STATE OF HARYANA AND OTHERS Vs. SURJA

JUDGEMENT

(1.) This order shall dispose of 28 Regular First Appeals i.e. 6677 to 6704 of 2011 arising out of one common Award dated 29.11.2010 of Reference Court, Hisar.

(2.) These appeals have been filed by the State of Haryana challenging the determination of compensation of the acquired land which also includes payment of Rs. 1 lac per acre as severance charges.

(3.) As per the facts, the land in question was acquired by issuing a notification under Sec. 4 of the Act dated 22.03.2006 which was followed by a declaration under Sec. 6 of the Act dated 03.04.2006, for a public purpose namely construction of Ghaggar Multiple Channel, at Government expense. The Land Acquisition Collector pronounced the award on 29.08.2006 and determined compensation qua the acquired land at Rs. 5 lacs per acre irrespective of the kind of land.