Punjab-Haryana High Court
State Of Haryana vs Gopi Chand @ Gopi Ram on 18 December, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 1017 of 1991 (O&M)
State of Haryana ..... Appellant
vs
Gopi Chand @ Gopi Ram ..... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Lokesh Sinhal, Additional Advocate General, Haryana.
Mr. S. K. Vij, Advocate, for the respondent.
Rajesh Bindal J.
The State has filed the present appeal 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 10.1.1983 issued under Section 4 of the Act, acquired the land situated in revenue estate of Village Selokhra, Tehsil and District Gurgaon, for the development and utilisation of land as residential, commercial and industrial area at Gurgaon. The Land Acquisition Collector assessed the market value of the land at Rs. 60,000/- per acre for chahi, Rs. 50,000/- per acre for magda and Rs. 40,000/- per acre for gair mumkin kind of land. On reference under Section 18 of the Act, the learned court below vide award dated 14.1.1991, determined the market value of the acquired land @ Rs. 136/- per square yard upto depth of 10 yards from the National Highway No. 8 and @ Rs. 68/- per square yard for the rear portion beyond the said depth.
Learned counsel for the parties do not dispute that the claim made in the appeal is squarely covered by Division Bench judgment of this court in R. F. A. No. 2 of 1991 Azad Singh vs The State of Haryana and another, decided on 30.9.1997, whereby award of the Reference Court was upheld. The amount of compensation assessed in the present case is also in the same terms. Accordingly, the claim made in the appeal does not survive.
For the reasons recorded in Azad Singh's case (supra), the present appeal is dismissed.
18.12.2008 ( Rajesh Bindal) vs. Judge