Punjab-Haryana High Court
Haryana State Industrial Development ... vs Somdutt And Others on 22 September, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
R.F.A. No. 2590 of 2009 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Cross-objection No. 167/CI of 2010
and R.F.A. No. 2590 of 2009 (O&M)
Date of Decision: 22.9.2010
Haryana State Industrial Development Corporation .... Appellant
vs.
Somdutt 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.
RAJESH BINDAL, J The landowners have filed cross-objections seeking enhancement of compensation for the acquired land whereas by filing appeal the Haryana State Industrial Development Corporation (for short, "the HSIDC") is seeking reduction of compensation.
Briefly the facts are that vide notification dated 10.9.1992 under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') 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 same was followed by notification dated 3.9.1993 issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector') awarded compensation @ ` 80,000/- per acre for chahi, ` 60,000/- per acre for barani, ` 1,10,000/- per acre for gair mumkin, ` 1,25,000/- per acre for land near road upto depth of two acre alongwith statutory benefits available under the Act. The reference filed by the landowners was allowed by the learned court below and they were awarded compensation @ ` 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 landowners as well as the HSIDC are before this Court.
R.F.A. No. 2590 of 2009 -2-Learned counsel for the parties submitted that the issues raised in the present appeal as well as 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.
22.9.2010. ( Rajesh Bindal) vs. Judge