IMRAT LAL Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Leave granted. Feeling aggrieved by order dated 5.9.2011 passed by the learned Single Judge of the Punjab and Haryana High Court dismissing the application filed by them under Section 5 of the Limitation Act for condonation of 1110 days' delay, the Appellants have moved this Court.

(2.) The Appellants land situated in Village Wazirabad, Tehsil and District Gurgaon was part of large chunk of land measuring 193.1 acres acquired by the Government of Haryana vide notification dated 15.5.1997 issued under Section 4(1) of the Land Acquisition Act, 1894 (for short, 'the Act'), which was followed by declaration dated 4.5.1998 issued under Section 6(1) of the Act. The purpose of acquisition was development of Sector-52 for residential, commercial and institutional purpose in District Gurgaon.

(3.) The Land Acquisition Collector passed award dated 3.5.2000 whereby he fixed market value of the acquired land at the rate of Rs. 12,00,000 per acre for Chahi, Rs. 9,60,000/- per acre Allabarani, Rs. 8,40,000/- per acre Bhood land and Rs. 7,20,090/- per acre for Banjar land.