first appeal have arisen from the judgment/award passed by the learned District Judge, Ambala, dated 22.10.1992 awarding Rs. 5,80,800/- per acre to the claimants for their land, which was acquired by the State alongwith statutory benefits permissible under the Land Acquisition Act, 1894 (hereinafter referred to as the Act). The State of Haryana published a notification dated 31.8.1987 under Section 4 of the Act intending to acquire 5.68 acres of land in village Saunda, hadbast No. 114, Tehsil and District Ambala. The Acquisition of the land was for its development and utilisation as water works in Sector 9 Ambala Section 6 of the Act was issued on 294.1988. Having considered the objections of the parties, the learned Land Acquisition Collector vide award No. 3 dated 27.9.1988 granted the following compensation to the land owners. <TAB> a) Chahi Land : Rs. 69,000/- per acre. b) Barani Land : Rs. 46,000/- per acre. c) Gair Mumkin : Rs. 23,000/- per acre.</TAB>

(2.) Being dissatisfied with the amount of compensation awarded to the land owners, the claimants made requests for reference for enhancement before the learned Land Acquisition Collector. The Land Acquisition Collector made reference under Section 18 of the Act to the learned District Judge, Ambala. The learned District Judge vide his judgment and award dated 22.10.1992 having afforded opportunities to the parties to lead evidence in support of their respective case, enhanced the compensation to Rs. 5,80,800/- per acre.

(3.) It may be noticed here at this stage that the learned District Judge, Ambala disposed of 3 references i.e. LAC No. 155 of 1991, LAC No. 156 of 1991 and LAC No. 157 of 1991 vide a common judgment dated 22.10.1992. Disposal of these three references by awarding the aforestated amount has resulted in filing these all 6 RFAs, 3 by the State and 3 by the claimants. The State prays for reduction of the compensation awarded, while the claimants pray for enhancement of compensation awarded by the learned District Judge. As all these 6 RFAs arise from one and the same judgment, it will be appropriate to dispose of all these regular first appeals together by this common judgment.