RAJNI JAIN AND OTHERS 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 the State of Haryana vide notification dated 12.6.1995 issued under Section 4 of the Act, acquired the land situated in revenue estate at Hansi, District Hisar, for development and utilisation thereof as residential, commercial, industrial and transportation. The Land Acquisition Collector vide his award dated 9.6.1998 assessed the market value of the land @ 1,80,000/- per acre for gair mumkin, 1,40,000/- per acre for nehri and 1,00,000/- per acre for gair mumkin johar. On reference under Section 18 of the Act, the learned court below determined the market value @ 360/- per square yard for the land abutting National Highway, Hansi Bhiwani Road and Hansi Tosham Road and 225/- per square yard for the remaining land. It is this award which is impugned in the present appeal.

(3.) Learned counsel for the appellants submitted that the claim of the appellants in the present appeal is squarely covered by the judgment of this court in RFA No. 1505 of 2003 - Zile Singh vs State of Haryana and others, decided on 26.4.2010, whereby compensation payable to the landowners for the acquired land was further enhanced to 805/- per square yard.