STATE OF HARYANA Vs. HEMANT KUMAR

JUDGEMENT

(1.) This judgment would dispose of above mentioned 44 appeals as the same arise out of a common acquisition.

(2.) RFA No. 129-32, 134-35, 137, 451 and 729-743 of 2005 have been filed by the land owners seeking enhancement of the compensation for the acquired land and RFA No. 63-83 of 2005 have been filed by the State seeking reduction of the compensation awarded to the land owners.

(3.) Pursuant to the notification dated October 2nd, 2001 published under Section 4 of the Land Acquisition Act, 1894 (for short "the Act") the land in question situated at Fatehabad was acquired for the purpose of construction of District Police Lines, building of Police Station Sadar and for quarters of Police officials/men. The Land Acquisition Collector (for short the Collector) determined the market value of the acquired land at the rate of Rs. 2.5 lacs per acre.