Punjab-Haryana High Court
State Of Haryana And Another vs Harbans Lal And Others on 16 October, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
RFA No.4173 of 2006 (O&M)
Date of Decision: 16.10.2008.
State of Haryana and another
....Appellants
Versus
Harbans Lal and others ...Respondents
CORAM : Hon'ble Mr. Justice Rajesh Bindal
Present:- Mr.H.S.Hooda, Advocate General Haryana with
Mr. Navneet Singh, AAG Haryana,
for the appellants.
RAJESH BINDAL, J.
The State is in appeal before this Court against the award dated 9.8.2004 passed by learned Additional District Judge, Sonepat for reduction of the compensation awarded to the land owners.
Briefly, the facts are that land was acquired vide notification dated 17.5.1990 issued under Section 4 of the Land Acquisition Act, 1894 (for short `the Act) for the development and utilization as residential, commercial area in Sector 12, Sonepat. The Land Acquisition Collector (for short, `the Collector') assessed the value of the acquired land at Rs.2 lakhs per acre. Aggrieved against the same, the land owners filed objections which were referred to the learned Additional District Judge, Sonepat, who keeping in view the material placed on record by the parties, determined the value of the land on the left side of the Sonepat-Bahalgarh Road at Rs.125/- per sq. yards and on the right side of the Sonepat Bahalgarh Road, at Rs.150/- per sq. yards.
Learned Advocate General very fairly submits that the issue raised in the present appeal is squarely covered against the appellants vide judgment of this Court in RFA No.1718 of 2001, Atam Parkash vs. State of Haryana and others where the value of the acquired land was further enhanced by this Court. In view of this development, present appeal does not survive.
For the reason stated in Atam Parkash's case (supra), the present appeal is dismissed.
(RAJESH BINDAL) Oct. 16, 2008. JUDGE Reema