SHANKAR Vs. LAND ACQUISITION COLLECTOR CUM SDO

JUDGEMENT

(1.) THE landowners have filed the present 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. Briefly, the facts of the case are that the State of Haryana vide notification dated 7.3.2002 issued under Section 4 of the Act, sought to acquire land situated in revenue estate of Villages Bas Kusla, Kasan, Bas Haria, and Dhana for setting up of Industrial Model Township, Phase-III, Manesar, Tehsil and District Gurgaon. THE Land Acquisition Collector (for short, 'the Collector') assessed the market value of the acquired land of different villages at different rates. Dissatisfied with the award of the Collector, the landowners filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ ` 28,15,849/- per acre. It is this award which is impugned in the present appeal.

(2.) LEARNED counsel for the appellants submitted that the issue raised in present appeal is squarely covered by the judgment of this court in RFA No. 2373 of 2010 Madan Pal vs State of Haryana and another, decided on 11.2.2011, whereby compensation payable to the landowners for the acquired land was further enhanced.