LAWS(P&H)-2010-11-679

STATE OF HARYANA AND ANR Vs. DHARAM CHAND

Decided On November 15, 2010
State Of Haryana And Anr Appellant
V/S
DHARAM CHAND Respondents

JUDGEMENT

(1.) The State of Haryana has approached this Court through the present appeal seeking reduction in the amount of compensation awarded by the learned court below for the superstructure existing on the acquired land.

(2.) Briefly, the facts are that vide notification dated 7.6.2004, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana acquired land along with superstructures existing thereon, situated in village Mallekan, Tehsil and District Sirsa, for public purpose. The Land Acquisition Collector vide award dated 31.8.2005 assessed the market value of the tubewell at 32,458/- and 2,15,000/- for dhani/kotha. Dissatisfied with the award of the Collector, the claimant filed objections. On reference under Section 18 of the Act, the learned court below vide award dated 2.2.2010, determined the market value of the tubewell at 50,000/- and 3,22,000/- for dhani/kotha. The increase granted by the learned court below is under challenge in the present appeal. Along with the appeal, applications for condonation of delay in refiling and filing of appeal have also been filed.

(3.) A perusal of the award of the court below shows that while determining the market value of the tubewell existing on the acquired land, the court below had considered the evidence led by both the parties. The evidence led by the State did not inspire confidence. The learned State counsel could not point out any evidence on record which the court below misread while determining the compensation for the acquired superstructures. It is always that some rough estimate is made by applying a thumb rule and assessment in such type of cases cannot be made with mathematical exactitude. The claimants always make exorbitant claims for the superstructures, whereas the State functionaries estimate the value thereof at its lowest price. In the present appeal, the court below has granted compensation for the super structure by applying thumb rule, which cannot be said to be on higher side considering the prices of raw material now a days.