RAJ KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of R.F.A. Nos. 369 to 371, 986 to 992, 1054, 1093, 1097 and 1509 of 2007 and cross objections No. 113, 114-CI of 2007, as common questions of law and facts are involved.

(2.) In the appeals and cross objections filed by the land owners, they are seeking enhancement of compensation for the acquired land, whereas in the appeals filed by the State, the prayer is for reduction thereof.

(3.) Briefly, the facts of the case are that vide notification dated 21.2.2002, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire 19.3 acres of land, situated in village Assan Khurd, HB 22, District Panipat for setting up of units 7 and 8 at Tau Devi Lal Thermal Power Project, Panipat. The same was followed by notification dated 27.6.2002, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector') assessed the market value of the acquired land @ Rs. 3,00,000/- per acre for the land falling in Block 'A' and Rs. 2,80,000/- per acre for the land falling in Block 'B'. Dissatisfied with the award of the Collector, the land owners filed objections. On reference under Section 18 of the Act, the learned court below assessed the market value of the acquired land @ Rs. 97.94 per square yard.