Punjab-Haryana High Court
State Of Haryana vs Smt. Darshna Devi on 28 January, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 149 of 1994 (O&M)
State of Haryana ..... Appellant
vs
Smt. Darshna Devi ..... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Navneet Singh, Assistant Advocate General, Haryana. Rajesh Bindal J.
The State has filed the present appeal before this court against the award of the learned court below passed under Section 18 of the Land Acquisition Act, 1894 (for short, 'the Act') seeking reduction in the compensation for the acquired land.
Briefly, the facts of the case are that the State of Haryana vide notification dated 15.12.1982 issued under Section 4 of the Act, acquired the land within the revenue estates of Villages Taraf Afgan, Ugra-Kheri and Malik Ugra- Kheri, Tehsil and District Panipat, for development and utilisation thereof as residential/ commercial and Industrial area in Sectors 11, 12 and 25 (Phase-II), in Urban Estate, Panipat. The Land Acquisition Collector assessed the market value of the land at Rs. 59,200/- per acre i.e. Rs. 370/- per marla. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ Rs. 44/- per square yard.
Learned State counsel very fairly conceded that the claim in the present appeal is squarely covered by a Division Bench judgment of this court reported in Jogi Ram and others vs State of Haryana 1997 (2) P.L.R. 303, whereby the compensation payable to the landowners was further enhanced to Rs. 80/- per square yard.
Since this court had further enhanced the compensation payable to the landowners in Jogi Ram's case (supra), the present appeal does not survive. Accordingly, the same is dismissed.
28.1.2009 ( Rajesh Bindal) vs. Judge