Punjab-Haryana High Court
Risala And Another vs State Of Haryana And Others on 8 September, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 1078 of 1987 (O&M)
Date of decision : 08.9.2008
Risala and another ..... Appellants
vs
State of Haryana and others ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: None for the appellants.
Mr. Rajiv Kawatra, Senior Deputy Advocate General, Haryana, for respondent no. 1.
Mr. C. B. Goel, Advocate, for respondent no. 2.
None for respondent no. 3.
Rajesh Bindal J.
Challenge in the present appeal is to the award of the learned court below whereby claim made by the appellants for apportionment of 2/3rd share in the compensation on account of acquisition of land belonging to respondent no. 2 was dismissed.
Briefly, the facts are that vide Notification dated 25.6.1984, under Section 4 of the Land Acquisition Act, 1894, the State of Haryana acquired 124 kanals 17 marlas of land for setting up 132 K. V. Sub-Station at Kaul at the expense of Haryana State Electricity Board. The award was announced by the Collector on 17.4.1985. The appellants filed objection petition on 15.5.1985 claiming that they occupying the land as tenant since the year 1960 on payment of 1/3rd batai. The learned court below has allowed 1/3rd share in the compensation to the appellants/tenants and 2/3rd share in the compensation to the landowner.
The appeal was taken up for hearing on various dates, however, the appellants remained unrepresented.
Today the case was taken up along with other cases arising out of same acquisition. The appellants again remained unrepresented. In the absence of assistance by counsel for the appellants, I do not deem it appropriate to decide the appeal on merits. Accordingly, the appeal is dismissed for non-prosecution.
08.9.2008 ( Rajesh Bindal) vs. Judge