BHUPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Civil Appeal No. 7377 of 2008 is filed against the judgment and order dated 19.10.2005 passed by the High Court of Punjab and Haryana at Chandigarh in Regular First Appeal No. 363 of 1989 which arises out of order dated 21.11.1988 passed by the Additional District Judge Faridabad in Land Acquisition Case No. 15 of 1988. Civil Appeal Nos. 8635-8636 of 2014 & 8637-8638 of 2014 are filed against the final judgment and orders dated 07.05.2010 along with modified orders dated 23.07.2010 and 27.05.2010 passed by the High Court of Punjab and Haryana in Regular First Appeal Nos. 2214 of 2010 (O&M) and 2253 of 2010 (O&M) respectively whereby the High Court disposed of both the R.F.As in terms of order dated 19.10.2005 passed in R.F.A. No. 363 of 1989. Civil Appeal Nos. 6184-6185 of 2010 are filed against the judgment and order dated 20.10.2009 in R.F.A. No. 3165 of 1993(O&M) and Cross Objection Petition No. 85-CL of 2009.

(2.) By impugned judgment/orders, the Division Bench of the High Court partly allowed the first appeals filed by the appellants herein (claimants/landowners) and enhanced the quantum of compensation payable to the claimants at the rate of Rs.50/- per sq. yard for their lands, which were acquired by the State under the Land Acquisition Act 1894 (hereinafter referred to as "The Act"). Dissatisfied with the judgment/orders passed by the High Court, the claimants/land owners have filed these appeals for enhancement of the compensation.

(3.) The question that arises for consideration in these appeals is whether the High Court was justified in partly allowing the appeals filed by the claimants/landowners by awarding compensation at the rate of Rs.50/- per sq. yard for their lands which were acquired by the State or the rate should have been more than Rs.50/- per sq. yard