NANHA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM No. 11486-CI of 2008 For the reasons stated in the application, delay of 239 days in filing the review application is condoned. CM stands disposed of, subject to all just exceptions. Review Application No. 77-CI of 2008

(2.) This order will dispose of the present application filed for review of the order passed by this Court on 25.1.2008.

(3.) Briefly, the facts of the case are that vide notification dated 12.9.2001, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana acquired land of the applicants situated within the revenue estate of village Patti Taraf Afghan, Hadbast No. 17, Tehsil and District Panipat for the purpose of shifting of dyeing units in Sector 29, Part-II, Panipat. The same was followed by notification dated 1.3.2002, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector') assessed the market value of the acquired land at Rs. 3,50,000/- per acre. Feeling dissatisfied, the land owners preferred objections. On reference, the learned court below assessed the market value of the acquired land @ Rs. 259.91 per square yard.