Punjab-Haryana High Court
Haryana State Industrial Development ... vs Kartar Singh And Others on 26 October, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
Cross -objection No. 141/CI of 2010 (1)
in RFA No. 4477 of 2009
In the High Court of Punjab & Haryana at Chandigarh
Cross -objection No. 141/CI of 2010 (O&M)
in RFA No. 4477 of 2009
Date of decision : 26.10.2010
Haryana State Industrial Development Corporation Limited
... Appellant
vs
Kartar Singh and others
.... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Sharad Aggarwal, Advocate for
Mr. Lokesh Sinhal, Advocate, for the cross-objectors/respondents Mr. Rajesh Hooda, Advocate for Mr. Kamal Sehgal, Advocate, for HSIIDC.
Mr. D. D. Gupta, Additional Advocate General, Haryana.
Rajesh Bindal J.
The landowners have approached this court by filing the cross- objections for enhancement of compensation for the acquired land.
Briefly, the facts are that vide notification dated 11.12.1995, issued under Section 4 of the Land Acquisition Act, 1894 (for short, `the Act'), State of Haryana acquired land situated in villages Jaliawas, Suthana, Suthani, Asalwas, Jalalpur, Chirhara and Rudh, Tehsil Bawal, District Rewari for development as Industrial Growth Centre at Bawal. The Land Acquisition Collector (for short, `the Collector') vide award dated 15.9.1997, assessed the compensation of acquired land @ ` 1,43,000/- per acre for Chahi, ` 1,15,000/- for barani, ` 1.65,000/- per acre for depth of 2 acres upto the road, ` 1,43,000/- per acre for gair mumkin and ` 6,00,000/- per acre upto depth of two acres on both sides of road. Dissatisfied with the award of the Collector, the land owners filed objections. On reference under Section 18 of the Act, the learned court below assessed the market value of the acquired land @ ` 8,00,000/- per acre for the land upto the depth of 500 yards on both sides of National Highway No. 8 as well as National Highway No. 71 (Rewari-Bawal road) and ` 6,00,000/- per acre for the remaining land. It is this award which is impugned by the landowners by filing the cross-objections.
Cross -objection No. 141/CI of 2010 (2) in RFA No. 4477 of 2009 Learned counsel for the landowners submitted that the main appeal was disposed of vide order dated 14.9.2010 in terms of detailed judgment in RFA No. 3541 of 2006 - Nand Ram and others vs State of Haryana and others. However, inadvertently the cross-objections filed by the landowners in the appeal remained pending.
Aforesaid fact is not disputed by the learned counsel for the State. Accordingly, for the reasons mentioned in the aforesaid judgment, the cross-objections filed by the landowners are also disposed of in terms of aforesaid judgment.
26.10.2010 (Rajesh Bindal) vs. Judge