STATE OF HARYANA Vs. PADMA DEVI @ PADMA SHORI

JUDGEMENT

(1.) This judgment shall dispose of 68 appeals i.e. RFA Nos. 6413 to 6480 of 2011 which have arisen out of same acquisition proceedings and which have culminated into one common award of the reference Court.

(2.) In pursuance of Haryana Government notification No. LAC(P)-NTLA-99/5231 dated 4.12.2000 issued under Section 4 of the Act and subsequent Notification No. LAC(P)-NTLA- 2001/7152 dated 3.12.2001 under Section 6 of the Act, published in Haryana Government Gazette. The Government of Haryana decided to acquire land measuring 27.43 Acres in Village Nanhera, Had Bast No. 104, Tehsil and district Ambala for a public purposes, namely for development and utilization of land for residential, commercial and industrial area for Sector 10, 11 and 12, Ambala Cantt, however, the then Land Acquisition Collector vide Award No. 5 dated 11.9.2003, announced compensation for 26.01 Acres of land and awarded compensation for different kinds of land, as under:-

(3.) The land owners were also awarded 30% solatium and additional amount at the rate of 12% per annum, as admissible under Section 23(1-A) of the Act.