NET RAM Vs. HARYANA STATE THROUGH COLLECTOR, ROHTAK

JUDGEMENT

(1.) THIS judgment shall dispose of RFAs No. 1723, 1793, 1724, 1725, 1794, 1729, 1728, 1795, 1726, 1796, 1710, 2675, 1714, 1720, 1702, 1712, 1705, 1711, 1962, 1881, 1722, 1716, 1704, 1713, 1708, 1717, 1709, 1718 of 1990, 238, 2554 of 1991, 1715, 2249, 1706, 1721, 1719, 1703 of 1990, 1713, 328 of 1991, 551, 2055, 555 of 1990, 190 of 1991, 1106, 1108, 1931 of 1990, 1714, 1712 of 1991, 651, 557 of 1990, 1715 of 1991, 635, 550, 935, 636, 1165, 1963, 1052, 556, 547, 1930, 2215 of 1990, 1716 of 1991, 650, 312, 548, 554, 1107, 552, 1164, 558, 1057, 549, 2367, 1014, 892 of 1990, 13 of 1992, 898, 720, 899, 777, 897, 895, 1016, 778, 1013, 893, 721 of 1990, 1053 of 1991, 553, 570, 940 of 1990, 633 of 1991, 569 of 1990, 2310 of 1991, 647, 645, 648, 646, 644, 649, 305, 809, 810, 1765 of 1990, 1254, 2484, 1406, 2486, 1255, 2485 of 1994, 2272, 2273 of 1990, 816 of 1991 as all the appeals arise out of the claim of compensation made by various land-owners with regard to the acquisition of their land. For the sake of convenience, the facts are being taken from RFA No. 2272 of 1990.

(2.) A notification under section 4 of the Land Acquisition Act was issued on November 6, 1981, with regard to the intention of the State Government to acquire 245.67 acres of land. Ultimately vide notification dated February 24, 1989 only 146.56 acres of land was acquired. The Land Acquisition Collector assessed the market value of the acquired land at Rs. 32000/- per acre.

(3.) THE landowners claimed that the land was very fertile agriculture land and that the market value of the land in question ranges between Rs. 100/- per sq. yard to Rs. 350/- per sq. yard. The claimant maintained that the land in question was situated in front of MDU Rohtak and abutted the bye-pass.