Punjab-Haryana High Court
Haryana State Industrial Development ... vs Hukam Chand And Others on 8 October, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
R.F.A. No. 2589 of 2009 (1)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Cross-objection No. 175/CI of 2010
and R.F.A. No. 2589 of 2009 (O&M)
Date of decision : 8.10.2010
Haryana State Industrial Development Corporation .... Appellant
vs.
Hukam Chand and others .... Respondents
Coram : Hon'ble Mr. Justice Rajesh Bindal Present:- Mr. Kamal Sehgal, Advocate, for the HSIDC.
Mr. P. R. Yadav, Advocate, for the cross-objectors/respondents.
Mr. D. D. Gupta, Additional Advocate General, Haryana.
RAJESH BINDAL, J By filing the present appeal, the Haryana State Industrial Development Corporation (for short, "the HSIDC") is seeking reduction of compensation awarded to the landowners for the acquired land, whereas by filing cross-objections, the landowners/cross-objectors are seeking enhancement thereof.
Briefly the facts are that vide notification dated 10.9.1992 under Section 4 of the Land Acquisition Act, 1894, the State of Haryana acquired land in the revenue estate of village Suthana, Tehsil Bawal, District Rewari for setting up of Growth Centre at Bawal by HSIDC. The Land Acquisition Collector vide his award dated 25.8.1995 assessed the compensation for the acquired land @ ` 80,000/- per acre for chahi, ` 60,000/- per acre for barani, ` 1,25,000/- per acre for the land situated on both sides of the road upto the depth of 2 acres and ` 1,10,000/- per acre for gair mumkin kinds of land. Dissatisfied with the award of the Collector, the landowners filed objections. On reference, the learned court below determined the market value of the acquired land @ ` 3,30,000/- per acre for all types of land upto the depth of 500 meters on both sides of NH No. 8 and NH No. 71 (Rewari-Bawal Road), and ` 2,00,000/- per acre for the the remaining land. Aggrieved against the award of learned Court below, the HSIDC and the landowners are before this Court.
R.F.A. No. 2589 of 2009 (2)Learned counsels for the parties fairly submitted that the issues raised in the present appeal as well as in the cross-objections are squarely covered by judgment of this court in RFA No. 3323 of 2005 - Haryana State Industrial Development Corporation and another vs Gindori and others, decided on 23.8.2010.
In view of the above, the appeal as well as the cross-objections are disposed of in terms of aforesaid judgment.
8.10.2010. (Rajesh Bindal) vs. Judge