Punjab-Haryana High Court
State Of Haryana And Another vs Lilu Ram And Others on 30 August, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
RFA No. 5506 of 2013
1
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
RFA No.5506 of 2013 (O&M)
Date of Decision: 30.08.2013
State of Haryana and another
...Appellants
Versus
Lilu Ram and others
.....Respondents
CORAM: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Roopak Bansal, Additional Advocate General, Haryana.
RAJESH BINDAL, J.
This order will dispose of a bunch of appeals bearing RFA Nos.5506 to 5539 of 2013, as common questions of law and facts are involved therein. However, the facts have been extracted from RFA No.5506 of 2013.
The State is in appeal seeking reduction in the amount of compensation for the acquired land.
Brief facts of the case are that vide notification dated 25.01.2008, issued under Section 4 of the Land Acquisition Act, 1894 ( for short "the Act"), land measuring 72.19 acres situated in the area of village Sihi, Tehsil and District Gurgaon was acquired by the State of Haryana for development and utilization of land for 150 Mtrs. wide periphery road linking Dwarka Township Delhi from Haryana boundary to N.H.-8 near village Kherki Daula at Gurgaon. Notification under Section 6 of the Act was issued on 18.03.2008. The Land Acquisition Collector (for short "the Collector") vide its award dated 26.09.2008 assessed the market value of the acquired land @ ` 60,00,000/- per acre. The landowner(s) feeling dissatisfied with the award of the Collector, filed objections. Considering the material placed on record, the learned court below vide its award dated 08.05.2013 determined the market value of the acquired land @ ` 1,51,71,800/- per acre.
In the affidavit dated 21.08.2013 filed by Satyabir Singh, Land Acquisition Collector, Urban Estate Gurgaon, it has been specifically stated Devi Sharmila 2013.09.17 16:25 I attest to the accuracy and integrity of this document Chandigarh RFA No. 5506 of 2013 2 that number of appeals arising out of the acquisition vide same notification for the purpose of development and utilization as 150 Mtrs periphery road from Dawarka to Kherki Daula near N.H.-8 have been dismissed and no Special Leave Petition has been filed on the opinion given by the learned Advocate General, Haryana.
Considering the aforesaid fact, I do not find any merit in the present set of appeals. The appeals are, accordingly, dismissed.
(RAJESH BINDAL) JUDGE 30.08.2013 sharmila Devi Sharmila 2013.09.17 16:25 I attest to the accuracy and integrity of this document Chandigarh