Punjab-Haryana High Court
Union Territory vs Jaspal Singh on 29 May, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
RFA No. 240 of 2006 (O&M)
Date of decision : 29.5.2009
Union Territory, Chandigarh .... Appellant
vs
Jaspal Singh ..... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Deepak Sharma, Advocate
for U.T., Chandigarh.
Rajesh Bindal J.
The Union Territory is 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 reduction of compensation for the acquired land.
Briefly, the facts of the case are that Union Territory, Chandigarh vide notification dated 3.8.1999 issued under Section 4 of the Act, acquired land situated in the revenue estate of Villages Kajheri, Badheri and Palsora, UT Chandigarh, for development of third phase of Chandigarh. The Land Acquisition Collector (for short, "the Collector") assessed the market value of the acquired land at Rs. 12,35,383/- per acre. Dissatisfied with the award of the Collector, the landowners/claimants filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ Rs. 15,05,000/- per acre.
Learned counsel for the appellant submitted that the issue raised in the present appeal is squarely covered by the judgment of this Court in RFA No. 4238 of 2006 - Mrs. Avtar Sachdev and others vs Union Territory, Chandigarh decided on 2.4.2009, whereby the compensation payable for acquisition of land vide same notification has been further enhanced.
Since this court had further enhanced the compensation payable to the landowners, the present appeal does not survive. Accordingly, for the detailed reasons recorded in the aforesaid judgment, the appeal is dismissed.
29.5.2009 ( Rajesh Bindal) reema Judge