Punjab-Haryana High Court
Union Territory vs Gurdev Singh And Another on 18 May, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
Cross -objection No. 170/CI of 1999
in RFA No. 3980 of 1998
Union Territory, Chandigarh ... Appellant
vs
Gurdev Singh and another .... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mrs. Ekta Thakur, Advocate, for the objectors/respondents.
Ms. Nidhi, Advocate for Mrs. Lisa Gill, Advocate, for Union Territory, Chandigarh.
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 of the case are that vide notification dated 12.10.1989, issued under Section 4 of the Land Acquisition Act, 1894 (for short, `the Act'), land measuring 21.51 acres, situated in the revenue estate of Manimajra, was acquired for development of residential-cum-commercial complex, Scheme No. 2 (Pocket No. 3), Manimajra. The Land Acquisition Collector (for short, `the Collector') assessed the market value of the land at Rs. 1,65,400/- per acre. The land owners feeling dissatisfied with the quantum of compensation awarded by the Collector, filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ Rs. 3,87,200/- per acre.
Learned counsel for the parties submitted that the main appeal was disposed of vide order dated 30.1.2009 in terms of detailed judgment in RFA No. 2222 of 1998 - Bhagwan Dass and another vs Union Territory, Chandgiarh, whereby the compensation payable to the landowners was further enhanced to Rs. 157/- per square yard. However, inadvertently the cross-objections filed by the landowners in the present appeal remained pending.
Accordingly, for the reasons mentioned in Bhagwan Dass's case (supra), the cross-objections filed by the respondents are also disposed of in the same terms.
18.5.2009 ( Rajesh Bindal) vs. Judge