BHAG SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The landowners are in appeal against the award of the learned court below seeking further enhancement of compensation for the acquired land.

(2.) Briefly, the facts are that the land measuring 0.90 acres situated within the revenue estate of village Dusherpur, Tehsil Guhla, District Kaithal, was acquired by the State Government vide notification dated 4.7.1995 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') for construction of Guhla Kharkan Road. The Land Acquisition Collector (for short, 'the Collector') assessed the market value of the acquired land at 1,40,000/- per acre. Aggrieved against the award of the Collector, the land owners filed objections. On reference, the learned court below upheld the award of the Collector. It is this award of the learned Reference Court which is impugned in the present appeal.

(3.) The only argument of the learned counsel for the appellants is that no compensation on account of severance was awarded by the court below. It was submitted that due to construction of road, the land of the landowners was divided into two parts and it has become difficult for them to cultivate the same.