MURTI DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of RFA Nos. 950, 1475, 1899 to 1903, 2319, 3160 and 3161 of 1998, as common questions of law and facts are involved.

(2.) The land owners are in appeal seeking enhancement of compensation for the acquired land, whereas HAFED is in appeal challenging the award of the court below praying for setting aside thereof and upholding the award of the Collector, as the land in question was acquired for construction of Oil Mill by HAFED.

(3.) Briefly, the facts of the case are that State of Haryana vide notification dated 25.11.1994, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), sought to acquire 13 acres, 7 kanals and 5 marlas of land in town Narnaul, District Mahendergarh for construction of Oil Mill and Complex of Haryana State Cooperative Supply and Marketing Federation Limited at Narnaul. The same was followed by notification dated 28.2.1995, issued under Section 6 of the Act. Finally, the award was announced by Land Acquisition Collector (for short, 'the Collector') on 16.8.1995 only for land, measuring 7 acres and one kanal, assessing the compensation @ Rs. 1,32,989/- per acre for Chahi land; Rs. 1,94,894/- per acre for Barani land and Rs. 3,70,700/- per acre for Gair Mumkin kind of land. On reference, the learned court below determined the market value @ Rs. 12,00,000/- per acre for the land situated on Narnaul-Nizampur road upto a depth of 100 yards and Rs. 4,00,000/- per acre for the remaining land.