VINOD K.SHARMA,J. - (1.) PRESENT revision petition is directed against the order dated 22.9.2004 passed by learned Additional District Judge, Gurgaon vide which execution petition filed by the petitioners for getting enhanced compensation was ordered to be dismissed.
(2.) THE State of Haryana vide notification under section 4 of the Land Acquisition Act, 1894 (for short the Act) acquired agricultural land measuring 1068.64 acres in villages Jharsa, Kanhai, Bindapur and Samaspur for public purpose. Land measuring 28 kanal 15 marlas falling in the revenue estate of village Kanhai was acquired in which the petitioners were having specific share to the extent of 1/18th share. The Land Acquisition Collector passed award No. 8 dated 23.3.1993 vide which compensation was awarded for 948.95 acres of land including land measuring 28 kanals 15 marlas out of which the share of the petitioners was 1/18th. The said award of the Land Acquisition Collector was challenged by the other co-owners namely Maru Ram, Prem Raj, through their LRs and Ami Lal, Chhote Lal, Khubi, Shera sons of Baldev by filing a reference under section 18 of the Act seeking enhancement of the compensation so assessed by the Land Acquisition Collector.
(3.) THE petitioners, however, did not file any reference under section 18 of the Act.;