Punjab-Haryana High Court
State Of Haryana And Another vs Parminder Singh And Another on 4 September, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
RFA No. 1675 of 2012
1
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
RFA No.1675 of 2012 (O&M)
Date of Decision:04.09.2013
State of Haryana and another
...Appellants
Versus
Parminder Singh and another
.....Respondents
CORAM: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. D.D. Gupta, Additional Advocate General, Haryana.
RAJESH BINDAL, J.
This order will dispose of a bunch of appeals bearing RFA Nos.1675 to 1703, 1716 to 1718, 2326, 2327, 2614, 2657 and 2658 of 2012, as common questions of law and facts are involved therein. However, the facts have been extracted from RFA No.1675 of 2012.
The State is in appeal seeking reduction in the amount of compensation for the acquired land.
Brief facts of the case are that vide notification dated 19.07.2002, issued under Section 4 of the Land Acquisition Act, 1894 ( for short "the Act"), land situated in the area of village Patti Gadar, Tehsil and District Kaithal was acquired by the State of Haryana for commercial and residential Sector-18, Kaithal. The same was followed by notification dated 17.07.2003, issued under Section 6 of the Act. The Land Acquisition Collector (for short "the Collector") assessed the market value of the acquired land @ ` 5,00,000/- per acre. The landowner(s) feeling dissatisfied with the award of the Collector, filed objections. Considering the material placed on record, the learned court below vide its award dated 01.05.2010 determined the market value of the acquired land @ ` 300/- per square yard.
Learned counsel for the State submitted that the claim made in the present set of appeal is squarely covered by the judgment of this Court in RFA No. 2218 of 2007--Smt. Maya and others Vs. State of Haryana and Devi Sharmila 2013.09.25 15:08 I attest to the accuracy and integrity of this document Chandigarh RFA No. 1675 of 2012 2 others, decided on 23.01.2012, whereby this court determined compensation for the acquired land vide same notification @ ` 280/- per square yard.
Since this court assessed compensation for the acquired land @ ` 280/- per square yard, the appeals filed by the State are dismissed in terms of detailed reasons recorded in Maya's case (supra).
(RAJESH BINDAL) JUDGE 04.09.2013 sharmila Devi Sharmila 2013.09.25 15:08 I attest to the accuracy and integrity of this document Chandigarh