RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Both the claimants and the State are before this Court, aggrieved by the compensation awarded with respect to the land acquired for the purpose of Kundli-Manesar-Palwal Project (for short 'KMP Project').

(3.) The Section 4(1) Notification was issued on 13.08.2004 in respect of around 151 acres of land in four villages i.e. Badh Malik, Pritampura, Jatheri and Akabarpur Barota. The same was followed by Declaration dated 26.8.2004 under Section 6 of the Act. Dissatisfied by the Award of the Collector, the land owners filed objections, however, the Reference Court upheld the Award of the Collector. In the impugned judgment, the High Court has fixed the compensation in the following manner :- <FRM>JUDGEMENT_112_LAWS(SC)9_2017.html</FRM>