SHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This bunch of appeals and special leave petitions are at the instance of the dissatisfied land owners whose lands were acquired in bulk by the State of Haryana, in the town of Hissar, for establishing a residential-cum-commercial complex.

(2.) The land totalled approximately 331 acres. The Land Acquisition Collector appointed to determine the compensation belted the land in three parts awarding for block 'A' compensation at the rate of Rs. 4.13 per sq. yd.; for block 'B' at the rate of Rs. 2.43 per sq. yd. and for block 'C' at Rs. 1.65 per sq. yd. The dissatisfied claimants took the matter in reference to the Addl. District Judge, Hissar who maintained the belting, but raised the compensation for block 'A' to Rs. 10 per sq. yd., block 'B' to Rs. 6 per sq. yd. and block 'C' to Rs. 4.50 per sq. yd.

(3.) When-the matter was taken up in First Appeal before the High Court, it was to wipe out 'C' and confine it to belting 'A' and 'B'. The entire evidence was considered by the High Court meticulously to come to the conclusion that belt 'A' should fetch compensation at the rate of Rs. 23/per sq. yd. and belt 'B' Rs. 16 / - per sq. yd. Still not satisfied the claimants/appellants by special leave have approached this Court for further enhancement.