Punjab-Haryana High Court
Smt. Jamna Bai And Others vs State Of Haryana on 10 December, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 271 of 1993 (O&M)
Date of decision : 10.12.2008
Smt. Jamna Bai and others ..... Appellants
vs
State of Haryana ..... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Jai Singh Yadav, Advocate for
Mr. Sachin Mittal, Advocate, for the appellants.
Mr. Lokesh Sinhal, Additional Advocate General, Haryana.
Rajesh Bindal J.
The landowners are 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 enhancement of
compensation for the acquired land.
Briefly, the facts are that vide Notification dated 20.4.1982,
issued under Section 4 of the Act, the land situated in the area of Village
Patti Musalmanan Sonipat, was acquired for development of new Urban
Estate at Sonipat. The award was announced by the Collector on 7.12.1984.
The learned Additional District Judge vide judgment dated 6.2.1992,
determined the compensation @ 25/- per square yard.
Learned counsel for the appellants submitted that the claim
made by the appellants in the present appeal is squarely covered by the
judgment of this court in R.F.A. No. 528 of 1990 - Ram Lal (died) through
his LRs. vs State of Haryana and another, decided on 20.8.2004, whereby
the compensation was enhanced to Rs. 30/- per square yard.
Facts stated by the learned counsel for the appellants are not
disputed by the learned Additional Advocate General, Haryana.
For the detailed reasons recorded in Ram Lal 's case (supra), the present appeal is allowed in the same terms.
10.12.2008 ( Rajesh Bindal) vs. Judge