VIJENDER JAIN,J - (1.) FOR establishment of new grain market, construction of Staff Quarters, Rest House, Gadda Sheds and office building at Meham. Government of Haryana issued a notification under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') on 8.10.1985 followed by another notification under Section 6 of the Act on 12.6.1986. These notifications were issued for acquiring 37 acres 6 kanals and 8 marlas of land in Meham, District Rohtak. However, in actual 24 acres 5 kanals and 19 marlas of the land was acquired and to this effect Land Acquisition Collector issued the award. In his award dated 30.9.1987 learned Land Acquisition Collector, Rohtak, depending upon the nature of land awarded following compensation to the land owners :- Nehri/Chahi land Rs. 25,000/- per acre Gair Mumkin Rs. 28,000/- per acre Barani Land Rs. 15,000/- per acre 2. Not satisfied with the amount of compensation, references under Section 18 of the Act were sought for enhancement of compensation.
(2.) 1 references preferred were disposed of by learned Additional District Judge, Rohtak vide judgment dated 3.2.1990, who awarded uniform rate of compensation to all the claimants at the rate of Rs. 1,44,000/- per acre. Against the judgment of learned Additional District Judge, Rohtak, 21 Regular First Appeals were filed by the State of Haryana praying that the amount awarded is excessive. Claimants also filed 20 appeals praying for enhancement. All the appeals were decided by the impugned judgment of learned Single Judge of this Court on 18.2.2000. The learned Single Judge came to conclusion that the claimants would get Rs. 3,68,000/- per acre minus 50% i.e. Rs. 1,84,000/-. 50% cut was applied for the development charges.
(3.) LEARNED counsel appearing for the appellant has also stated at bar before us that no other Letters Patent Appeal was preferred against the judgement of learned Single Judge except the present one. During course of arguments, learned counsel appearing for the appellants has confined his arguments only to challenge imposition of 50% cut applied towards the development charges.;