STATE OF HARYANA Vs. SURJIT

JUDGEMENT

(1.) This order will dispose of RFA Nos. 7940 to 7957 of 2014, as he same arise out of a common acquisition. The facts have been extracted from RFA No. 7940 of 2014.

(2.) The State is in appeal impugning the common award of the learned court below dated 1.9.2010, vide which compensation for acquisition of land payable to the landowners was enhanced. Along with the appeal, applications seeking condonation of delay of 939 days in filing and 382 days in re-filing thereof have also been filed.

(3.) Vide notification dated 19.7.2002, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire land measuring 271.24 acres, situated in village Patti Gadar, Tehsil and District Kaithal for development and utilization thereof as commercial and residential Sector 18, Kaithal. The same was followed by notification dated 17.7.2003, issued under Section 6 of the Act. However, on measurement, me area of the acquired land was found to be 239.56 acres. The Land Acquisition Collector (for short, 'the Collector), vide award dated 16.7.2005, assessed the market value of the land @ Rs. 5,00,000/- per acre. Aggrieved against the award of the Collector, the land owners filed objections which were referred to the learned court below, who keeping in view the material placed on record by the parties, assessed the market value of the acquired land @ Rs. 300/- per square yard. It is this award which has been impugned in the present appeals by the State.