SUSHMA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY filing the present appeal, the landowners are seeking enhancement of compensation for the acquired land. Along with the appeal, an application for condonation of delay of 2,264 days has also been filed.

(2.) BRIEFLY the facts are that vide notification dated 18.12.1991, issued under Section 4 of the Land Acquisition Act, 1894 (for short, the Act), land situated within the revenue estate of villages Chakkarpur, Wazirabad and Haiderpur, Tehsil and District Gurgaon was acquired for development and utilization of the land as sector road at Gurgaon. The same was followed by notification dated 27.11.1992 issued under Section 6 of the Act. The Land Acquisition Collector (for short, the Collector) vide award dated 4.1.1994 assessed the market value of the acquired land of different villages at different rates. Dissatisfied with the award of the Collector, the land owners filed objections. On reference, the learned court below assessed the market value of the acquired land @ ` 141.22 per square yard. Aggrieved against the award of learned Court below, the landowners are before this Court. Along with the appeal, an application seeking condonation of delay 2,264 days has also been filed.

(3.) HON'ble the Supreme Court in Mewa Ram (Deceased) by his LRs and others vs State of Haryana, (1986) 4 SCC 151 did not accept the prayer for condonation of delay in filing the appeal because in another case enhancement of compensation for the adjacent land had been made.