VIJAY SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of RFA Nos. 1999 to 2005, 2303, 4522, 6089, 6090 of 2011, 7179 of 2012, 1689, 2564 to 2566, 3367, 4023 and 4024 of 2013, as the same arise out of common acquisition. However, the facts have been extracted from RFA No. 1999 of 2011.

(2.) By filing the present appeal, the landowners are seeking enhancement of compensation for the acquired land.

(3.) Briefly, the facts of the case are that vide notification dated 22.3.2006 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire the land situated within the revenue estate of village Mohabatpur, Tehsil Adampur, District Hisar, for construction of Ghagar Multipurpose Channel. Notification under Section 6 of the Act was issued on 3.4.2006. The Land Acquisition Collector (for short, 'the Collector') vide award dated 29.8.2006 assessed compensation @ Rs. 5,00,000/- per acre. Dissatisfied with the award of the Collector, the land owners filed objections. On reference under Section 18 of the Act, the learned court below granted additional compensation @ Rs. 1,00,000/- per acre. It is this award which is impugned before this court by the landowners.