- (1.) Haryana Urban Development Authority (HUDA) has filed this revision petition under Article 227 of the Constitution of India assailing order dated 02.12.2010 (Annexure P-4) passed by the Executing Court i.e. Additional District Judge, Bhiwani, thereby holding respondents No. 1 to 4/land owners to be entitled to enhanced compensation of their acquired plot measuring 200 sq. yards as per judgment of this Court in regular first appeal.
(2.) State of Haryana acquired certain land which included plot measuring 200 sq. yards belonging to respondents No. 1 to 4 who had purchased the same from one Ugar Ram vide sale deed dated 20.03.1972. The land was acquired vide notification dated 19.06.1973 under Section 4 of the Land Acquisition Act, 1894 (in short, 'the Act'), declaration vide notification dated 15.10.1974 under Section 6 of the Act and award No. 24 dated 20.03.1975 passed by the Land Acquisition Colloctor. Some of the land owners preferred reference under Section 18 of the Act which was decided by the reference court vide award dated 20.11.1980, enhancing the compensation of their acquired land. In the first appeal in that case this Court further enhanced the compensation vide judgment dated 04.05.1989. However, respondents No. 1 to 4/ land owners herein did not prefer any reference under Section 18 of the Act.
(3.) Respondents No. 1 to 4 had filed suit on 28.03.2001 against State of Haryana and others which was decreed on 25.03.2005 vide decree sheet (Annexure P-1) directing the defendants to pay compensation of the plot of respondents No. 1 to 4 which was already lying deposited. In execution of the said decree, compensation amount of the plot of respondents No. 1 to 4 as per award of Land Acquisition Collector stands paid to them.;