Punjab-Haryana High Court
State Of Haryana And Another vs Balbir Singh And Another on 2 August, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
RFA No. 949 of 1992 (O&M)
State of Haryana and another ... Appellants
vs
Balbir Singh and another ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Ashish Gupta, Assistant Advocate General, Haryana.
Mr. G. K. Chawla, Advocate, for the respondents.
Rajesh Bindal J.
The State of Haryana is in appeal before this Court against the award passed by learned court below seeking reduction in the amount of compensation awarded for the acquired land.
Briefly, the facts are that State of Haryana vide notification dated 18/20.11.1988 published on 6.12.1988 issued under Section 4 of the Land Acquisition Act, 1894 (for short, `the Act') acquired land situated within the revenue estate of village Dhankot, Tehsil and District Gurgaon, for construction of Gurgaon Water Supply Channel.. The Land Acquisition Collector assessed the market value of different kinds of land at different rates. The landowners filed objections which were referred to the learned Court below for consideration, who determined the market value of the land @ ` 75,000/- per acre for chahi, ` 66,000/- per acre for albarani (magda), ` 58,000/- per acre for bhur and ` 41,000/- per acre for gair mumkin kinds of land. It is this award which is impugned before this court by the State.
Learned counsel for the parties very fairly conceded that the claim made in the appeal is squarely covered by judgment of this court in RFA No. 1395 of 1992- Smt. Nirmal and others vs The State of Haryana and another, decided on 23.12.2008, whereby compensation payable to the landowners for the acquired land was further enhanced.
Since this court had further enhanced the compensation payable for the acquired land, no case for reduction in compensation is made out. Accordingly, the appeal is dismissed.
2.8.2010 ( Rajesh Bindal) vs. Judge