STATE OF HARYANA Vs. CHANDO DEVI

JUDGEMENT

(1.) The present order shall dispose off above referred 49 appeals filed under Section 54 of the Land Acquisition Act, 1894 (for short 'the Act'), by both landowners and the State, which are directed against the Awards dated 17.07.2015 and 11.08.2015 passed by the Reference Court, Bhiwani.

(2.) In the appeals arising out of the Award dated 17.07.2015, which are pertaining to the first notification dated 22.03.2010 issued under Section 4 of the Act, the land was acquired measuring 169 kanals 14 marlas (20 acres approximately) falling in village Kapoori, Tehsil Dadri, District Bhiwani. The public purpose was for the construction of S.S. Tanks for Water Supply Scheme Dadri Town.

(3.) The Land Acquisition Collector (LAC) vide Award dated 03.06.2011 awarded a sum of Rs.15 lakhs per acre. The Reference Court had enhanced the compensation to Rs.25 lakhs per acre alongwith all statutory benefits. Reliance was placed upon the sale deeds Ex.P2 measuring 10 marlas and Ex.P4 measuring 2 marlas, whereby land had been sold in the range of Rs.36,30,000/- and Rs.19,60,000/- per acre, but wrongly calculated at Rs.39,52,666/- per acre. The sale deeds were executed on 11.03.2010 and 10.02.2009 and were of the same village. Reliance was placed upon the report of the Divisional Committee headed by the Commissioner, Hisar Division, Hisar (Ex.RWl/C) dated 04.12.2010, wherein the market value of the land had been assessed @ Rs.25 lakhs per acre for Nehri-Chahi land and Rs.19 lakhs per acre for Barani land.