STATE OF HARYANA Vs. KARTAR SINGH

JUDGEMENT

(1.) This Appeal, by special leave, has been filed under Article 136 of the Constitution of India by the State of Haryana and the Land Acquisition Collector, Urban Estate, Panchkula against the judgment and order of the Punjab & Haryana High Court dated April 1, 2003.

(2.) The controversy arises in this way. On May 2, 1973, the Government of Haryana issued notification under Section 4 of the Land Acquisition Act, 1894 (for short, 'LA Act') proposing to acquire land for residential and commercial area as Sector 13 and Sector 13 Extension at Karnal, Haryana.

(3.) Subsequent thereto, declaration was made under Section 6 of the LA Act and then the award came to be passed by the Land Acquisition Collector on November 23, 1973 fixing the market value of the acquired land at the rate of Rs. 270/- per Biswa. The respondents' land is part of the above acquisition in the award.