HARI DEV AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The landowners are in appeal seeking enhancement of compensation awarded by the learned court below for the acquired land.

(2.) Brief facts of the case are that land measuring 0.33 acre situated in the revenue estate of village Yamuna Nagar Hadbast No. 415, Tehsil Jagadhri, District Ambala was sought to be acquired by State of Haryana for construction of Bus Stand at Yamuna Nagar, vide notification issued under Section 4 of the Land Acquisition Act, 1894 (for short "the Act"), on 21.09.1977. The same was followed by notification dated 22.8.1979 issued under Section 6 of the Act. The Land Acquisition Collector (for short "the Collector") vide his award dated 28.5.1985 assessed the market value of the acquired land @ Rs. 75/- per square yard.

(3.) The landowners feeling dissatisfied with the award of the Collector, filed objections. On reference the learned court below assessed the compensation for the acquired land @ Rs. 125/- per square yard.