RAM KISHAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by the landowner seeking further enhancement of compensation for the acquired land.

(2.) Briefly, the facts are that the land situated in Village Shadipur, Tehsil and District Sonepat was acquired vide notification dated 17.5.1990, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') for residential and commercial area in Sector 12, Sonepat. The Land Acquisition Collector (for short, 'the Collector') determined the market value of the acquired land @ Rs. 1,70,000/- per acre. Dissatisfied with the award, the land owners filed objections which were referred to the learned Court below for consideration, who considering the material placed on record by the parties, determined market value of the acquired land @ Rs. 120/- per square yard.

(3.) Learned counsel for the appellant submitted that the issue involved in the present appeal is squarely covered by the judgment of this court in RFA No.431 of 2000 State of Haryana and another vs Jaipal and another decided on 1.12.2008, whereby the land owners whose land is situated on Sonepat-Bahalgarh road upto a depth of 100 meters therefrom were held entitled to the compensation @ Rs. 160/- per square yard, whereas the land owners whose land situated behind that were held entitled to the compensation @ Rs. 135/- per square yard.