Punjab-Haryana High Court
Smt. Santra Devi And Others vs State Of Haryana And Others on 10 January, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No. 4433 of 2009 (O&M)
Smt. Santra Devi and others .... Appellants
vs
State of Haryana and others .... Respondents
Coram : Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Salim Malik, Advocate, for the appellants.
Mr. D. D. Gupta, Additional Advocate General, Haryana.
RAJESH BINDAL, J The landowners have filed the present appeal seeking enhancement of compensation for the acquired land.
Briefly the facts are that vide notifications dated 5.5.1997 and 15.5.1997 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') the State of Haryana acquired land in the revenue estates of villages Wazirabad, Samaspur and Bindapur, Tehsil and District Gurgaon, for public purpose. The Land Acquisition Collector (for short, 'the Collector') awarded compensation @ ` 5,40,000/- per acre for chahi, ` 4,20,000/- per acre for allabarani, ` 3,60,000/- per acre for bhood and ` 2,40,000/- per acre for banjar and gair mumkin kind of land. Dissatisfied with the award of the Collector, the landowners filed objections. The learned court below determined the market value of the acquired land @ ` 717/- per square yard. Aggrieved against the award of learned Court below, the landowners are before this Court.
Learned counsel for the appellants submitted that the issues raised in the present appeal are squarely covered by judgment of this court in RFA No. 1824 of 2006 Sudama and others vs The State of Haryana and another, decided on 1.10.2010.
Learned State counsel did not dispute the aforesaid factual position. In view of the above, the appeal is disposed of in terms of aforesaid judgment.
10.1.2011. (Rajesh Bindal) vs. Judge