SURJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of two appeals bearing RFA Nos. 1648 and 1999 of 1990 as common questions of law and facts are involved therein.

(2.) The landowner(s) are in appeal seeking enhancement of compensation awarded by the learned court below for the acquired land. Brief facts of the case are that land measuring 16.30 acres situated in the revenue estate of village Kharkhara, Tehsil Rewari, District Mahendergarh was sought to be acquired by State of Haryana for construction of Massani Barrage, vide notification issued under Section 4 of the Land Acquisition Act, 1894 (for short "the Act"), on 29.03.1979. Notification under Section 6 of the Act was issued on 30.03.1979. The Land Acquisition Collector (for short "the Collector") vide his award dated 8.6.1981 assessed the market value of the acquired land @ Rs. 11,000/- per acre for Chahi land, @ Rs. 6,600/- per acre for Barani land Rs. 4,400/- per acre for Gair Mumkin kind of land. The landowners feeling dissatisfied with the award of the Collector, filed objections. The learned court below assessed the market value of the acquired land @ Rs. 25,000/- per acre.

(3.) A perusal of the award of the learned court below shows that for the purpose of assessment of compensation reliance has been placed on the judgment of this Court. No other evidence was led by the land owners to show that the value of land as assessed calls for any interference. Considering the fact that for the purpose of assessment of compensation, learned court below had relied upon judgment of this Court and there is no other evidence to show that the value of the land as assessed is more than what has been granted to the landowners. No case for interference is made out.