- (1.) Award rendered on 10.04.1992 while deciding reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter called "the Act") by Sh.S.R.Bansal, the then Additional District Judge, Sirsa, is under challenged in this Regular First Appeal wherein enhanced compensation has been sought qua the acquired land. Details of acquisition of land
(2.) Some facts which are necessary for adjudication of this appeal are given in tabular form as under:- JUDGEMENT_369_LAWS(P&H)8_2014_1.html
(3.) The collector had announced the Award determining the market value of the acquired land as under: Rs. 60,000/- per acre for Chahi land with all other statutory benefits. Enhancement sought by landowners- Award of Reference Court;