Punjab-Haryana High Court
Kunti Devi vs State Of Haryana on 22 September, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 469 of 1989 (O&M)
Date of decision : 22.9.2008.
Kunti Devi ..... Appellant
vs
State of Haryana ... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Pritam Saini, Advocate, for the appellant.
Mr. Rajiv Kawatra, Senior Deputy Advocate General, Haryana.
Rajesh Bindal J.
The landowner has approached this court through the present appeal for further enhancement in the compensation.
Briefly, the facts are that vide notification dated 27.8.1981, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana acquired 41.68 acres of land in Village Bhainsa Tibba, Tehsil Kalka, District Ambala, for public purpose namely for development of residential and commercial area. The Land Acquisition Collector vide his award dated 27.8.1981 assessed the market value of the land at Rs. 60,000/- per acre. Dissatisfied with the award of the Land Acquisition Collector, the landowners/claimants filed objections. On reference under Section 18 of the Act, the learned court below vide award dated 31.8.1988, while relying upon judgment of this court in R.F.A. No. 1782 of 1986 -Hari Singh and others vs The State of Haryana, decided on 26.4.1988 (Ex. P-1), determined the market value of the acquired land at Rs. 1,50,000/- per acre. Even this court in another R. F. A. No. 357 of 1992- Rajinder Singh @ Narinder Singh and others vs State of Haryana, decided on 23.3.2005, also awarded the compensation for the acquired land @ of Rs. 1,50,000/- per acre.
Learned Senior Deputy Advocate General, Haryana, did not dispute this fact.
Since the learned court below has awarded the compensation for the acquisition of land on the basis of judgment of this court in Hari Singh's case (supra), the present appeal is dismissed.
22.9.2008 ( Rajesh Bindal) vs. Judge