- (1.) IN these four appeals viz RFAs Nos. 608 to 611 of 1988, the State of Haryana questions the right of the respondents/landowners to the benefits admissible under Section 23 (1-A) of the Land Acquisition Act, 1894.
(2.) NOTIFICATION for the acquisition of land for development of Sector 28 in Faridabad was issued on October 9,1973. The collector gave the award on September 21, 1978. He awarded compensation at the rate of Rs. 1050/- per pucca biswa. The land owners sought references under Section 18 of the Act. The District Judge by his award dated January 15,1988 found that the market value of the land was Rs. 18/- per square yard. He further held that the landowners shall be entitled to the payment of interest etc. as envisaged under Section 23 (1-A) of the Act. Aggrieved by this award, the State of Haryana has filed these four appeals. The applicant claims that the landowners are not entitled to the benefits contemplated under Section 23 (1-A) of the ACt. The land owners have filed cross objections in RFA. No. 608 of 1988 and claim that the market value of the land should have been fixed at Rs. 42/- per square yard.
(3.) I have heard Mr. Grewal for the appellant and Ms. Surjeet Kaur Taunque for the respondent landowners.;