- (1.) THIS order will dispose of Civil Revisions Nos. 1250, 1251, 1253, 1255, 1256, 1258, 1259, 1261 and 1263 to 1265 of 1970.
(2.) THE facts are not in dispute. Some land in villages Parnala and Bahadurgarh, District Rohtak, was admittedly acquired for two companies, namely, The Hindustan Sanitaryware and Industries Limited, Bahadurgarh, and The Hindustan National Glass Manufacturing Company Limited, Bahadurgarh. It is further admitted that the compensation amount has to be paid by these two companies. The Collector gave his award and against his decision the landowners made applications under Section 18 of the Land Acquisition Act that the case be referred to the learned District Judge for enhancement in the compensation.
(3.) THE two companies made an application before the learned Additional District Judge that they be permitted to appear and adduce evidence and show that there should be no increase in the compensation which had been awarded by the Collector.;