SATPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This batch of Regular First Appeals have been filed under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to the '1894 Act') the details whereof are on the foot of the judgment, assailing the correctness of the identical awards passed by the Reference Court on 21/3/2015 and 20/11/2017 respectively. It is noted here that as many as 59 reference petitions were decided by the Reference Court on 21/3/2015 whereas a few other reference petitions were decided separately vide judgment dtd. 20/11/2017. However, the conclusion arrived at by both the courts with regard to the assessment of the market value is identical.

(2.) The important detail, of the acquisition, are as under:-

(3.) The Reference Court has reassessed the market value of the acquired land at the rate of Rs.18,81,200.00 per acre by applying a deduction at the rate of 60% on the price reflected in the sale exemplars Ex.P1 and Ex.P2.