Punjab-Haryana High Court
Satya Parkash And Others vs The State Of Haryana And Another on 19 August, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
RFA No. 2421 of 1991 (O&M)
Satya Parkash and others ..... Appellants
vs
The State of Haryana and another ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Amit Jain, Advocate, for the appellants.
Mr. Ashish Gupta, Assistant Advocate General, Haryana.
Rajesh Bindal J.
The landowners have 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 enhancement of compensation for the acquired land.
Briefly, the facts of the case are that the State of Haryana vide notification dated 22.11.1984 issued under Section 4 of the Act, acquired the land situated in revenue estate of Village Gurgaon, for development and utilisation thereof as residential and commercial area for development of Sector-12, Gurgaon. The Land Acquisition Collector assessed the market value of the acquired land @ ` 73,600/- per acre for chahi, ` 60,800/- per acre for magda/banjar/gair mumkin path/tubewell plots. Dissatisfied with the award of the Collector, the landowners filed objections. On reference under Section 18 of the Act, the learned court below assessed the market value of the acquired land @ ` 80/- per square yard. It is this award which is impugned in the present appeal.
Learned counsel for the appellants submitted that the claim of the appellants in the present appeal is squarely covered by the judgment of this court in RFA No. 2381 of 1990- Ram Kishan and others vs State of Haryana and another, decided on 1.12.2008, whereby the market value of the acquired land was enhanced to ` 84/- per square yard.
Learned State counsel did not dispute this factual position. Accordingly for the reasons recorded in Ram Kishan's case (supra), the present appeal is disposed of in the same terms.
19.8.2010 (Rajesh Bindal) vs. Judge