Punjab-Haryana High Court
State Of Haryana And Another vs Santosh Jain And Others on 22 December, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 1003 of 2006 (O&M)
State of Haryana and another ..... Appellants
vs
Santosh Jain and others ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Navneet Singh, Assistant Advocate General, Haryana. Rajesh Bindal J.
The State has filed the present 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 reduction in compensation for the acquired land.
Briefly, the facts of the case are that the State of Haryana vide notification dated 17.5.1990 issued under Section 4 of the Act, acquired the land for development and utilisation thereof as residential and commercial area in Sector 12 Sonepat. The Land Acquisition Collector assessed the market value of the land at Rs. 1,80,000 per acre and Rs. 1,30,000 per acre for specific khasra number given in the award. On reference under Section 18 of the Act, the learned court below vide award dated 6.8.2004, assessed the value of the acquired land at Rs. 120/- per square yard and Rs. 100/- square yard for different kinds of land.
Learned Assistant Advocate General very fairly conceded that the claim made in the appeal is squarely covered by judgments of this court in R. F. A. No. 1718 of 2001 Atam Parkash vs State of Haryana and others decided on 24.9.2007 and R. F. A. No. 431 of 2000 State of Haryana and another vs Jaipal and another, decided on 1.12.2008, whereby the compensation was further enhanced.
Since this court had further enhanced the compensation payable to the landowners, the appeal filed by the State for reduction does not survive. Accordingly, for the reasons recorded in above-mentioned judgments, the present appeal is dismissed.
22.12.2008 ( Rajesh Bindal) vs. Judge