Rajesh Bindal, J. - (1.) THIS order will dispose of the set of appeals bearing RFA Nos. 1651, 1711, 1712, 1713, 1727, 1728, 1729, 1733 of 1988 arising out of common award of the learned court below. However, the facts have been noticed from RFA No. 1651. of 1988.
(2.) THE appeal has been filed by the proprietors in Shamlat Patti Kishan Sahai, Bhangart Hasab Hisas Paimana Hakiat, all r/o Village Manesar, District Gurgaon claiming themselves to be the owners of the land in question against the award of the learned court below wherein application under Section 30 of the Land Acquisition Act 1894 (for short 'the Act') the amount of compensation has been directed to be disbursed to the respondents the Dohlidars on the land in question. Briefly, the facts are that vide notification dated March 22, 1985 the land in question forming part of Village Manesar was acquired by the State. The respondents filed application under Section 30 of the Act claiming absolute right of the payment of compensation on the plea that they are in occupation of the land in question as Dohlidars on account of Punarth. The dispute was referred to learned court below, who on consideration of the material placed on record by the parties accepted the plea of the respondents and held them entitled to the entire compensation payable on account of acquisition of land. It is this award of the learned court below which has been impugned by the appellants in present appeal.
(3.) THE challenge to the impugned award was sought on the ground that Dohlidar is merely a tenant on the land. Dohli is granted for a specified purpose which are religious or charitable. Once the subject is over the Dohli will revert back to the owners of the and. The respondent have failed to prove that they are permanent Dohli's. The Dohli's don't become owners of the land.;