STATE OF HARYANA Vs. TEJ RAM

JUDGEMENT

(1.) LEARNED District Judge, Kurukshetra, vide his judgment and award dated 2.1.1993 answered 27 references preferred by the complaints in relation to the acquisition of 265 kanals 19 marlas of land situated in the revenue estate of village Ismailabad, District Kurukshetra.

(2.) ALL these references were answered by a common judgment in the case of Tej Ram v. State of Haryana and another, LAC No. 6 of 1989. Vide this judgment, the learned District Judge had enhanced the compensation to nearly double than the compensation awarded by the learned Land Acquisition Collector. Learned District Judge awarded compensation to the tune of Rs. 1,28,000/- per acre for the acquired land except compensation at the rate of Rs. 80,000/- per acre for the pond relating to khasra No. 1731 out of the acquired land. The State preferred 27 appeals before this Court contending that the compensation awarded by the learned District Judge was excessive and was based on no cogent evident and prayed for restoration of the award of the learned Land Acquisition Collector.

(3.) ALL these 51 regular first appeals, therefore, arise from the common notification, award and judgment of the court. They raise common question of facts, and law based on common evidence led in the case of Tej Ram v. State of Haryana and another. Thus, it would be appropriate to dispose of all these 51 regular first appeals by a common judgment.