Punjab-Haryana High Court
Smt. Sheela Devi vs State Of Haryana And Another on 11 March, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
R.F.A. No. 3337 of 1999 (1)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No. 3337 of 1999 (O&M)
Date of decision : 11.3.2011
Smt. Sheela Devi .... Appellant
vs
State of Haryana and another .... Respondents
Coram : Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Pritam Saini, Advocate, for the appellant.
Mr. Anjum Ahmed, Additional Advocate General, Haryana.
RAJESH BINDAL, J The landowner has approached this court for enhancement of compensation for the acquired land.
Briefly, the facts are that vide notification dated 17.9.1993, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana sought to acquire land in Village Sunderpur, District Kurukshetra, for construction of road from Umri to New Grain Market. The Land Acquisition Collector (for short, 'the Collector') assessed the market value of the acquired land @ ` 3,00,000/- per acre. Dissatisfied with the award of the Collector, the landowners filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ ` 3,75,000/- per acre. It is this award which is impugned in the present appeal.
Learned counsel for the appellant submitted that the issue raised in the present appeal is squarely covered by the judgment of this court in RFA No. 2901 of 1999 - Baldev Singh and others vs State of Haryana and another, decided on 9.11.2010, whereby the compensation payable for the acquired land was assessed @ ` 7,26,000/- per acre.
R.F.A. No. 3337 of 1999 (2)Learned counsel appearing for the State did not dispute the aforesaid factual position.
For the detailed reasons recorded in Baldev Singh's case (supra), the appeal is disposed of in the same terms.
11.3.2011 (Rajesh Bindal) vs. Judge