KHAZAN SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed by the landowners seeking enhancement of compensation for the acquired land. Along with the appeal, an application for condonation of delay of 1,492 days, has also been filed.

(2.) Briefly, the facts are that vide notification dated 27.8.1987, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana sought to acquire 294.04 acres of land situated within the revenue estate of Village Jharsa, Tehsil and District Gurgaon, for the development and utilisation thereof as industrial area in Sector-32, Gurgaon. Notification under Section 6 of the Act was issued on 25.8.1988.

(3.) The Land Acquisition Collector (for short, 'the Collector') vide award dated 16.3.1989 assessed the market value @ Rs. 1,00,000/- per acre for chahi/abi, Rs. 80,000/- per acre for magda/narmot, and Rs. 65,000/- per acre for banjar and gair mumkin kinds of land. Dissatisfied with the award of the Collector, the landowners filed objections. On reference under Section 18 of the Act, the learned court below vide award dated 30.5.2006, determined the market value of the acquired land @ Rs. 213.99 per square yard upto 10 yards abutting the National Highway; Rs. 160.49 per square yard upto 10 yards abutting Gurgaon-Jharsa Road and Rs. 106.99 per square yard for the remaining land. Aggrieved against the award of learned Court below, the landowners are before this Court. Along with the appeal, application seeking condonation of delay of 1,492 days has also been filed.