HARYANA EDUCATION SOCIETY Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been against award of the reference Court, claiming further enhancement of the market value of the acquired land.

(2.) THE respondent-State acquired land of the appellant pursuant to a notification dated 6.1.1977 under section 4 of the Land Acquisition Act, 1894 (for short the Act). The Collector vide his award dated 18.2.1977 determined market value in two blocks - Rs. 20560/- per acre for Block 'A' and Rs. 20,000/- per acre for Block 'B'. Block 'A' comprised area abutting Bahadurgarh-Delhi road on either side upto the depth of 108 feet while Block 'B' was the remaining land. The appellant preferred reference under Section 18 of the Act seeking enhancement to Rs. 40/- per square yard.

(3.) THE reference court held that Ex.P7 is a judgment in respect of acquisition of land by notification of the same date for which this court had fixed compensation at the rate of Rs. 10/- per square yard. Since both the sides relied on Ex.P7, the reference court followed the said precedent and determined market value at the rate of Rs. 10/- per square yard. Hence this appeal.