Punjab-Haryana High Court
Umed Singh And Others vs State Of Haryana And Others on 21 January, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No. 4124 of 2008 (O&M)
Date of decision: 21.1.2010
Umed Singh and others .. Appellants
v.
State of Haryana and others
.. Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Wazir Singh, Advocate for
Mr. Harkesh Manuja, Advocate for the appellants.
Mr. D. D. Gupta, Additional Advocate General, Haryana.
Rajesh Bindal J.
The land owners are in appeal seeking further enhancement of compensation for the acquired land.
Land measuring 22.02 acres situated in village Mehlana, Hadbast No. 193, Tehsil and District Sonepat, was acquired by the Government of Haryana vide notification dated 16.8.2002 and 3.10.2002, issued under Section 4 of the Land Acquisition Act, 1894 (for short, `the Act') for the purpose of construction of Career Lined Channel. The Land Acquisition Collector (for short, `the Collector') assessed the market value of the acquired land at Rs. 3,00,000/- 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 assessed the market value @ Rs. 7,40,000/- per acre for the land which was abutting to the village abadi and Rs. 5,00,000/- per acre for the remaining land.
Learned counsel for the parties are agreed that the issue involved in the present case is squarely covered by the judgment of this Court in RFA No. 2815 of 2008 -Prem and others v. The State of Haryana and others, decided on 27.4.2009, where the amount of compensation was further enhanced.
Accordingly, the present appeal is disposed of in the same terms.
(Rajesh Bindal) Judge 21.1.2010 mk