Punjab-Haryana High Court
Subh Ram And Another vs Haryana State And Another on 18 December, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 265 of 1992 (O&M)
Subh Ram and another ..... Appellants
vs
Haryana State and another ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. S. K. Vij, Advocate, for the appellants.
Mr. Lokesh Sinhal, Additional 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') seeking enhancement of compensation for the acquired land.
Briefly, the facts of the case are that the State of Haryana vide notification dated 12.10.1983 issued under Section 4 of the Act, acquired the land situated in revenue estate of Village Islampur, Tehsil and District Gurgaon, for Wireless Transmitting Station, Gurgaon. The Land Acquisition Collector assessed the market value of the land at Rs. 70,000/- per acre for chahi, Rs. 50,000/- per acre for albrani, Rs. 35,000/- per acre for bhood, Rs. 25,000/- per acre for banjar and Rs. 15,000/- per acre for gair mumkin kind of land. On reference under Section 18 of the Act, the learned court below vide award dated 1.10.1991, determined the market value of the acquired land @ Rs. 70/- per square yard.
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 wherein while dealing with L. P. A. No. 741 of 1996 pertaining to notification dated 12.10.1983, the 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