BALWAN SINGH (DEAD) Vs. STATE OF HARYANA

JUDGEMENT

(1.) Interlocutory Application No. 33721/2022 in Civil Appeals arising from Diary No. 392/2022 is allowed in terms of prayer (a) and the names of the proforma respondents are ordered to be deleted from the array of parties, at the risk and responsibility of the appellants.

(2.) Feeling aggrieved and dissatisfied with the impugned common final judgment and order dtd. 1/9/2021 passed by the High Court of Punjab and Haryana at Chandigarh in R.F.A. No. 1113/2016 and other allied First Appeals in respect of the lands acquired of village Kheri Sadh, District Rohtak, Haryana, for which notification under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act') was issued on 9/6/2006 (hereinafter referred to as the 'First Phase Acquisition'), both, the original claimants/landowners as well as the acquiring body/State have preferred the present appeals.

(3.) The lands situated at village Kheri Sadh, District Rohtak, Haryana (First Phase Acquisition) came to be acquired under the provisions of the Land Acquisition Act for the public purpose, namely, for setting up Industrial Model Township, Rohtak. Notification under Sec. 4 of the Act was issued on 9/6/2006 proposing to acquire the lands situated in the village Kheri Sadh, totally admeasuring 126 acres, 7 kanals and 10 marlas. The lands were acquired for public purpose, namely for setting up Industrial Model Township, Rohtak. Notification under Sec. 6 of the Act was issued on 11/1/2007. The Land Acquisition Officer declared the award on 15/5/2007 determining the compensation at Rs.16,00,000.00 per acre.