Paripoornan, J. - (1.) Leave granted.
(2.) This appeal is filed against the Judgment dated 9-5-1986 of the Division Bench of the High Court of Punjab and Haryana, in L.P.A. No. 139 of 1986 and C.M. No. 903 of 1986, affirming the Judgment of the single Judge rendered in R.F.A. 390/75 dated 25-10-1985 regarding the award of compensation made under Land Acquisition Act. The appellant-Society is running educational and charitable institutions in the State of Haryana. For providing a playground to one of its colleges, the appellant-Society got acquired 7 bighas of land belonging to the second respondent in this appeal (original claimant in the land acquisition proceedings, under the Land Acquisition Act, 1894, hereinafter referred to as the Act. Notifications under Section 4 of the Act were issued on 15-5-1968 and 11-6-1968. The notification under Section 6 was issued on 13-8-1969. By an award dated 29-9-1970. compensation was awarded to the second respondent the land owner, at the rate of Rs. 12000/- per acre and Rs. 1000/- as price of well apart from 15% solatium and 6% interest, from the date of Notification up to the date of award.
(3.) In the reference to court at the instance of the appellant as well as the third respondent, the Addl. District Judge, by judgment dated 30-12-1974, awarded the enhanced compensation at the rate of Re. 1/- per sq. yard for the entire land and further interest at the rate of 6% per annum under Section 4 of the Act from the date of Notification till the additional amount was paid to the claimant. In the appeal filed by the claimant before the High Court of Punjab and Haryana in R.F.A. No. 390 of 1975, a learned single Judge of that court by Judgment dated 25-10-1985 enhanced the compensation for the land acquired at the rate of Rs. 8/- per sq. yard. The learned single Judge also awarded 30% of the market value of the land acquired as solatium, along with 12% of such market value from the date of Notification under Section 4 of the Act till the date of taking possession of the land and interest at the rate of 9% per annum for the first year and thereafter at the rate of 15% till the date of payment of compensation for the land acquired. It is against the aforesaid Judgment the petitioner/appellant filed LPA No. 139 of 1986 before the Division Bench, wherein the award of compensation was not interfered with.;