HARYANA URBAN DEVELOPMENT AUTHORITY Vs. PREMWATI

JUDGEMENT

(1.) The State of Haryana is in appeal before this court against the award of the learned court below passed under Section 18 of the Land Acquisition Act, 1894 (for short, 'the Act') seeking reduction in compensation for the acquired land.

(2.) Briefly, the facts of the case are that the State of Haryana vide notification dated 23.2.1989 issued under Section 4 of the Act, acquired land situated in Village Patti Insar and Patti Magdum Jagdan, Tehsil Panipat, for public purpose namely for the development and utilisation of land as residential, commercial, industrial and institutional area in Sector- 17, Panipat. The Land Acquisition Collector assessed the market value of the land @ Rs. 2,00,000/- per acre for chahi/nehri, and Rs. 1,25,000/- per acre for gair mumkin kind of land. The learned Additional District Judge awarded the compensation @ of Rs. 81/- per square yard.

(3.) Learned State counsel very fairly conceded that the claim made in the present appeal is squarely covered by the judgment of this court in Review Application No. 31/CI of 2007 in R.F.A. No. 1379 of 1994 - Nand Lal and others vs State of Haryana and another, decided on 31.8.2007, whereby the compensation for the acquired land was further enhanced to Rs. 139/- per square yard.