Punjab-Haryana High Court
State Of Haryana And Another vs Umrao Singh (Deceased) Through His Lrs. ... on 23 September, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 2050 of 1994 (O&M)
Date of decision : 23.9.2008
State of Haryana and another ..... Appellants
vs
Umrao Singh (deceased) through his LRs. and others ... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Deepak Girotra, Assistant Advocate General, Haryana. Rajesh Bindal J.
Challenge herein this appeal is to the award dated 5.4.1994 passed by the learned court below.
Briefly, the facts are that vide notification dated 27.8.1987, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana acquired 294.0 acres land situated within the revenue estate of Village Jharsa, for the development and utilisation of land as institutional area in Sector-32, Gurgaon. The Land Acquisition Collector assessed the market value of the land at Rs. 1,00,000/- per acre for chahi, Rs. 80,000/- per acre for magda/narmoth, Rs. 65,000/- per acre for banjar and gair mumkin kind of land. Dissatisfied with the award of the Land Acquisition Collector, the landowners filed objections. On reference under Section 18 of the Act, the learned court below vide award dated 5.4.1994, determined the market value of the acquired land at Rs. 98/- per square yard. It is this award which is the subject matter of this appeal.
Learned Assistant Advocate General, Haryana, very fairly submitted that the issue involved in the present appeal is squarely covered by the judgment of this court in R.F.A. No. 556 of 1994 - Kabul Singh and others vs The Haryana State and another, decided on 13.5.1999, whereby the compensation awarded by the learned court below was further enhanced.
Since this court has further enhanced the compensation in Kabul Singh's case (supra), the present appeal does not survive.
Accordingly, the appeal is dismissed.
23.9.2008 ( Rajesh Bindal) vs. Judge