S.N.Aggarwal, J. - (1.) The appellants were the owners of land measuring 17 kanal 1 marla comprised in various khasra numbers situated in village Rohad, Tehsil Bahadurgarh, District Rohtak. The said land was acquired by the State of Haryana by issuing notification under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act'),on 7.8.1981 and thereafter, declaration under Section 6 of the Act on 2.9.1981. The Land Acquisition Collector announced the award on 31.1.1983 by which the compensation was awarded as under :- Chahi Land Rs. 10,000/- per acre Barani Land Rs. 8,000/- per acre Bhood Land Rs. 6,000/- per acre RFA No. 375 of 1985 -2- Banjar Kadeem Land Rs. 4,000/- per acre Dissatisfied with the amount of compensation, the appellants filed a reference under Section 18 of the Act in the Court of District Judge, Rohtak and claimed compensation @ Rs.50,000/- per acre.
(2.) This petition was opposed by the State of Haryana. The learned Reference Court framed the following issues :- 1). To what amount of compensation the petitioners are entitled ? 2). Whether the petitions are not maintainable? 3). Relief.
(3.) In support of their case, appellants examined Darya Singh as PW-1, who proved a photocopy of the sale deed as Exhibit P-1 and proved that he had purchased 6 biswas of land for a sum of Rs.8,000/-. Kali Ram PW-2 also proved having purchased the land @ Rs.14,000/- per acre and proved a copy of the sale deed as Exhibit P3. Tej Ram was examined as PW-3, who deposed that he had purchased the land for a sum of Rs.24,000/- about two years back and photocopy of the sale deed was proved as Exhibit P-4. Ram Kishan PW-4 also proved that the value of his land was Rs.30,000/- per acre. Rishal Singh-petitioner appeared as PW-5. He also asserted that value of his land was more than Rs.50,000/- per acre. In rebuttal Ram Chand, Office Kanungo was examined as PW-6 and Rishal Singh as PW-7.;