UNION OF INDIA Vs. MANGAT

JUDGEMENT

(1.) By notification dated 22nd March, 1985, 1130 acres, 5 kanals and 4 marlas of land in village Manesar, District Gurgaon was notified under Section 4 of the Land Acquisition Act for setting up National Secureity Guard Camp.

(2.) After the notification under Section 6 was issued claimants were invited and the Collector, vide his award No. 4026 dated 3rd June, 1985 fixed the value of land as follows :

(3.) Being dissatisfied, the land-owners filed Reference under Section 18 of the Land Acquisition Act. Reference was made to the Additional District Judge who came to the conclusion that the location of land was such that it had a lot of potentiality for future development. It was situated on National Highway No. 8. There were schools, banks, a bazaar, a power house and a residential complex near the vicinity. A commercial establishment had also been set up since 1984 and even though it was not declared as an urban area it was fast growing into one since last many years. On this basis the Additional District Judge disregarded the quality of land, which the Collector had divided into five categories, and taking an average of the price as determined by the sale-deeds which had been produced, he arrived at a market value of the land at a figure of Rs. 59,290/- per acre.