- (1.) The compendium of the facts, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that the land of the petitionerclaimants was acquired by the appropriate Government, for public purpose of extension of cantonment area at village Bada Rangran, Tehsil and Distt.Hisar, by way of notification dated 18.6.1984 under section 4 of the Land Acquisition Act, 1894 (hereinafter to be referred as "the Act").
(2.) Having completed all the codal formalities, award No.7 of the year 1985-86 was stated to have been passed by the Land Acquisition Collector, Hisar. Thereafter, the matter was referred to the reference Court, which was decided, by virtue of judgment dated 28.2.1989. The market value of the acquired land was ultimately determined by the High Court.
(3.) As the respondents did not pay the entire compensation, therefore, the petitioner-claimants filed the execution petition for recovery of the balance amount of compensation.;