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[Cites 1, Cited by 3]

Punjab-Haryana High Court

State Of Haryana And Another vs Ravi Kant And Another on 24 December, 2010

Author: Rajesh Bindal

Bench: Rajesh Bindal

              In the High Court of Punjab & Haryana at Chandigarh


                                                R. F. A No. 83 of 2001 (O&M)


State of Haryana and another                                  ..... Appellants
                                  vs
Ravi Kant and another                                         .... Respondents
Coram:       Hon'ble Mr. Justice Rajesh Bindal


Present:     Mr. D. D. Gupta, Additional Advocate General, Haryana.


Rajesh Bindal J.

The State of Haryana has filed appeals bearing RFA Nos. 83 to 85 of 2001, seeking reduction of compensation granted by the learned court below for the acquired land.

Briefly, the facts of the case are that the State of Haryana vide notification dated 21.3.1991 issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') acquired land situated within the area of Hadbast No. 146, Tehsil and District Hisar, for development and utilization thereof as residential sectors at Hisar. The Land Acquisition Collector assessed the market value of the acquired land @ ` 3,00,000/- per acre for category 'A', ` 2,50,000/- per acre for category 'B' (abutting railway lines and cremation ground), and ` 2,00,000/- per acre category 'C' 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 @ ` 235/- per square yard. It is this award which is impugned by the State of Haryana in the present set of appeals.

It is not disputed by the learned State counsel that the issues raised in the present set of appeals are squarely covered by judgment of this court in LPA No. 953 of 2000 Partap Singh vs State of Haryana, dated 11.1.2006, whereby the compensation payable to the landowners was further enhanced.

Since this court had further enhanced the compensation payable to the landowners for the acquired land, the present set of appeals filed by the State do not survive. Accordingly, for the reasons recorded in the aforesaid judgment, the appeals are dismissed.



24.12.2010                                                (Rajesh Bindal)
vs.                                                            Judge