TIJA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of RFA Nos. 5362 to 5367 and 7178 of 2012, arising out of same acquisition.

(2.) THE landowners are in appeal before this court seeking enhancement of compensation for the acquired land. Briefly, the facts of the case are that the State of Haryana vide notification dated 17.3.2006 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') sought to acquire land situated within the revenue estate of Village Khokha, Tehsil and District Hisar, for construction of Khanpur -Sisai Link Drain. Notification under Section 6 of the Act was issued on 13.7.2006. The Land Acquisition Collector (for short, 'the Collector') vide award dated 15.12.2006 assessed the market value of the acquired land of both villages @ Rs. 5,00,000/ - per acre. Dissatisfied with the award of the Collector, the landowners filed objections. On reference, the learned court below vide award dated 31.5.2012 determined the market value of the acquired land @ Rs. 7,50,000/ - per acre. Aggrieved against the awards of learned Court below, the landowners are in appeal before this Court.

(3.) LEARNED counsel for the landowners submitted that the court below has not awarded just and fair compensation for the acquired land while considering the location of the land. The value of the land in the area was not less than Rs. 10,00,000/ - per acre. The prayer is for determination of value keeping in view the policies, location and potentiality of the land acquired.