SUKHBIRS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of a batch of *08 number of appeals (detail whereof is on the foot of the judgment), filed under Sec. 64 of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, "the 2013 Act"), as the same arise out of common acquisition / award dtd. 22/4/2022 passed by learned Additional District Judge, Charkhi Dadri (hereinafter to be referred as "Reference Court"), whereby the market value of acquired land in question has been assessed at the rate of Rs.24,25,000.00 per acre.

(2.) All the appeals have been instituted by the appellants-landowners for modification of the award dtd. 22/4/2022 passed by he Reference Court and seeking further enhancement of compensation for the acquired land. For the sake of convenience, facts are being culled out from RFA No. 1336 of 2022.

(3.) Briefly, the facts are that in pursuance of Haryana Govt.Notification under Sec. 4 of the Land Acquisition Act, 1894 (for short 'the Act') issued on 1/10/2013, followed by Notification dtd. 1/8/2014 under Sec. 6 thereof, land measuring 30.68 acres, including the land of appellants, situated in the revenue estate of Village Charkhi, Hadbast No. 143, Tehsil Dadri, District Bhiwani (now Charkhi-Dadri), was acquired. The public purpose for acquisition of land was stated to be for construction of Water Works, Charkhi-Dadri in Village Charkhi, Tehsil Dadri, District Bhiwani. The Land Acquisition Collector, Hisar (hereinafter to be referred as "the Collector"), vide Award No. 2, dtd. 29/7/2016, assessed the market value of acquired land @ Rs.24,00,000.00 per acre for all kinds of land.