- (1.) Leave granted.
(2.) The brief facts involved in the instant appeals are that a land situated in revenue estate of Village Safidon, Hadbast No. 54, Tehsil Safidon, District Jind, was sought to be acquired by the State of Haryana for establishment of New Grain Market, Safidon, vide notification dated 14.08.1987, issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act'). It was followed by notification under Section 6 of the Act dated 12.08.1988. The Land Acquisition Collector vide Award No. 2 dated 10.08.1990 assessed the market value of the acquired land @ Rs. 27/- per square yard. Aggrieved against the award of the Collector, the landowner-appellant filed objections, which were referred to the Additional District Judge, who dismissed the objections filed by the landowner being time barred vide order dated 03.02.1996. The appellant filed Regular First Appeal No. C.A. Nos. 6822-6824/2017, 934 of 1996 before the High Court. The appellant also filed C.M. Nos. 10015-16/CI of 2015 in R.F.A. No. 934 of 1996 for permission to lead additional evidence of the reference dated 18.09.1990 submitted by the appellant by post and producing postal receipt dated 18.09.1990 and the acknowledgment due received by office of Land Acquisition Collector dated 20.09.1990.
(3.) The High Court in R.F.A. No. 1823 of 1990 and other connected R.F.As. filed by landowners upheld the judgment and order dated 03.05.1990 passed by Additional District Judge, Jind and maintained compensation of the acquired land of Rs. 109/- per square yards as awarded by Additional District Judge in 19 references. By the impugned order dated 28.11.2015, the High Court dismissed C.M. Nos. 10015-16/CI of 2015 on the ground that the appellant had not filed original copies of the postal receipt dated 18.09.1990 and acknowledgment due receipt dated 20.09.1990.;