GURNAM KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) ALL these Letters Patent Appeal Nos. 2191, 2193, 2259 to 2264, 2301, 2302 of 1989, 528 to 533, 1276 of 1990, 148 and 194 of 1991 arise from common order recorded by learned Single Judge dated May 29, 1989, as all the connected Regular First Appeals were taken together for hearing and decided along with cross-objections in respective appeals as such. We too, propose to decide all these Letters Patent Appeals by common order, as has also been suggested by learned counsel for the parties.

(2.) WHEREAS , learned Additional District Judge enhanced the market value of the acquired land make it twice over from the one assessed by the Land Acquisition Collector, insofar as Chahi and Barani land is concerned and almost thrice over insofar as Khadans are concerned, learned Single Judge further increased the same by fixing the market value of Chahi land to Rs. 72800/-, Barani land to Rs. 49000/- and Khadans to Rs. 18000/- per acre. The appellants, who are all claimants, being affected by acquisition of their land vide notification dated January 13, 1984, issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act' clamour for fixation of market value far in excess than the one that has been assessed and granted by the learned Single Judge.

(3.) WITH regard to accessibility of the land by motorable road, learned Additional District Judge, observed as follows :-