RAMKALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The landowners are 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 enhancement of compensation for the acquired land.

(2.) Briefly, the facts of the case are that State of Haryana vide notification dated 11.1.1985 issued under Section 4 of the Act, acquired land situated within the revenue estate of Village Piyala, Hadbast No. 54, Tehsil Ballabgarh, District Faridabad for construction of LPG Bottling Plant by M/s Bharat Petroleum Corporation Limited. The Land Acquisition Collector vide his award dated 10.12.1985 assessed the compensation @ Rs. 55,000/- per acre. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ Rs. 30/- per square yard. It is this order which is impugned in the present appeal.

(3.) Learned State counsel submitted that the claim of the appellants is squarely covered by judgment of this court in RFA No. 1298 of 1993- Budhari and others vs The State of Haryana, decided on 3.2.2000, whereby award of the Reference Court was upheld. The amount of compensation assessed in the present case is also in the same terms.