Punjab-Haryana High Court
State Of Haryana & Anr vs Ram Kishan @ Jai Kishan And Ors on 12 October, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
RFA No. 6225 of 2015
(1)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 6225 of 2015 (O&M)
Date of decision :12.10.2015
The State of Haryana and another
... Appellants
vs
Ram Kishan @ Jai Kishan and others
.. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Arun Beniwal, Deputy Advocate General, Haryana.
Rajesh Bindal, J.
The State is in appeal seeking reduction of compensation awarded to the landowners for the acquired land. Along with the appeal, an application seeking condonation of delay of 220 days in filing thereof, has also been filed.
Briefly, the facts of the case are that State of Haryana vide notification dated 14.8.2008, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') sought to acquire land situated in village Bhatola, Tehsil and District Faridabad for development and utilization thereof for Master Plan Roads of Sectors 75 to 89, Faridabad. The same was followed by notification dated 30.8.2008, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide his award dated 27.8.2010, assessed the market value of the acquired land @ ` 42,00,000/- per acre. Aggrieved against the award of the Collector, the landowners filed objections which were referred to the learned court below, who keeping in view the material placed on record by the parties, assessed the compensation for the acquired land @ ` 1,118/- per square yard. The same has been impugned by the State before this Court.
Learned counsel for the State did not dispute the fact that the claim made in the present appeal is squarely covered by the judgment of this SHARMILA Court in RFA No. 7108 of 2012- Rampal and others v. Land Acquisition 2015.10.14 12:31 I attest to the accuracy and authenticity of this document.
Chandigarh RFA No. 6225 of 2015 (2)Collector and another, decided on 16.9.2015, whereby, compensation for the land acquired vide notification dated 14.8.2008 was further enhanced.
Accordingly, for the reasons recorded in Rampal's case (supra), the present appeal dismissed. Consequently, the accompanying applications are also dismissed.
12.10.2015 (Rajesh Bindal)
sharmila Judge
SHARMILA
2015.10.14 12:31
I attest to the accuracy and
authenticity of this document.
Chandigarh