SATYA DEV 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 7.9.1992 issued under Section 4 of the Act, sought to acquire land situated in revenue estate of Village Mewla Maharajpur, Tehsil and District Faridabad, for development and utilisation thereof as residential, commercial and institutional Sectors 44 and 47 at Faridabad. The Land Acquisition Collector (for short, the Collector') assessed the market value of the acquired land @ ` 1,96,800/- per acre. 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 ` 238/- per square yard. It is this award which is impugned in the present appeal.

(3.) LEARNED counsel for the State did not dispute the fact that the claim in the present appeal is squarely covered by the aforesaid judgment. Accordingly, for the reasons recorded in Sailak Ram's case (supra), the present appeal is disposed of in the same terms.