HARYANA STATE Vs. KALU RAM AND ORS

JUDGEMENT

(1.) This order shall dispose of the aforesaid appeals, as the same arise out of common acquisition.

(2.) The landowners are in appeal before this Court against the award of the learned court below under the Land Acquisition Act, 1984 (for short, the Act) seeking further enhancement of compensation for the acquired land whereas the State of Haryana is seeking reduction in compensation.

(3.) Briefly, the facts are that the State of Haryana vide notification dated 8.3.1989 issued under Section 4 of the Act, acquired land situated within the revenue estates of Villages Dhanwapur, Gurgaon, Basai and Khadipur, Tehsil and District Gurgaon, for development and utilisation thereof as residential and commercial area, Sectors 9, 9-A, and 10 Gurgaon. The notification under Section 6 of the Act was issued on 7.3.1990. The Land Acquisition Collector assessed the market value of the land situated in Villages Dhanwapur, Gurgaon and Khadipur @ Rs. 2 lac per acre and the market value of the land situated in Village Basai was assessed @ Rs. 1.60 lacs per acre falling under the brick kiln and Rs. 2 lac per acre for the remaining land. On reference under Section 18 of the Act, the learned court below, determined the market value of the acquired land @ Rs. 150/-per square yard.