- (1.) Leave granted.
(2.) This appeal has been preferred against the impugned judgment and order dated 28.9.2012 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Revision No. 1631 of 2011 (O&M) allowing the revision filed by the respondents.
(3.) Facts and circumstances giving rise to this appeal are that: A. The appellants claim to have purchased a plot in Khasra No. 159/3 situate in revenue estate of Village Lohar, Tehsil & District Bhiwani (Haryana) on 20.3.1972 from its registered owner Ugar Ram but the mutation of the same had not been made in favour of the appellants. B. A large area of land including the land in dispute was notified under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act') which was published in the Official Gazette on 19.6.1973. C. The appellants alongwith others filed claim petition. The Land Acquisition Collector assessed the market value of the land at the rate of Rs.24/- per marla vide award dated 20.3.1975. D. On the basis of the other judgments and assessment orders, the value of the land of the appellants had been determined by the Reference Court as well as by the High Court, taking in view the provisions of Section 28-A of the Act, at the rate of Rs. 9 per Square Yard.;