Punjab-Haryana High Court
Rambati And Others vs State Of Haryana And Others on 6 January, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 304 of 2008 (O&M)
Rambati and others ..... Appellants
vs
State of Haryana and others ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Amit Jain, Advocate, for the appellants.
Mr. Navneet Singh, Assistant Advocate General, Haryana.
Rajesh Bindal J.
The landowners are in 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') on 5.2.2003, seeking enhancement of compensation for the acquired land.
Briefly the facts of the case are that vide notification No.32/3/94-4 IB(i) dated 15.11.1994, issued under Section 4 of the Act, land measuring 1490 acres 3 kanals and 17 marlas situated in the revenue estate of Villages Manesar, Naharpur Kasan, Khoh and Kasan, Tehsil and District Gurgaon, was acquired for public purpose namely for setting up of Industrial Model Township, Manesar. The Land Acquisition Collector vide award dated 3.4.1997, determined the compensation @ of Rs. 4,13,600/- per acre. Dissatisfied with the award of the Collector, the appellants/ landowners filed objections under Section 18 of the Act. The learned Additional District Judge, Gurgaon, upheld the award of the Collector.
Learned counsel for the parties submitted that the claim made by the appellants in the present appeals is squarely covered by the judgment of this court in R.F.A. No. 2699 of 2003 - Pran Sukh and others vs State of Haryana and others, decided on 19.5.2006, whereby the claimants/landowners were held entitled to compensation for the acquisition of their land @ of Rs. 15,00,000/- per acre.
For the detailed reasons recorded in Pran Sukh's case (supra), the present appeal is allowed.
6.1.2009 ( Rajesh Bindal) vs. Judge